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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2) in The U.P. Ground Water (Engineers and Scientists) Service Rules, 1999

(2)The strength of the service and of each category of posts therein shall, until orders varying the same are passed under sub-rule (1), be as given in the Appendix :Provided that-
(a)the Governor may leave unfilled may hold in abeyance any vacant post, without thereby entitling any person to compensation; or
(b)the Governor may create such additional permanent or temporary posts as he may consider proper.