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State of Uttar Pradesh - Section

Section 14 in U.P. Jail Executive Subordinate (Non-Gazetted) Service Rules, 1980

14. Determination of vacancies.

- The appointing authority shall determine and intimate to the Commission the number of vacancies to be filled during the course of the year as also the number of vacancies to be reserved for candidates belonging to Scheduled Castes, Scheduled Tribes and other categories under Rule 6.