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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(i) in U.P. Zila Panchayats (Central Transferable Cadre) Rules, 1966

(i)"Substantive appointment" means an appointment not being an ad hoc appointment, on a post in the cadre, made after selection in accordance with the rules and if there are no rules, in accordance with the procedure prescribed for the time being by executive instruction, issued by the State Government;