Section 22A(1)(iii) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 22A(1)] [Section 22A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22A(1)(iii) in The U.P. Fundamental Rules

(iii)a permanent post other than a tenure post, or a temporary post, on a time-scale of pay identical with the unreduced time-scale of the post, such temporary post being on the same time-scale as a permanent post, or

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State of Uttar Pradesh - Subsection

Section 22A(1)(iii) in The U.P. Fundamental Rules