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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(4)(i) in U.P. Information and Public Relations Department (Headquarter) Ministerial Service Rules, 1992

(i)where appointments from any source are made in excess of the prescribed quota, the persons appointed in excess of quota shall be pushed down, for seniority, to subsequent year or years in which there are vacancies in accordance with the quota;