Legal Document View

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
[Cites 0, Cited by 0] [Section 83B(4)] [Section 83B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 83B(4)(i) in The U.P. Fundamental Rules

(i)the domicile of a government servant is his domicile at the time of his appointment to Government service, as determined in accordance with the provisions set out in the [schedule] [See Pages 503-504 of this part.] to these rules and no government servant who after his appointment to a service or post under the Government, acquires a new domicile, shall thereby lose his eligibility to, or become entitled to admission to, the benefits under this rule;