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[Entire Act]
Union of India - Section
Section 8 in The Indian Administrative Service (Fixation of Cadre Strength) Regulations, 1955
8. [ Himachal Pradesh] [Substituted by Notification No. G.S.R. 765(E), dated 9.10.2019.]
| Senior Duty Posts under the State Government | 84 | |
| Chief Secretary | 1 | |
| Additional Chief Secretary | 2 | |
| Principal Secretary | 7 | |
| Financial Commissioner (Appeals) | 1 | |
| Finance Commissioner cum-Principal Secretary(Revenue) | 1 | |
| Principal Resident Commissioner, New Delhi | 1 | |
| Divisional Commissioners | 3 | |
| Secretary to Government | 10 | |
| Secretary (Lokayukta) | 1 | |
| Chief Electoral Officer-cum-Secretary (Election) | 1 | |
| Director of Industries | 1 | |
| Excise & Taxation Commissioner | 1 | |
| Registrar, Co-operative Societies | 1 | |
| Director of Tourism & Civil Aviation | 1 | |
| Director of Vigilance | 1 | |
| Secretary to Governor | 1 | |
| Special Secretary/Additional Secretary/JointSecretary to the Government | 13 | |
| Secretary, Public Service Commission | 1 | |
| Director, Food, Civil Supplies & ConsumerAffairs | 1 | |
| Director Rural Development & Panchayati Raj | 1 | |
| Labour Commissioner-cum-Director Employment &Trg. | 1 | |
| Director, Transport | 1 | |
| Settlement Officers | 2 | |
| Deputy Commissioners | 12 | |
| Commissioner, Departmental Enquiries | 1 | |
| Additional Deputy Commissioners | 5 | |
| Additional Director of Industries | 1 | |
| Director of Land Records | 1 | |
| Director of Urban Development | 1 | |
| Director, Information Technology | 1 | |
| Director, Empowerment of Scheduled Castes, OtherBackward Classes, Minorities & the Specially Abled | 1 | |
| Director, Energy | 1 | |
| Director, Women & Child Dev. Dept. | 1 | |
| Director, Town & Country Planning | 1 | |
| Director, Public Finance & PublicEnterprises | 1 | |
| Director, H. P. Institute of PublicAdministration | 1 | |
| Director, Ayurveda | 1 | |
| Chief Executive Officer, Baddi BarotiwalaNalagarh Development Authority, Baddi | 1 | |
| 1 | Total Senior Duty Posts | 84 |
| 2 | Central Deputation Reserve not exceeding 40%of item 1 above | 33 |
| 3 | State Deputation Reserve not exceeding 25% ofitem 1 above | 21 |
| 4 | Training Reserve not exceeding 3.5% of item 1above | 02 |
| 5 | Leave Reserve and Junior Posts Reserve notexceeding 16.5% of Item 1 above | 13 |
| 6 | Posts to be filled by promotion under Rule 8of the Indian Administrative Service (Recruitment) Rules, 1954not exceeding 33 1/3% of Item 1, 2, 3 & 4 above | 46 |
| 7 | Posts to be filled up by Direct Recruitment(Items 1+2+3+4+5-6) | 107 |
| Total Authorised Strength | 153 |