Section 20(2)(ii) in U.P. Inspectors of Drugs Service Rules, 1980

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2)(ii) in U.P. Inspectors of Drugs Service Rules, 1980

(ii)Where the order of appointment specifies a particular back date with effect from which a person is substantively appointed, that date will be deemed to be the date of order of substantive appointment. In other case, it will mean the date of issue of the order.

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State of Uttar Pradesh - Subsection

Section 20(2)(ii) in U.P. Inspectors of Drugs Service Rules, 1980