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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2) in U.P. Zila Panchayats Regularisation of Ad Hoc Promotions (On Posts within the Purview of the Public Service Commission) Rules, 1994

(2)In making regular appointment under these rules, reservation for candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories shall be made in accordance with the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes) Act, 1994 and the Uttar Pradesh Public Services (Reservation for Physically Handicapped Dependents of Freedom Fighters and Ex-servicemen) Act, 1993, as amended from time to time.