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 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(f) in The U.P. State Government Servants Confirmation Rules, 1991 (f)"Government Servant" means a person appointed to a public service or post in connection with the affairs of the State of Uttar Pradesh;
