Section 4(2)(i) in U.P. Information and Public Relations Department (Headquarter) Ministerial Service Rules, 1992

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2)(i) in U.P. Information and Public Relations Department (Headquarter) Ministerial Service Rules, 1992

(i)the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post, without thereby entitling any person to compensation; and

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State of Uttar Pradesh - Subsection

Section 4(2)(i) in U.P. Information and Public Relations Department (Headquarter) Ministerial Service Rules, 1992