Section 4 in The U.P. Co-Operative and Panchayat Audit Service Rules, 1979

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State of Uttar Pradesh - Section

Section 4 in The U.P. Co-Operative and Panchayat Audit Service Rules, 1979

4. Strength of the Service.

(1)The strength of the Service and of each category of posts therein shall be such as may be determined by the Governor from time to time.

(2)The permanent sanctioned 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 specified below:

1.	Chief Audit Officer	...	1
2.	Deputy Chief Audit Officers	...	3
3.	Regional Audit Officers	...	13

Provided that the Governor may-

(i)leave unfilled or hold in abeyance any vacant post without thereby entitling any person to compensation; or

(ii)create such additional, permanent or temporary posts from time to time, as may be considered necessary.

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State of Uttar Pradesh - Section

Section 4 in The U.P. Co-Operative and Panchayat Audit Service Rules, 1979

4. Strength of the Service.