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[Cites 0, Cited by 0] [Section 23A(2)] [Section 23A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23A(2)(b) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(b)every Government servant, serving in any committee on deputation on a post in the said cadre who is not found to be unsuitable, suitability being determined in such manner as may be laid down in regulations, shall on and from the date of the constitution of the said cadre (hereinafter in this section to be referred to as the said date) become member of the cadre on the terms and conditions mentioned in sub-section (2-A).