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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(1) in The U.P. Co-Operative and Panchayat Audit Service Rules, 1979

(1)The scale of pay admissible to a person appointed to a post in die cadre of the Service, whether in a substantive or officiating capacity or as a temporary measure, shall be such as may be allowed by die Government from time to time.