Section 24(5) in The U.P. Judicial Service Rules, 2001
(5)[ A person, whose services are dispensed with under sub-rule (4) shall not be entitled to any compensation.] [Substituted by Notification No. 10/2015/1471/2/4-2015-36(1)/85, dated 4.9.2015 (w.e.f 4.8.2001).]
