Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955 CONTENTS 1. ANDHRA PRADESH 1A. ARUNACHAL PRADESH GOA-MIZORAM.UNION TERRITORIES 2. ASSAM-MEGHALAYA 3. BIHAR 4. GUJARAT 5. HARYANA 6. HIMACHAL PRADESH 7. JAMMU AND KASHMIR 8. KARNATAKA 9. KERALA 10. MADHYA PRADESH 11. MAHARASHTRA 12. MANIPUR-TRIPURA 13. NAGALAND 14. ORISSA 15. PUNJAB 16. RAJASTHAN 17. SIKKIM 18. TAMIL NADU 19. UTTAR PRADESH 20. WEST BENGAL INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955 In pursuance of sub-rule(1) of rule 4 of the Indian Administrative Service (Cadre) Rules, 1954, the Central Government in consultation with the Governments of the State concerned hereby makes the following regulations, namely:- (1) These regulations may be called the Indian Administrative Service (Fixation of Cadre Strength) Regulations, 1955. (2) The post borne on, and the strength and composition of the cadre of the Indian Administrative Service of the various States shall be as specified in the Schedule to these regulations. 1. ANDHRA PRADESH :- 1 ["3. State Deputation Reserve @ 25% of Item 1 above 42 4. Traning Reserve @ 3.5% of Item I above 6 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules. 1954, not exceeding 33-1/3% of Items 1, 2, 3 and 4 above 95 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 28 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 219 Direct Recruitment Posts 219 Promotion Posts 95 Total Authorised Strength 314"] 1. Substituted for "2. Central Deputation Reserve at the rate of 40% of 1above 62 3. Posts to be filled by promotion and selection under rule 8 of the IAS (Recruitment) Rules, 1954 at the rate of 331/3 of 1 and 2 above. \ \ \ \ \ \ \ 72 \ 4. Posts to be filled by direct recruitment 1 and 2 minus 3 above. 146 1 [5. Deputation Reserve @ 25% of item 1 above 60 6. Leave Reserve, Junior posts and Training Reserve at the rate of 30% of item 1 above \ \ \ \ \ \ 47 \ \ \ \ \ \ \ \ \ \ --- Direct Recruitment posts 253 Promotion post 72 \ \ \ \ \ \ \ \ --- \ \ \ Total Authorised Strength 325 \ \ \ \ \ \ \ \ \ \ --- ", vide " INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998). 1A. ARUNACHAL PRADESH GOA-MIZORAM.UNION TERRITORIES :- 11. Senior Posts under the Government of Arunachal Pradesh-Goa- \ Mizoram-Union Territories \ \ \ \ \ \126 Posts under the Government of Arunachal Pradesh \ \ \31 Chief Secretary \ \ \ \ \ \ \ \1 Divisional Commissioner \ \ \ \ \ \ \2 Commissioner and Secretary \ \ \ \ \ \3 Secretary \ \ \ \ \ \ \ \ \5 Secretary to Governor \ \ \ \ \ \ \1 Secretary to Chief Minister \ \ \ \ \ \1 Director, Supply and Transport \ \ \ \ \1 Director of Industries \ \ \ \ \ \ \1 Registrar of Cooperative Societies \ \ \ \ \1 Joint Secretary \ \ \ \ \ \ \ \2 Deputy Commissioner \ \ \ \ \ \ \12 Director of Civil Supplies \ \ \ \ \ \1 \ \ \ \ \ \ \ \ \ \-- \ \ \ \ \ \ \ \ \ \31 \ \ \ \ \ \ \ \ \ \-- Posts under the Government of Goa \ \ \ \ \12 Chief Secretary \ \ \ \ \ \ \ \1 Commissioner and Secretary \ \ \ \ \ \2 Secretary \ \ \ \ \ \ \ \ \3 Secretary to Governor \ \ \ \ \ \ \1 Secretary to Chief Minister \ \ \ \ \ \1 Collector and District Magistrates \ \ \ \ \2 Director of Industries and Mines \ \ \ \ \1 Commissioner, Sales Tax, Entertainment Tax and Excise \ \1 \ \ \ \ \ \ \ \ \ \__ \ \ \ \ \ \ \ \ \ \ \12 \ \ \ \ \ \ \ \ \ \__ Posts under the Government of Mizoram \ \ \ \20 Chief Secretary \ \ \ \ \ \ \ \1 Commissioner and Secretary \ \ \ \ \ \2 Commissioner and Secretary (Revenue) \ \ \ \1 Commissioner (Home) \ \ \ \ \ \ \1 Secretary \ \ \ \ \ \ \ \ \5 Secretary to Governor \ \ \ \ \ \ \1 Deputy Commissioner \ \ \ \ \ \ \3 Joint Secretary \ \ \ \ \ \ \ \2 Secretary to Chief Minister \ \ \ \ \ \1 Registrar to Cooperative Societies \ \ \ \ \1 Director of Supply and Transport \ \ \ \ \1 Director (Industries) \ \ \ \ \ \ \1 \ \ \ \ \ \ \ \ \ \__ \ \ \ \ \ \ \ \ \ \20 \ \ \ \ \ \ \ \ \ \__ Posts under the Government of Delhi \ \ \ \ \36 Chief Secretary \ \ \ \ \ \ \ \1 Principal Secretary \ \ \ \ \ \ \3 Commissioner (Appeals) \ \ \ \ \ \ \1 Commissioner and Secretary \ \ \ \ \ \5 Transport Commissioner-cum-Secretary Transport \ \ \1 Commissioner (Sales Tax) \ \ \ \ \ \1 Commissioner (Food and Supplies) \ \ \ \ \1 Deputy Commissioner \ \ \ \ \ \ \1 Secretary \ \ \ \ \ \ \ \ \1 Secretary to Lt. Governor \ \ \ \ \ \1 Director of Vigilance \ \ \ \ \ \ \1 Director of Training and Technical Education \ \ \1 Labour Commissioner \ \ \ \ \ \ \1 Registrar of Cooperative Societies \ \ \ \ \1 Commissioner of Excise and Director of Prohibition \ \1 Director, Social Welfare \ \ \ \ \ \1 Director of Training \ \ \ \ \ \ \1 Director (Agricultural Marketing) \ \ \ \ \1 Joint Secretary \ \ \ \ \ \ \ \8 Additional Director, Education (Admn.) \ \ \ \1 Additional District