Section 4(2) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980

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State of Uttar Pradesh - Subsection

Section 4(2) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980

(2)The strength of the Service and of each category of posts therein shall, until orders varying the same have been passed under sub-rule (1) be as follows:

		Permanent	Temporary
(i)	District Audit Officers	51	5
(ii)	Senior Auditors	170	102
(iii)	Auditors	1776	122

Provided that-

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

(b)the Governor may create such additional, permanent or temporary posts from time to time, as may be found necessary.

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State of Uttar Pradesh - Subsection

Section 4(2) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980