Section 3 in Bihar industries Service Cadre Rules, 1987
3. Constitution of the Service Cadre and Classification of Posts.
(a)A service to be known as the Bihar Industries service shall be constituted with effect from the date of publication of this Notification in the Official Gazette and shall, for the purpose of Rule 18 of the Civil Service (Classification, Control and Appeal) Rules, 1955 be a State Service.(b)Sanctioned strength of the service and classification of various posts therein shall be as shown in Schedule I to these Rules, provided that the Government may amend Schedule I appended hereto as and when considered necessary and increase or reduce the number of posts shown therein or hold any number of posts in abeyance or also change the rank thereof.
