Section 22B(1)(i) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 22B(1)] [Section 22B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22B(1)(i) in The U.P. Fundamental Rules

(i)the provisions of this rule shall not apply where a government servant holding a post in a substantive, temporary or officiating capacity and drawing pay in a pay scale the maximum of which exceeds Rs. 900 p.m., Rs. 1200 p.m. or [Rs. 2050] [This amendment come into force with effect from January 1, 1984 vide Notification No. G-2-29/X-301-81 dated December 12, 1984.] p.m. respectively in the scales introduced with effect from April 1, 1965, August 1, 1972, or July 1, 1979, is appointed in a substantive, temporary or officiating capacity to a post carrying higher duties or responsibilities:

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State of Uttar Pradesh - Subsection

Section 22B(1)(i) in The U.P. Fundamental Rules