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State of Uttar Pradesh - Section

Section 3 in The U.P. Board of Revenue Office, Class IV Service Rules, 1973

3. Strength of the Service.

- (i) The strength of the service and of each kind of posts therein shall be such as may be determined by the Governor from time to time.
(ii)The permanent strength of the service and of each kind of post therein shall, until orders varying the same have been passed under sub-rule (i), be as given in Appendix 'A':
Provided that-
(i)the Sachiv may leave unfilled or the Governor may hold in abeyance any vacant post without thereby entitling any person to compensation,
(ii)the Governor may create such additional, temporary or permanent posts or the Board may create such additional, temporary posts under the powers delegated to them and subject to such restrictions as may be imposed by the Governor in that regard from time to time, as may be found necessary.