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State of Uttar Pradesh - Section

Section 14 in U.P. Information and Public Relations Department (Headquarter) Ministerial Service Rules, 1992

14. Determination of vacancies.

- The appointing authority shall determine and notify the Employment Exchange in accordance with the rules and orders for the time being in force, the number of vacancies in the posts mentioned in Rule 5 (ii), 5 (v) and 5 (vi) to be filled during the course of the years as also the number of vacancies to be reserved for candidates belonging to Scheduled Castes, Scheduled Tribes and other categories under Rule 6.