Section 4(2) in The U.P. Excise Constables, Drivers and Tari Supervisors Service Rules, 1983

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State of Uttar Pradesh - Subsection

Section 4(2) in The U.P. Excise Constables, Drivers and Tari Supervisors Service Rules, 1983

(2)The strength of the service and of each category of posts therein shall, until orders varying the same are passed under sub-rule (1), be as specified below :

		Permanent	Temporary	Total
1.	Tari Supervisors	24	...	24
2.	Head Excise constable	...	22	22
3.	Excise Constables	1,372	129	1,501
4.	Excise Constable(Selection Grade)	20 per cent, posts ofthe cadre.
5.	Drivers	23	35	58
6.	Drivers (Selection Grade)	30 per cent posts ofthe cadre

Provided that-

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

(ii)the Governor may create such additional, temporary or permanent posts from time to time as he may consider proper.

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State of Uttar Pradesh - Subsection

Section 4(2) in The U.P. Excise Constables, Drivers and Tari Supervisors Service Rules, 1983