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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2) in U.P. Service of Engineers (Irrigation Department) (Group 'B') Service Rules, 1993

(2)The strength of the Service and of each category of posts therein shall, until orders varying the same are passed under sub-rule (1), be as given in Appendix "A" :Provided that-
(i)the Governor may leave unfilled or may hold in abeyance any vacant post, without thereby entitling any person to compensation;
(ii)the Governor may create such additional permanent or temporary post as he may consider proper.