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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2)(a) in The U.P. Consolidation Lekhpals Service Rules, 1978

(a)the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post without assigning any reason and without thereby entitling any person to compensation;