Magistrate \ \ \ \ \2 Additional Commissioner of Sales Tax \ \ \ \1 \ \ \ \ \ \ \ \ \ \__ \ \ \ \ \ \ \ \ \ \ \36 \ \ \ \ \ \ \ \ \ \__ Posts under the Government of Pondicherry \ \ \ \8 Chief Secretary \ \ \ \ \ \ \ \1 Secretary, Planning-cum- Development Commissioner \ \1 Secretary \ \ \ \ \ \ \ \ \4 Secretary to Lt. Governor \ \ \ \ \ \1 Liaison Commissioner at Delhi \ \ \ \ \ \1 \ \ \ \ \ \ \ \ \ \__ \ \ \ \ \ \ \ \ \ \8 \ \ \ \ \ \ \ \ \ \__ Posts under Andaman and Nicobar Administration \ \ \8 Chief Secretary \ \ \ \ \ \ \ \1 Commissioner-cum-Secretary \ \ \ \ \ \2 Secretary \ \ \ \ \ \ \ \ \1 Secretary to Lt. Governor \ \ \ \ \ \1 Deputy Development Commissioner-cum-Secretary \ \ \1 Deputy Commissioner \ \ \ \ \ \ \2 \ \ \ \ \ \ \ \ \ \__ \ \ \ \ \ \ \ \ \ \8 \ \ \ \ \ \ \ \ \ \__ Posts under the Chandigarh Administration \ \ \ \4 Secretary \ \ \ \ \ \ \ \ \2 Joint Secretary \ \ \ \ \ \ \ \1 Deputy Commissioner \ \ \ \ \ \ \1 \ \ \ \ \ \ \ \ \ \__ \ \ \ \ \ \ \ \ \ \ \4 \ \ \ \ \ \ \ \ \ \__ Posts under the Daman and Diu Administration \ \ \4 Chief Secretary-cum-Development Commissioner \ \ \1 Finance Secretary \ \ \ \ \ \ \ \1 Collector and District Magistrate \ \ \ \ \2 \ \ \ \ \ \ \ \ \ \__ \ \ \ \ \ \ \ \ \ \ \ \4 Posts under the Lakshadweep Administration \ \ \2 Administrator \ \ \ \ \ \ \ \1 Collector-cum- Development Commissioner \ \ \ \1 \ \ \ \ \ \ \ \ \ \2 Posts under Dadra and Nagar Haveli Administration \ \1 Collector \ \ \ \ \ \ \ \ \1 Total \ \ \ \ \ \ \ \ \ \126 2. Central Deputation Reserve @ 40% of item -1 \ \ \50 2 ["3. State Deputation Reserve @ 25% of Item I above 31 4. Training Reserve @ 3.5% of Item 1 above 4 5. Posts to he filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 33-1/3% of Items 1, 2, 3 and 4 above 70 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 21 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 162 Direct Recruitment Posts 162 Promotion Posts 70 Total Authorised Strength 232"] Note : Prior to issue of this notification, the total authorised strength of \Union Territories Cadre was 145. 1. substituted vide Indian Administrative Service (Fixation of Cadre Strength) Regulations, 1955 dt.2nd July, 1994 G.S.R. 309, dated 9th June, 1994.Published in the Gazetle of India, Pt. II, Sec. 3 (i), No. 27, dated 2nd July, 1994. 2. Substituted for "3. Posts to be filled by promotion and selection @ 33.3% of Item 1 \ and 2 above. \ 4. Direct Recruitment Posts (Item 1+2 - 3 above) \ \118 5. Deputation Reserve @ 25% of item 1 above \ \ \31 6. Leave Reserve, Junior Posts and Training Reserve @ 30% of \ item 1 above. \ \ \ \ \ \ \ \38 Direct Recruitment Posts \ \ \ \ \ \87 Promotion Posts \ \ \ \ \ \ \ \58 Total Authorised Strength \ \ \ \ \ \245" ", vide " INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998). 2. ASSAM-MEGHALAYA :- rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954, (33'/3% of I and 2 above) 50 Posts to be filled by direct recruitment (I and 2 minus 3 above) 100 1 5. Deputation Reserve @ 25% of item I above 30* 6. Leave Reserve, Junior posts and Training Reserve at therate of 30% of item I above 32 Director Recruitment posts 163 Promotion posts 50 Total Authorised Strength 213 *Includes 3 posts allowed, as ad-hoc increase. 1. Sub. by G.S.R. 1007 Dated 31st December, 1968 3. BIHAR :- 11. Senior posts under the State Government 168 Chief Secretary to Government 1 Member, Board of Revenue 1 Agriculture Production Commissioner 1 Regional Development Commissioner, Ranchi 1 Commissioner and Secretary (Development) 1 Commissioner and Secretary (Irrigation) 1 Commissioner and Secretary (Industrial Dev.) 1 Commissioner and Secretary 1 (Revenue and Land Reforms) Commissioner and Secretary (Finance) 1 Commissioner and Secretary (Home) 1 Commissioner and Secretary (Health) 1 Commissioner and Secretary (Rural Development) 1 Commissioner and Secretary (Personnel) 1 Vigilance Commissioner 1 Director-General, Training and Director 1 Administrative Training Institute (Ranchi) Relief and Rehabilitation Commissioner 1 Commissioner of Commercial Taxes 1 Commissioner of Departmental Enquiries 1 Addl. Member of Revenue 2 Secretary to Government 16 Principal Secretary to Chief Minister \ \ \ \ 1 Secretary to Governor \ \ \ \ \ \ \ 1 Commissioner of Division \ \ \ \ \ \ 13 Chief Electoral Officer-cum-Secretary to \ Government Cabinet Secretariat and Department \ of Coordination \ \ \ \ \ \ \ \ 1 Special/Additional/Joint/Deputy Secretary \ \ \ \ 45 Deputy/Joint Development Commissioner \ \ \ \ 3 Inspector- General of Registration \ \ \ \ \ 1 Secretary, Board of Revenue \ \ \ \ \ \ 1 Secretary to Lok Ayukt \ \ \ \ \ \ \ 1 District Magistrate and Collector/Addl. Collector/ \ Addl. District Magistrate \ \ \ \` \ \ 56 