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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(2) in The U.P. State Electricity Board Services of Engineers Regulations, 1970

(2)In case no approved candidate is available for such appointment on the list and it becomes essential to make appointments in the interest of the Board, a person who is eligible for appointment by promotion to the Service under these Regulations, may be appointed, but such an appointment shall not be made for a period exceeding four months, without the specific approval of the Board.