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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(3) in The U.P. Higher Education Services Commission (Group "C" And "D" Employees) Services Regulations, 2000

(3)Except as expressly provided in these rules, the provisions of the U.P. Fundamental and Subsidiary Rules contained in the Financial Handbook, Volume II, Parts II to IV and travelling allowance rules contained in Financial Handbook, Volume III, shall mutatis mutandis, apply.Note. - The corresponding authorities competent to exercise powers under the said Financial Handbooks for purpose of these regulations shall be such as the Government may, by order, determine, from time to time.