Registrar of Cooperative Societies \ \ \ \ \ 1 Director of Consolidation \ \ \ \ \ \ 1 Settlement Officer/Charge Officer/Deputy Dir. of \ Consolidation, Survey and Settlement/Deputy \ Development Commissioner-cum-Chief Execu- \ tive Officer, Zila Parishad \ \ \ \ \ \ 33 Joinl/Addl. Registrar, Cooperative Societies \ \ \ 2 Director of Land Records and Surveys \ \ \ \ 1 Inspector- General of Prisons \ \ \ \ \ \ 1 Labour Commissioner \ \ \ \ \ \ \ 1 Director, Panchayati Raj \ \ \ \ \ \ 1 Director of Industries \ \ \ \ \ \ \ 1 Director of Training and Employment \ \ \ \ \ 1 Addl. Director of Industries \ \ \ \ \ \ 2 Tribal Welfare Commissioner \ \ \ \ \ \ 1 Director of Revenue Administration in Irrigation \ Deptt. \ \ \ \ \ \ \ \ \ 1 Director, Social Security \ \ \ \ \ \ 1 Director, Land Acquisition \ \ \ \ \ \ 1 Director, Welfare \ \ \ \ \ \ \ \ 1 Director, National Savings-cum-Director \ Treasuries and Accounts \ \ \ \ \ \ \ 1 State Transport Commissioner \ \ \ \ \ \ 1 Cane Commissioner \ \ \ \ \ \ \ \ 1 \ \ \ \ \ \ \ \ \ \--- \ \ \ \ \ \ \ \ \ \212 \ \ \ \ \ \ \ \ \ \--- 2, Central Deputation Reserves @ 40% of 1 above \ \ \ 85 2 ["3. State Deputation Reserve @ 25% of Item I above 53 4. Training Reserve @ 3.5% of Item 1 above 7 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 33-1/3% of Items 1, 2, 3 and 4 above 119 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 35 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 273 Direct Recruitment Posts 273 Promotion Posts 119 Total Authorised Strength 392"]" 1. substituted vide Indian Administrative Service (Fixation of Cadre Strength) Regulations 1955 dt. 29th March, 1994 G.S.R. 342 (E), dated 29th March, 1994.Published in the Gazette of India, Extraordinary, Pt. II, Sec. 3 (i). No. 138, dated 29th March, 1994. 2. Substituted for "3. Posts to be filled by promotion and selection \ under Rule 8 of the IAS (Recruitment) \ Rules, 1954 @ 33.3% 1 and 2 above \ \ \ \ \ 98 4. Posts to be filled by direct recruitment (land \ 2 minus 3 above) \ \ \ \ \ \ \ \ 199 5. Deputation Reserve at the rate of 25% of \ item 1 above \ \ \ \ \ \ \ \ 53 6. Leave Reserve, Junior posts and training \ reserve at the rate of 30% of item above \ \ \ \ 64 Direct recruitment posts \ \ \ \ \ \ 316 Promotion posts \ \ \ \ \ \ \ \ 98 Total authorised strength \ \ \ \ \ \ 414 ", vide " INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998). 4. GUJARAT :- 12 ["3. State Deputation Reserve @ 25% of Item I above 51 4. Training Reserve @ 3.5%.' of Item 1 above 4 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 33-1/3% of Items 1, 2, 3 and 4 above 72 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 19 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 164 Direct Recruitment Posts 164 Promotion Posts 72 Total Authorised Strength 236"]* Includes 22 posts allowed as ad-hoc increase to be wasted out with retirements, etc. within the next 3 years. 1. substituted vide Indian Administrative Service (Fixation of Cadre Strength) Regulations, 1955 dt.15th October, 1993 G.S.R. 654 (E), dated 15th October, 1993.Published In the Gazette of India, Extraordinary, Pt. II, Sec. 3 (i), No. 356, dated 15th October, 1993. 2. Substituted for " \3. Posts to be filled by promotion and selection under \ \Rule 8 of the Indian Administrative Service \ \ (Recruitment) Rules, 1954 at 33.3% of 1 and 2 \ \above \ \ \ \ \ \ \ \ \54 \4. Posts to be filled by Direct Recruitment (1+2-3 \ \above) \ \ \ \ \ \ \ \108 \5. State Deputation Reserve at 25% of item 1 above \51* \6. Junior Posts, Leave Reserve and Training Reserve at \ \30% of item 1 above \ \ \ \ \ \35 \Direct Recruitment Posts \ \ \ \ \194 \Promotion posts \ \ \ \ \ \ \54 \Total Authorised Strength \ \ \ \ \248" ", vide " INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998). 5. HARYANA :- 1"Resident Commissioner, Government of Haryana, Haryana Bhawan, New Delhi. 1 post". Registrar, Cooperative Societies 1 Principal Secretary to Chief Minister 1 Joint/Deputy Secretary to Government 27 Joint/Deputy Secretary, Finance-cum-Director, Small Savings 1 Secretary to Governor 1 Additional Excise and Taxation Commissioner 1 Director of Food and Supplies 1 Director of Industries - 1 Director, Town and Country Planning-cum-Urban Estates and Colonisation 1 Director of Public Relations, Grievances, Cultural Affairs and Hospitality 1 Director of Consolidation, Land Records and Special Collector 1 Director, Social Welfare and Welfare of Scheduled Castes and Backward Classes 1 Director of Industrial Training and Employment 1 Director of School Education 1 Director, Development and Panchayats 1 Director of Higher Education 1 Director of Supplies and Disposals 1 Labour Commissioner 1 Director of Tourism 1 Director of Local