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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(2)The Board may, with the previous approval of the State Government, appoint a servant of the Central or the State Government or of a local authority on any of the posts under it on such terms and conditions as may be agreed upon.