Section 4(2)(i) in U.P. Prison Administration and Reforms Department Engineering (Gazetted) Service Rules, 2006

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State of Uttar Pradesh - Subsection

Section 4(2)(i) in U.P. Prison Administration and Reforms Department Engineering (Gazetted) Service Rules, 2006

(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

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State of Uttar Pradesh - Subsection

Section 4(2)(i) in U.P. Prison Administration and Reforms Department Engineering (Gazetted) Service Rules, 2006