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State of Uttar Pradesh - Section
Section 29 in U.P. Jail (Group A and B) Service Rules, 1982
29. Savings.
- Nothing in these rules shall affect reservations and other concessions required to be provided for the candidates belonging to the Scheduled Caste, Scheduled Tribes and other special categories of persons in accordance with the orders of the Government issued from time to time in this regard.Appendix(See Rule 4)Strength of the service at the commencement of these Rules| Name of post | Number | |||||
| Permanent | Temporary | |||||
| Group 'A' | ||||||
| (1) | Inspector-General of Prisons... | ... | ... | ... | 1 | ... |
| (2) | Additional Inspector-General of Prisons | ... | ... | ... | ... | 1 |
| (3) | Deputy Inspector-General of Prisons... | ... | ... | 5 | One permanent post held in abeyance) | |
| (4) | Superintendents of Central Prisons (including the post ofPrincipal, Jail Training School, Lucknow) and Superintendent,Sampurnanand Camps, Model Prisons, Lucknow. | 8 | 1 | |||
| (5) | Director of Jail Industries... | ... | ... | 1 | ... | |
| Group 'B' | ||||||
| (1) | Whole-time Superintendents of District Jails | ... | 24 | 14 | ||
| Total | ... | 39 | 16 |