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State of Uttar Pradesh - Section

Section 20 in U.P. Excise Superintendent Service Rules, 1973

20. Relaxation from conditions of service.

- Where the State Government is satisfied that the operation of any rule regulating the conditions of service of the persons appointed causes undue hardship in any particular case, it may, notwithstanding anything contained in the Rules applicable to the case, by order, dispense with or relax the requirements of that Rule to such an extent and subject to such conditions as it may consider necessary for dealing with the case in just and equitable manner.Appendix 'A'[Sec Rule 6][Reservation For Post By Promotion To The Scheduled Castes/scheduled Tribes] [Vide G.O. No. 65/(2)-69-Ra-Eki., dated 8th March, 1973.]* For Latest Pay Scale, please see current G.O.inksUufr }kjk Hkjs tkus okys inksa ij vuqlwfpr tkfr;ksa@vuqlwfpr tu & tkfr;ksa ds fy, vkj{k.k