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

State of Uttar Pradesh - Subsection

Section 22(2) in The U.P. Prohibition (Excise) Gazetted Service Rules, 1982

(2)The seniority inter se of persons appointed directly on the result to any one section, shall be the same as determined by the Commission :Provided that candidate recruited directly may lose his seniority if he fail to join without valid reasons when vacancy is offered to him. The decision of the appointing authority as to the validity of reason shall be final.