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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2)(ii) in U.P. Prison Administration and Reforms Department Ministerial, Stenographer and Co-Related Service Rules, 2007

(ii)the Governor may create such additional permanent or temporary posts as he may consider proper.