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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Uttar Pradesh - Subsection

Section 56(3) in The U.P. Fundamental Rules

(3)The 'expression' appointing authority means the authority which for the time being has the power to make substantive appointments to the post or service from which the Government servant is required or wants to retire; and the expression 'qualifying service' shall have the same meaning as in the relevant rules relating to retiring pension.