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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(2) in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976

(2)The appointing authority may allow continuous service rendered in an officiating capacity oras a temporary measure on the post, or on a higher post, to be taken into account for the purposeof computing the period of probation.