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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(1) in The U.P. Technical Education (Non-Technical-Non-Gazetted) Service Rules, 1992

(1)The scales of pay' admissible to persons appointed to the various categories of posts in the service, whether in a substantive or officiating capacity or as a temporary' measure, shall be such as may be determined by the Government from time to time.