Section 4(1)(i) in The U.P. Regularisation of Ad Hoc Appointments (on Posts Belonging to Co-operative Societies Centralised Services) Rules, 1985

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State of Uttar Pradesh - Subsection

Section 4(1)(i) in The U.P. Regularisation of Ad Hoc Appointments (on Posts Belonging to Co-operative Societies Centralised Services) Rules, 1985

(i)was directly appointed in a Centralised Service on any post on ad hoc basis on or before May 1, 1983 and is continuing in service, as such, on the date of commencement of these rules;

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State of Uttar Pradesh - Subsection

Section 4(1)(i) in The U.P. Regularisation of Ad Hoc Appointments (on Posts Belonging to Co-operative Societies Centralised Services) Rules, 1985