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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(2) in U.P. Institute of Research, Development and Training Non-Gazetted Technical Service Rules, 1993

(2)The pay during probation of a person already holding in permanent Government service shall be regulated by relevant rules, applicable generally to Government servants serving in connection with the affairs of the State.