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State of Uttar Pradesh - Section

Section 4 in The U.P. Excise Constables, Drivers and Tari Supervisors Service Rules, 1983

4. Cadre of Service.

(1)The strength of the service and of each category of posts therein shall be such as may be determined by the Government from time to time.
(2)The strength of the service and of each category of posts therein shall, until orders varying the same are passed under sub-rule (1), be as specified below :
    Permanent Temporary Total
1. Tari Supervisors 24 ... 24
2. Head Excise constable ... 22 22
3. Excise Constables 1,372 129 1,501
4. Excise Constable(Selection Grade) 20 per cent, posts ofthe cadre.
5. Drivers 23 35 58
6. Drivers (Selection Grade) 30 per cent posts ofthe cadre
Provided that-
(i)the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post without thereby entitling any person to compensation, or
(ii)the Governor may create such additional, temporary or permanent posts from time to time as he may consider proper.