Bodies 1 Inquiry Officer, Vigilance 1 Deputy Commissioner 12 Additional Director of Industries 2 Additional Director of Urban Estates 1 Additional Director, Consolidation 1 Additional Transport Commissioner 1 Additional Registrar, Co-operative Societies 1 Additional Deputy Commissioner-cum-Chief Executive Officer, District Rural Development Agency/Additional Collectors 12 \ \ \ \ \ \ \ \ \ --- 99 2. Central Deputation Reserve @ 40% of item 1 above 40 2 ["3. State Deputation Reserve @ 25% of Item I above 28 4. Training Reserve @ 3.5% of Item 1 above 4 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 33-1/3% of Items 1, 2, 3 and 4 above 64 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 19 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 148 Direct Recruitment Posts 148 Promotion Posts 64 Total Authorised Strength 212"] *Included an ad-hoc increase of 22 posts. NOTE : Prior to issue of this Notification, the total authorised strength of IAS cadre of Haryana was 207. 1. substituted vide Indian Administrative Service (Fixation of Cadretrength) Regulations, 1955 dt.15th October, 1993. G.S.R. No. 656 (E), dated 15th October, 1993.Published in the Gazette of India. Extraordinary, Pt. II, Sec. 3 (i). No. 356, dated 15th October, 1993. 2. Substituted for "3. Posts to be filled by promotion and selection under Rule 8 of the Indian IAS (Recruitment) Rules, 1954 @ 33.3% of 1 and 2 above 46 Posts to be filled by direct recruitment (1 plus 2 minus 3) 93 5. Deputation Reserve @ 25% of item I above 47* 6. Leave Reserve, Junior Posts and Training Reserve @ 30% of item 1 bove 30 Direct Recruitment Posts 170 Promotion Posts 46 Total Authorised Strength 216 ", vide " INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998). 6. HIMACHAL PRADESH :- 12 ["3. State Deputation Reserve @ 25% of Item 1 above 18 4. Training Reserve @ 3.5% of Item I above 2 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 33-1/3% of Items 1, 2, 3 and 4 above 39 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item I above 12 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 92 Direct Recruitment Posts 92 Promotion Posts 39 Total Authorised Strength 131"] 1. substituted vide Indian Administrative Service (Fixation of Cadre Strength) Regulations, 1955 dt.8th September, 1993 G.S.R. 597 (E), dated 8th September, 1993.Vide Notification No. 11031/9/93- AIS (11)-A, dated 8th September, 1993, Government of India, Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training). 2. Substituted for "3. \Posts to be filled up by promotion and selection under Rule \ \8 of Indian Administrative Service (Recruitment) Rules, \ \1954, (@ 33.3% of 1 and 2 above) \33 4. \Posts to be Filled by direct recruitment (1+2-3) \ \66 5. \Deputation Reserve (@ 25% of 1 above) \ \ \ \18 6. \Leave Reserve, Junior Posts, and Training Reserve (@ 30% \ \of 1 above) \ \ \ \ \ \ \ \ \21 \Direct Recruitment Posts \ \ \ \ \ \105 \Promotion Posts \ \ \ \ \ \ \ \33 \Total Authorised strength \ \ \ \ \ \138 ", vide " INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998). 7. JAMMU AND KASHMIR :- 1 ["3. State Deputation Reserve @ 25% of Item 1 above 15 4. Training Reserve @ 3.5% of Item 1 above 2 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 50% of Items 1, 2, 3 and 4 above 51 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 10 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 61 Direct Recruitment Posts 61 Promotion Posts 51 Total Authorised Strength 112"] 1. Substituted for "3. Posts to filled by promotional and selection under rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 @ 50% of 1 and 2 above. 42 4. Posts to be filled by Direct Recruitment (1 and 2 minus 3 above). 42 1 5. Deputation Reserve @ 25% of item 1 above 15 6. Leave Reserve, Junior posts and Training Reserve at therate of 30% of item 1 above 18 Direct Recruitment posts 75 Promotion posts 42 Total Authorised Strength 117] ", vide " INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998). 8. KARNATAKA :- 121. Senior Posts under the Slate Government \ \ \ \127 Chief Secretary to the Government \ \ \ \ \ \1 Additional Chief Secretary to the Government \ \ \ \1 Development Commissioner-cum- Agricultural Production \ Commissioner \ \ \ \ \ \ \ \ \1 Principal Secretary to Government \ \ \ \ \ \7 Director-General of Karnataka State, Bureau of Public \ Enterprise \ \ \ \ \ \ \ \ \ \1 Chairman, Karnataka Appellate Tribunal \ \ \ \ \1 Secretary to Chief Minister \ \ \ \ \ \ \1 Secretary to Government \ \ \ \ \ \ \ \14 Chief Electoral Officer and Secretary to Government \ \ \1 Divisional Commissioner \ \ \ \ \ \ \ \4 Commissioner for Commercial Taxes \ \ \ \ \ \1 Commissioner for Excise \ \ \ \ \ \ \ \1 Director of Industries and Commerce