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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. Higher Education Services Commission (Group "C" And "D" Employees) Services Regulations, 2000

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