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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(5) in U.P. Institute of Research, Development and Training Non-Gazetted Technical Service Rules, 1993

(5)The appointing authority may allow continuous service rendered in a post included in the cadre, or any other equivalent or higher post, to be taken into account for the purpose of computing the period of probation.