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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in Indian Enterprise Development Service Rules, 2019

(2)After the commencement of these rules, the authorized strength of the duty posts in various Grades shall be such as may, from time to time, be determined by the Government and the Government may from time to time, make such alteration in the sanctioned strength of duty posts in various grades as it thinks necessary through the established procedure in accordance with the general orders or instructions issued by the Government from time-to-time.