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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(2) in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976

(2)Persons appointed to the various categories of posts in the establishment in temporary orofficiating capacity prior to the commencement of these rules shall continue as if appointed in