Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(h) in U.P. Zila Panchayats (Central Transferable Cadre) Rules, 1966 (h)"Member of the Cadre" means a person substantively appointed under these rules or the rules or orders in force prior to the commencement of these rules to a post in the Cadre;
