Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1)(iii) in The U.P. Industrial Development Authorities Centralized Service Rules, 2018

(iii)The posts mentioned in Schedule IV shall be filled in prescribed percentage from the posts specified and in the manner mentioned in aforesaid clauses (i) and (ii) so however that the odd post, if any, shall be filled by promotion: