Section 32(2)(b) in U.P. Zila Panchayats Service Rules, 1970

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(2)(b) in U.P. Zila Panchayats Service Rules, 1970

(b)of a person appointed otherwise than under contract to hold a temporary appointment on the expiration of the period of the appointment or at any time in accordance with terms of appointment; or

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State of Uttar Pradesh - Subsection

Section 32(2)(b) in U.P. Zila Panchayats Service Rules, 1970