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State of Uttar Pradesh - Section

Section 47 in Regulations Under the U.P. Intermediate Education Act, 1921

47. The pay of an employee on his first joining service in an institution shall be fixed at the Initial stage of the time-scale attaching to his post :

Provided thut if he has served previously in another institution and earned increments, he may be given the benefit of such increments under conditions laid down by Government or the regulations.Provided further that advance increments may be allowed in special cases with the prior approval of Government.