and Commissioner for \ Industrial Development \ \ \ \ \ \ \ \1 Director-General of Administrative Reforms and Training \ \1 Secretary to Governor \ \ \ \ \ \ \ \1 Registrar of Cooperative Societies \ \ \ \ \ \1 Commissioner for Food and Civil Supplies \ \ \ \ \1 Commissioner for Transport \ \ \ \ \ \ \1 Director of Sugar \ \ \ \ \ \ \ \ \1 Commissioner for Sericulture Development and Director of \ Sericulture \ \ \ \ \ \ \ \ \ \1 Secretary, Hyderabad-Karnataka Development Board \ Secretary, Malnad Area Development Board \ \ \ \ \1 Resident Commissioner, Karnataka Bhavan, New Delhi \ \ \1 Commissioner, Public Instructions \ \ \ \ \ \1 Additional/ Joint/ Deputy Secretary to Government \ \ \18 Director of Scheduled Caste and Scheduled Tribes Welfare \ \ \ \ \ \ \ \ \ \1 Director of Backward Classes and Minorities \ \ \ \ \1 Commissioner for Labour \ \ \ \ \ \ \ \1 Director of Store Purchase Department \ \ \ \ \1 Director of Social Welfare \ \ \ \ \ \ \1 Director of Employment and Training \ \ \ \ \ \1 Director of Mass Education \ \ \ \ \ \ \1 Secretary, Kamataka Public Service Commission \ \ \ \1 Member, Karnataka Appellate Tribunal \ \ \ \ \2 Director, Settlement and Land Records \ \ \ \ \1 Director of Special Economic Programme and Ex-officio \ Deputy Secretary/Joint Secretary to Government Rural \ Development and Panchayati Raj Department \ \ \ \ \1 Director of Area Development Programmes and ex-officio \ Deputy Secretary/Joint Secretary to Government, Rural \ Development and Panchayati Raj Department \ \ \ \ \1 Director of Watershed Development \ \ \ \ \ \ \ \ \ \1 Joint/ Additional Director of Industries and Commerce \ \ \1 Additional/Joint Director, Food and Civil Supplies \ \ \ \ \ \ \ \ \ \1 Deputy/ Joint/ Additional Commissioner of Excise \ \ \1 Joint/ Additional Commissioner of Commercial Taxes \ \ \2 Deputy Development Commissioner, Administration and \ Ex-officio Deputy Secretary/Joint Secretary to Government, \ Rural Development and Panchayati Raj Department \ \ \ \1 Director of Agricultural Marketing \ \ \ \ \ \1 Deputy Commissioner/ Senior Assistant Commissioner/ \ Special Deputy Commissioner/ Gazetted Assistant to \ Divisional Commissioner/ Chief Executive Officer, Zilla \ Parishad/ Deputy Secretary, Zilla Parished \ \ \ \40 Commissioner for Religious and Charitable Endowments \ \ \1 Joint/Additional Registrar of Cooperative Societies \ \ \1 \ \ \ \ \ \ \ \ \ \ \127 2. Central Deputation Reserve @ 40% of (1) above \ \ \51 3 ["3. State Deputation Reserve @ 25% of Item I above 50 4. Training Reserve @ 3.5% of Item 1 above 4 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 33-1/3% of Items 1, 2, 3 and 4 above 77 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 21 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 176 Direct Recruitment Posts 176 Promotion Posts 77 Total Authorised Strength 253"] * Includes 18 posts allowed as ad hoc increase to be wasted out with retirement, etc. within the next 3 years. 1. Subs. by G.S.R. 841, dated 30th October, 1987. 2. substituted vide Indian Administrative Service (Fixation of Cadre Strength) Regulations, 1955 dt.11th February, 1994 G.S.R. 94 (E), dated 11th February, 1994. Published In the Gazette of India, Extraordinary, Pt. II, Sec. 3 (i). No. 68, dated 11th February, 1994. 3. Substituted for "3. Posts to be Filled by Promotion/selection at the rate of \ 33.1/3% of 1 plus 2 above \ \ \ \ \ \ \59 4. Direct Recruitment Posts (1 plus 2 minus 3 above) \ \ \119 5. Deputation Reserve @ 25% of (1) above \ \ \ \ \50* 6. Leave Reserve, Junior posts and Training Reserve @ 30% of \ item (1) above \ \ \ \ \ \ \ \ \38 Direct Recruitment Posts \ \ \ \ \ \ \207 Promotion Posts \ \ \ \ \ \ \ \ \59 Total Authorised Strength \ \ \ \ \ \ \266" ", vide " INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998). 9. KERALA :- 1 1. Substituted for "1. Senior posts under the State Government 90 Chief Secretary to Government 1 Additional Chief Secretary/Commissioner 1 Economic Development 1 First Member, Board of Revenue 1 Agricultural Production Commissioner 1 Commissioner and Secretary to Government (Industries) 1 Members, Board of Revenue 3 Special Representative, New Delhi 1 Secretary to Government 15 Special Secretary/Additional Secretary to Government 10 Secretary to Governor 1 Joint Secretary/Deputy Secretary, Government 15 Secretary/Additional Secretary Board of Revenue 5 Director of Tourism 1 Director of Industries and Commerce 1 Director of Harijan Welfare 1 Labour Commissioner 1 Director of Employment and Training 1 Director of Civil Supplies 1 Registrar of Co-operative Societies 1 District Collectors 14 Director of Rehabilitation 1 Additional Director of Industries and Commerce 1 Director of Survey and Land