(1)The strength of the Service and cadre shall be determined by the Governor in consultation with the High Court, from time to time.(2)On the commencement of these Rules, the strength of the service shall be as given in Schedule "A" appended to these Rules.(3)The Governor may, except in the case of the post of Registrar, from time to time, leave unfilled or hold in abeyance any post in the Cadre or May increase the Cadre by the creation of additional, permanent or temporary posts as may be found necessary, in consultation with the High Court.
