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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(1) in U.P. Jail Ministerial and Commercial Service Rules, 1983

(1)The scales of pay admissible to persons appointed to the various categories of posts in Service, whether in a substantive or officiating capacity or as a temporary measure shall be such as may be determined by the Government from time to time.