Records 1 Director of Tribal Welfare 1 District Planning Officer/General Manager District Industries Centre/Project Officer DRDA/Cardmom Settlement Officer/Sub- Collector Grade I 10 \ \ \ \ \ \ \ \ --- 90 2. Central Deputation Reserve @ 40% 1 above 36 ["3. State Deputation Reserve @ 25% of Item I above 23 4. Training Reserve @ 3.5% of Item 1 above 3 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 33-1/3% of Items 1, 2, 3 and 4 above 52 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 15 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 119 Direct Recruitment Posts 119 Promotion Posts 52 Total Authorised Strength 171 "]*lncludes 11 posts allowed as ad-hoc increase." by 10. MADHYA PRADESH :- 1 ["3. State Deputation Reserve @ 25% of Item 1 above 51 4. Training Reserve @ 3.5% of Item 1 above 7 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 33-1/3% of Items 1, 2, 3 and 4 above 114 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 33 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 263 Direct Recruitment Posts 263 Promotion Posts 114 Total Authorised Strength 377"] *Includes 7 posts allowed as ad-hoc increase. 1. Substituted for "3. Posts which to be filled by promotion or selection in accordance with rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 at the rate of 33 1/3% of 1 + 2 above) 95 4. Posts to be filled by direct recruitment 1 + 2 minus 3 above 191 5. Deputation Reserve @ 25% of item 1 above 51* 6. Leave Reserve, Junior Posts and Training Reserve at the rate of 30% of item 1 above 6 Direct Recruitment posts 303 Promotion posts 95 Total Authorised Strength 398 ", vide " INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998). 11. MAHARASHTRA :- 1 ["3. State Deputation Reserve @ 25% of Item 1 above 47 4. Training Reserve @ 3.5% of Item 1 above 7 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 33-1/3% of Item 1, 2, 3 and 4 above 106 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 31 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 245 Direct Recruitment Posts 245 Promotion Posts 106 Total Authorised Strength 351 "] *lnduding ad-hoc increase of 16 persons. 1. Substituted for "3. Posts to be filled by promotion or selection in accordance with Rule 8 of the I.A.S. (Recruitment) Rules, 1954 33 1/3 of items 1 and 2 above. 81 4.Postso be filled by direct recruitment 1 plus 2 minus 3 above 163 5. Deputation Reserve @ 25% of item 1 above 60* 6. Leave Reserve, Junior Posts and Training Reserve @ 30% of item I above 52 7. Direct Recruitment posts 275 Promotion posts 81 Total Authorised Strength 356 ", vide " INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998). 12. MANIPUR-TRIPURA :- 1 ["3. State Deputation Reserve @ 25% of Item 1 above 27 4. Training Reserve @ 3.5% of Item 1 above 4 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 33-1/3% of Items 1, 2, 3 and 4 above 60 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 17 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 138 Direct Recruitment Posts 138 Promotion Posts 60 Total Authorised Strength 198"] 1. Substituted for "3. Posts to be filled by promotion and selection under rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 at the rate of 33'/3% of I and 2 above 41 4. Posts to be filled by Direct Recruitment (1 and 2 minus 3 above) 82 5. Deputation Reserve at the rate of 25% of item 1 above \ 22 6. Leave Reserve, Junior posts and Training Reserve @ 30% of item 1 above 26 Direct Recruitment posts 130 Promotion posts 41 Total Authorised Strength 171 ", vide " INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998). 13. NAGALAND :- 1 ["3. State Deputation Reserve @ 25% of Item I above 8 4. Training Reserve @ 3.5% of Item 1 above 1 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 33-1/3% of Items 1, 2, 3 and 4 above 19 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 6 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 45 Direct Recruitment Posts 45 Promotion Posts 19 Total Authorised Strength 64"] 1. Substituted for "3. Posts to be filled by promotion and selection under rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 , 33 1/3% of 1 and 2 above 4. Posts to be filled by direct recruitment (1 and 2 minus 3 above) 29 5. Deputation Reserve @ 25% of 1 above 8 6. Leave Reserve Junior posts and Training Reserve @ 30% of item 1 above 9 Direct Recruitment Posts . 46 Promotion Posts 14 Total Authorised Strength 60 ", vide " INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998). 