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State of Uttar Pradesh - Section

Section 136 in The Subsidiary Rules

136.

A service book is supplied at his own cost to every government servant on his first appointment. It is kept in the custody of the head of the office in which he is serving and transferred with him from office to office. The head of the office should see that all entries in the service book are duly made and attested. There should be no erasure or overwriting, all corrections being neatly made and properly attested.Note - The head of the office may, on his own responsibility, entrust the custody of service books to the ministerial head of his office.