Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2)(a) in U.P. Inspectors of Drugs Service Rules, 1980

(a)the appointing authority may leave unfilled or the Government may hold in abeyance any vacant posts in the cadre of the service without thereby entitling any person to compensation; and