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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(g) in The U.P. Cane Development Department Ministerial Service Rules, 1978

(g)'member of the service' means a person appointed in a substantive capacity, under the provisions of these rules or the rules and orders in force prior to the commencement of these rules, to a post in the cadre of the service;