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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2) in THE UTTAR PRADESH EXCISE TECHNICAL SERVICE RULES, 2021

(2)The strength of the service shall, until orders varying the same are passed under sub-rule (1), be as given below:&Provided that:-
(i)the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post, without thereby entitling any person to compensation; or
(ii)the Governor may create such additional permanent or temporary posts as he/she may consider proper.
PART-III-RECRUITMENT