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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(2) in U.P. Jail Ministerial and Commercial Service Rules, 1983

(2)The seniority inter se of persons appointed directly on the result of anyone selection, shall be the same as determined by the selection committee :Provided that a candidate recruited directly may lose his seniority if he fails to join without valid reasons when vacancy is offered to him. The decision of the appointing authority as to the validity of reasons shall be final.