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[Cites 0, Cited by 0] [Section 22B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22B(2) in The U.P. Fundamental Rules

(2)is appointed substantively to a tenure post on a time-scale identical with that of another tenure post which he has previously held substantively, or in which he has previously officiated;The proviso to Fundamental Rule 22 shall apply in the matter of the initial fixation of pay and counting of previous service for increment.