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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(5) in The U.P. Directorate of Geology and Mining Ministerial Service Rules, 1978

(5)The appointing authority may allow continuous service rendered in an officiating or temporary capacity in an equivalent or higher post included in the cadre of the service, to be taken into account for the purpose of computing the period of probation-