Section 4(2) in U.P. Inspectorate of Government Offices Drivers Service Rules, 1992

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State of Uttar Pradesh - Subsection

Section 4(2) in U.P. Inspectorate of Government Offices Drivers Service Rules, 1992

(2)The strength of the Service shall, until orders varying the same are passed under sub-rule (1), be as under :

Name of post	Number of posts
Permanent	Temporary	Total
Driver	...	1	1

Provided that -

(a)the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post, without thereby entitling any person to compensation; or

(b)the Governor may create such additional permanent or temporary posts as he may consider proper.

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State of Uttar Pradesh - Subsection

Section 4(2) in U.P. Inspectorate of Government Offices Drivers Service Rules, 1992