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State of Uttar Pradesh - Section
Section 30 in The Commissioners Offices Ministerial Service Rules, 1980
30. Saving.
- Nothing in these rules shall affect the reservation or any other concession required to be provided to the Scheduled Castes, Scheduled Tribes and other categories of persons in accordance with the orders issued by the Government from time to time in this regard.Appendix( See Rule 4 and 5 )Statement showing strength of Service and of each categories of posts in the Ministerial Establishment of Commissioner's and Additional Commissioner's OfficeCategories of posts| Name of division | Category 'A' No. of posts__________ | Category 'B' No. of posts__________ | Category 'C' No. of posts__________ | Category 'D' No. of posts__________ | Category 'E' No. of posts__________ | Category 'F' No. of posts__________ | |||||||
| Temporary | Permanent | Temporary | Permanent | Temporary | Permanent | Temporary | Permanent | Temporary | Permanent | Temporary | Permanent | ||
| 1 | Meerut ... | 2 | 7 | 2 | 5 | ... | 4 | ... | 1 | ... | 1 | 2 | 1 |
| 2 | Agra | 3 | 7 | 1 | 5 | 1 | 4 | ... | 1 | ... | 1 | 2 | 1 |
| 3 | Allahabad | 1 | 9 | ... | 7 | 1 | 4 | ... | 1 | ... | 1 | 1 | 2 |
| 4 | Faizabad | 1 | 8 | ... | 4 | 1 | 4 | ... | 1 | ... | 1 | ... | 2 |
| 5 | Garhwal | 2 | 4 | 1 | 1 | 1 | 3 | ... | 1 | ... | 1 | 1 | ... |
| 6 | Gorakhpur | 4 | 7 | 3 | 5 | ... | 4 | ... | 1 | ... | 1 | 1 | 3 |
| 7 | Jhansi ... | 2 | 7 | ... | 4 | 1 | 4 | ... | 1 | ... | 1 | 1 | 1 |
| 8 | Kumaon | ... | 3 | ... | 2 | ... | 5 | ... | 1 | ... | 1 | 1 | ... |
| 9 | Lucknow | 2 | 8 | ... | 4 | ... | 5 | ... | 1 | ... | 1 | 1 | 1 |
| 10 | Ruhel khand | 2 | 7 | 2 | 5 | 1 | 4 | ... | 1 | ... | 1 | 2 | 1 |
| 11 | Varanasi | 2 | 6 | 2 | 5 | 1 | 4 | ... | 1 | ... | 1 | 2 | 1 |
| Grand Total | 21 | 73 | 11 | 47 | 7 | 47 | ... | 11 | ... | 11 | 14 | 13 |