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State of Uttar Pradesh - Section

Section 6 in The U.P. State Government Servants Confirmation Rules, 1991

6. Posts to which these rules shall not apply.

- These rules shall not apply where appointments are made against post under establishment, which are created for definite and purely temporary periods such as Committees, Commissions of Enquiry, Organisations created for meeting a particular emergency which is not expected to last for more than a few years, posts created for projects for specified periods and purely temporary organisations.