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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(2) in The U.P. Board of Revenue Subordinate Audit Service Rules, 1978

(2)The appointing authority may allow continuous service rendered in an officiating or temporary capacity in a post included in the cadre of the Service or in an equivalent or higher post to be taken into account for the purpose of computing the period of probation.