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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Uttar Pradesh - Subsection Section 22(1) in The U.P. Board of Revenue Subordinate Audit Service Rules, 1978 (1)All persons on appointment to the service in or against substantive vacancies shall be placed on probation for a period of two years.
