Section 3 in Bihar Vigilance Investigation Cadre Rules, 2012
3. Constitution of the Cadre and Strength.
(1)From the date of commencement of these Rules, the Bihar Vigilance Investigation Cadre shall be deemed to be constituted. It shall be a State level cadre.(2)The number of posts in the cadre and its different posts shall be as per the details given in the schedule-1. The State Government may revise the schedule-1, according to the need, and increase or decrease the number of posts in a suspended animation and make changed in a grade.Chapter-2 Procedure of recruitment and proportion
