Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 4 in The U.P. Electro-Medical Maintenance Cell Engineering Service Rules, 1983

4. Cadre of.

(1)The strength of the service and of each category of posts therein shall be such as may be determined by the Government from time to time.
(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 below ;
    Permanent Temporary
(i) Deputy Director (Electrical) ... 1
(ii) Assistant Engineer (Electrical Cell). ... 5 (one Mechanical, one Electronics and threeElectrical):
Provided that the Governor may-
(i)leave unfilled or held in abeyance any vacant posts, without thereby entitling any person to compensation;
(ii)create such additional permanent or temporary posts as he may consider proper.