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State of Uttar Pradesh - Section

Section 20 in The U.P. Consolidation Lekhpals Service Rules, 1978

20. Scale of pay.

(1)The scale of pay admissible to a person appointed to a post in the service whether in a substantive or officiating capacity or as temporary measure shall be such as may be determined by the Government from time to time.
(2)The scale of pay enforced with effect from August 1, 1972 is Rs. 185-3-215-E. B-4-235-E. B-6-265.