14. ORISSA :- 1 ["3. State Deputation Reserve @ 25% of Item I above 27 4. Training Reserve @ 3.5% of Item 1 above 3 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 33-1/3% of Items 1, 2, 3 and 4 above 60 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 18 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 139 Direct Recruitment Posts 139 Promotion Posts 60 Total Authorised Strength 199"] 1. Substituted for "3. Posts to be filled by promotion and selection @ 33 1/3 per cent of item 1 and 2 above 51 4. Posts to be filled by direct recruitment items 1 and 2 minus 3 above 104 1 [5. Deputation Reserve @ 25 per cent of item 1 above 28 6. Leave Reserve, Junior posts and Training Reserve at the rate of 30 per cent of item 1 above 33 Direct Recruitment posts 165 Promotion posts 51 Total Aurhorised Strength 216] ", vide " INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998). 15. PUNJAB :- 1 ["3. State Deputation Reserve @ 25% of Item 1 above 35 4. Training Reserve @ 3.5% of Item 1 above 3 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 33-1/3% of Items 1, 2, 3 and 4 above 59 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 16 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 134 Direct Recruitment Posts 134 Promotion Posts 59 Total Authorised Strength 193"]*Includes 10 posts allowed as ad-hoc increase. 1. Substituted for "3. Posts to be filled by promotion or selection in accordance with rule 8 of the Indian Administrative Service (Recruitment Rules, 1954 @33 1/3 per cent of items plus 2 above 44 4. Posts to be filled by Direct Recruitment (1 plus 2 minus 3 above)] 90 1 [5. Deputation Reserve @ 25 per cent of item 1 above 34* 6. Leave Reserve, Junior posts and Training Reserve at the rate of 30 per cent of item 1 above 29 Direct Recruitment posts 153 Promotion posts 44 Total Authorised Strength 197 ", vide " I N D I A N ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998). 16. RAJASTHAN :- 1 ["3. State Deputation Reserve @ 25% of Item 1 above 35 4. Training Reserve @ 3.5% of Item 1 above 5 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 33-1/3% of Items 1, 2, 3 and 4 above 79 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 23 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 181 Direct Recruitment Posts 181 Promotion Posts 79 Total Authorised Strength 260"]*Includes 8 posts allowed as ad-hoc increase. 1. Substituted for "3. Posts to be Filled by promotion and selection @33 1/3 per cent of 1 plus 2 above 61 4. Direct Recruitment posts (1 plus 2 minus 3 above) 122] 1 [5. Deputation Reserve @ 25 per cent of item 1 above 41* 6. Leave Reserve, Junior posts and Training Reserve at the rate of 30 per cent of item 1 above 39 Direct Recruitment posts 202 Promotion posts 61 Total Authorised Strength 263 ", vide " INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998). 17. SIKKIM :- 1 ["3. State Deputation Reserve @ 25% of Item I above 7 4. Training Reserve @ 3.5% of Item I above 1 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 33-1/3% of Items 1, 2, 3 and 4 above 15 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 4 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 35 Direct Recruitment Posts 35 Promotion Posts 15 Total Authorised Strength 50"] *Includes 6 ad- hoc posts, one ad-hoc post will be wasted out as and when a promoted officer vacates the post on account of retirement, etc. N.B. The total authorised strength of Sikkim cadres was 64 prior to issue to this Notification. 1. Substituted for "3. Posts to be filled by promotion and selection @ 33 1/3 % of 1 plus 2above 18* 4. Direct Recruitment post (1 plus 2 minus 3 above) 26 5. Deputation Reserve @ 25 per cent of item 1 above 7 6. Leave Reserve, Junior posts and Training reserve @ 30 per cent of item 1 above 8 Direct Recruitment Posts 41 Promotion Posts 18 Total Authorised Strength 59 ", vide " INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998). 18. TAMIL NADU :- 1 ["3. State Deputation Reserve @ 25% of Item 1 above 43 4. Training Reserve @ 3.5% of Item 1 above 6 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 33-1/3% of Items 1, 2, 3 and 4 above 98 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 29 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 225 Direct Recruitment Posts 225 Promotion Posts 98 Total Authorised Strength 323"]*Includes 33 posts as ad-hoc increase in deputation reserve] 1. Substituted for "3. Posts to be filled by promotion and Selection under Rule 8 of the IAS (Recruitment) Rules, 1954 @ 33.1% of item 1 and 2 above)] 73 4. Posts to be filled by direct recruitment (1 and 2 minus 3 above)) 147 5. Deputation Reserve @ 25% of item 1 above 72 6. Leave Reserve, junior posts and training reserve @ 30% of item 1 above). 47 7. Direct Recruitment Posts 266 8. Promotion Posts 73 Total authorised strength 339 ", vide " INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998). 