Section 4(2) in The U.P. Entertainment and Betting Tax Inspectors Service Rules, 1982

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State of Uttar Pradesh - Subsection

Section 4(2) in The U.P. Entertainment and Betting Tax Inspectors Service Rules, 1982

(2)The strength of the service and of each category of posts therein shall, until orders varying the same have been passed under sub-rule (1), be as follows :

		Permanent	Temporary
(a)	Entertainment and Betting Tax Inspector (Grade II).	100	107
(b)	Entertainment and Betting Tax Inspector (Grade I).	35	...

Provided that-

(a)the Commissioner may leave unfilled or the Governor may hold in abeyance any vacant post without thereby entitling any person to compensation, or

(b)the Governor may create such additional, permanent or temporary posts from time to time as he may consider proper.

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State of Uttar Pradesh - Subsection

Section 4(2) in The U.P. Entertainment and Betting Tax Inspectors Service Rules, 1982