Section 3 in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976
3. Strength of the establishment
(I)The strength of the service and of each category ofposts therein shall be such as may be determined by the Chief Justice from time to time with theapproval of the Governor of Uttar Pradesh.(II)The ratio between the number of posts in various categories shall be such as prevailing inthe corresponding categories of officers and subordinates in the Uttar Pradesh Civil Secretariat.(III)The strength of the service and of each category of posts therein shall, until ordersvarying the same are passed under subrule (I), be as given below:Name of Post No. of Post Computer Assistant 40 Assistant Review Officer 336 Review Officer 833Section Officer 225 Assistant Registrar 79 Deputy Registrar 42 Joint Registrar 18 Registrar 07(IV)Provided that:I. The appointing authority may leave unfilled or the Chief Justice may hold in abeyance anyvacant post without thereby entitling any person to compensation; orII. The Chief Justice may create such additional permanent or temporary posts as he mayconsider proper with the approval of the Governor.
