Section 4(2)(a) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980

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State of Uttar Pradesh - Subsection

Section 4(2)(a) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980

(a)the Governor may hold in abeyance or the appointing authority may leave unfilled any vacant post in the service without thereby entitling any person to compensation; or

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State of Uttar Pradesh - Subsection

Section 4(2)(a) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980