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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2) in U.P. Government Degree Colleges Contractually Working Lecturers Regularisation Rules, 2016

(2)If he has been appointed against a regular vacancy/sanctioned post at the time of appointment as referred to in sub-rule (1) above and fulfil the educational and other qualifications and age limit conditions prescribed in the prevalent service rules; and