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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(4) in The U.P. Board of Revenue Office, Class IV Service Rules, 1973

(4)the surplus above 36 per cent shall be carried forward for subsequent occasion, provided that those vacancies which have been carried forward shall not become time-barred for being more than two years old in respect of Scheduled Caste candidates and for being more than five years old in respect of Scheduled Tribes candidates; and