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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(2) in The U.P. Fundamental Rules

(2)No government servant should be appointed to officiate in a post carrying a progressive rate of pay the average of which is less than that of his substantive post, save for special reasons of a public nature to be recorded by the appointing authority.