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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Uttarakhand - Subsection Section 37(2) in The Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 (2)The pay during probation of a person already in permanent Government service shall be regulated by the relevant rules referred to in rule 40 (2).