19. UTTAR PRADESH :- 1 ["3. State Deputation Reserve @ 25% of Item 1 above 94 4. Training Reserve @ 3.5% of Item 1 above 9 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 33-1/3% of Items 1, 2, 3 and 4 above 160 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 45 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 367 Direct Recruitment Posts 367 Promotion Posts 160 Total Authorised Strength 527"] *Includes 26 posts allowed as ad-hoc increase.] 1. Substituted for "3. Posts to be filled by promotion and selection under rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 , at the rate of 33 1/3 per cent of item 1 + 2 above 126 4. Posts to be filled by Direct Recruitment (1 and 2 minus 3 above) 253 1 [5. Deputation Reserve @ 25% of item 1 above 94* 6. Leave Reserve, Junior posts and Training Reserve at the rate of 3 0 per cent of item I above 81 Direct Recruitment posts 428 Promotion posts 126 Total Authorised strength 544 ", vide " INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998). 20. WEST BENGAL :- 1Additional District Magistrate/ Settlement Officer 29 Additional Executive Officer, Zilla Parishad 16 Land Acquisition Collector, Calcutta 1 2[* * *] 3 ["3. State Deputation Reserve @ 25% of Item 1 above 40 4. Training Reserve @ 3.5% of Item 1 above 5 5. Posts to be filled by promotion and selection under Rule 8 of the Indian Administrative Service (Recruitment) Rules, 1954 not exceeding 33-1/3% of Items 1, 2, 3 and 4 above 88 6. Leave Reserve and Junior Posts Reserve @ 16.5% of Item 1 above 26 7. Posts to be filled up by Direct Recruitment (Items 1+2+3+4+6-5) 204 Direct Recruitment Posts 204 Promotion Posts 88 Total Authorised Strength 292" Note :- Prior to the issue of this Notification, the total authorised strength of the Andhra Pradesh (IAS) Cadre was 314. Prior to the issue of this Notification, the total authorised strength of the AGMU (IAS) Cadre was 232. Prior to the issue of this Notification, the total authorised strength of the Assam- Meghalaya (IAS) Cadre was 207. Prior to the issue of this Notification, the total authorised strength of the Bihar (IAS) Cadre was 392. Prior to the issue of this Notification, the total authorised strength of the Gujarat (IAS) Cadre was 236. Prior to the issue of this Notification, the total authorised strength of the Haryana (IAS) Cadre was 212. Prior to the issue of this Notification, the total authorised strength of the Himachal Pradesh (IAS) Cadre was 131. Prior to the issue of this Notification, the total authorised strength of the Jammu and Kashmir (IAS) Cadre was 112. Prior to the issue of this Notification, the total authorised strength of the Karnataka (IAS) Cadre was 253. Prior to the issue of this Notification, the total authorised strength of the Kerala (IAS) Cadre was 171. Prior to the issue of this Notification, the total authorised strength of the Madhya Pradesh (IAS) Cadre was 377. Prior to the issue of this Notification, the total authorised strength of the Maharashtra (IAS) Cadre was 351. Prior to the issue of this Notification, the total authorised strength of the Manipur- Tripura (IAS) Cadre was 198. Prior to the issue of this Notification, the total authorised strength of the Nagaland (IAS) Cadre was 64. Prior to the issue of this Notification, the total authorised strength of the Orissa (IAS) Cadre was 199. Prior to the issue of this Notification, the total authorised strength of the Punjab (IAS) Cadre was 193. Prior to the issue of this Notification, the total authorised strength of the Rajasthan (IAS) Cadre was 260. Prior to the issue of this Notification, the total authorised strength of the Sikkim (IAS) Cadre was 53. Prior to the issue of this Notification, the total authorised strength of the Tamilnadu (IAS) Cadre was 323. Prior to the issue of this Notification, the total authorised strength of the Uttar Pradesh (IAS) Cadre was 527. Prior to the issue of this Notification, the total authorised strength of the West Bengal (IAS) Cadre was 292.]*Includes 12 posts as ad-hoc increase. 1. Subs. by G.S.R. 393, dated 23rd May, 1909. 2. Omitted G.S.R. 393, dated 23rd May, 1909. 3. Substituted for "3. Posts to be filled up by promotion and Selection under Rule 8 of the IAS (Recruitment) Rules, 1954 @ 33.1% of the items 1 and 2 above. 73 4. Posts to be filled by direct recruitment (1 and 2 minus 3 above) 148 1 5. Deputation Reserve at the rate of 50% of item 1 above 52* 6. Leave Reserve, Junior Posts, Training Reserve at the rate of 30% of item 1 above 47 Direct Recruitment Posts 247 Promotion Posts 73 Total Authorised Strength 320 ", vide " INDIAN ADMINISTRATIVE SERVICE (FIXATION OF CADRE STRENGTH) REGULATIONS, 1955" Dt.31st December, 1997 Published in Published in the Gazette of India, Extraordinary. Part II. See. 3 (i), dated 31st December, 1997 (w.e.f. 1st January 1998).