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Union of India - Section
Section 3 in The Indian Administrative Service (Fixation of Cadre Strength) Regulations, 1955
3. [ Assam-Meghalaya] [Notification No. 11031/04/2004-AIS-II(A) dated 03.11.2008]
| Senior posts under the State Governments of Assam &Meghalaya | 135 | ||
| Number of Posts | Minimum Tenure of Posting ( in years) | ||
| (i) | Senior Duty posts under the Government of Assam | 97 | |
| Secretary to Government | 1 | ||
| Chairman Chief, Assam Administrative Tribunal | 1 | ||
| Addl. Chief Secretary | 1 | ||
| Principal Secretary to the Government | 7 | ||
| Agriculture Production Commissioner | 1 | ||
| Resident Commissioner, New Delhi | 1 | ||
| Chairman, Board of Revenue | 1 | ||
| Chief Electoral Officer | 1 | ||
| Divisional Commissioner | 4 | ||
| Commissioner and Secretary | 19 | ||
| Commissioner of Taxes | 1 | ||
| Commissioner of Industries | 1 | ||
| Commissioner, P&RD | 1 | ||
| Director General, Assam Administrative Staff College | 1 | ||
| Staff Officer to Chief Secretary | 1 | ||
| Secretary/Additional Secretary/Joint Secretary/ DeputySecretary | 17 | ||
| Commissioner of Transport | |||
| Commissioner of Excise | 1 | ||
| Director, Land Records | 1 | ||
| Registrar of Co-operative Societies | 1 | ||
| Deputy Commissioner Member, Board of Revenue | 23 | ||
| Director, Social Welfare | 1 | ||
| Labour Commissioner | 1 | ||
| PD, DRDA/PD, ITDP/ADC | 8 | ||
| (ii) | Senior Duty Posts under the Government of Meghalaya | 38 | |
| Chief Secretary | 1 | ||
| Chairman, Administrative Reforms | 1 | ||
| Principal Secretary | 3 | ||
| Commissioner and Secretary to Government | 7 | ||
| Commissioner of Division | 1 | ||
| Commissioner & Secretary to Governor | 1 | ||
| Chief Electoral Officer | 1 | ||
| Secretary/Additional Secretary/Joint Secretary/DeputySecretary | 9 | ||
| Director of Food, Civil Supplies & Consumer Affairs | 1 | ||
| Registrar of Cooperative Societies | 1 | ||
| Deputy Commissioners | 7 | ||
| Director, C & R D | 1 | ||
| Commissioner of Taxes | 1 | ||
| Commissioner of Excise | 1 | ||
| ADC/DPO | 2 | ||
| TOTAL | 38 | ||
| 1. | TOTAL Senior Duty Posts (i + ii above) | 135 | |
| 2. | Central Deputation Reserve not exceeding 40% of item 1above | 54 | |
| 3. | State Deputation Reserve not exceeding 25% of Item 1 above | 33 | |
| 4. | Training Reserve not exceeding 3.5% of Item 1 above | 4 | |
| 5. | Leave Reserve and Junior Posts Reserve not exceeding 16.5%of Item 1 above | 22 | |
| 6. | Posts to be filled by promotion under Rule 8 of the IndianAdministrative Service (Recruitment) Rules, 1954, not exceeding33.3% of Items 1,2,3 and 4 above | 75 | |
| 7. | Posts to be filled up by Direct Recruitment (Items1+2+3+4+5-6) | 173 | |
| Total Authorized Strength | 248 |