Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(1) in The U.P. Excise (Prohibition) Subordinate Service Rules, 1978

(1)The scales of pay admissible to persons appointed to the various categories of posts included in the cadre of the service, whether in a substantive, officiating or temporary capacity, shall be such as may be determined by the Governor from time to time.