Section 222A(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)[ Amins will normally be appointed on all the year-round basis but the Collector may sanction their appointment for a shorter period. These appointments shall be made subject to budged provision.] [Substituted by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.]
