Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(2)(ii) in The U.P. Employees State Insurance Scheme Labour Medical Services Ayurvedic Pharmacist Service Rules, 1995 (ii)the Governor may create such additional, permanent or temporary posts as he may consider proper.