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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(5) in The U.P. Technical Education Department Non-Gazetted Technical Service Rules, 1988

(5)The appointing authority may allow continuous service, rendered in an officiating or 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.