Section 4 in The Commissioners Offices Ministerial Service Rules, 1980
4. Cadre of service.
(1)The Ministerial posts in the office of each Commissioner shall from a separate cadre.(2)The strength of the Cadre and of each category of posts therein shall be such as may be determined by the Governor from time to time.(3)The strength of Service and of each category of posts therein shall, until orders varying the same are passed under sub-rule (2), be as given in Appendix I:Provided that -(1)the appointing authority may leave unfilled or-the-Governor may hold in abeyance any vacant post, or(2)the Governor may create such additional, permanent or temporary posts as he may consider proper.
