Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(3) in The U.P. District Offices (Collectorates) Ministerial Service Rules, 1980

(3)The pay during probation of a person already in permanent Government Service shall be regulated by the relevant rules applicable to Government servants generally serving in connection with the affairs of State.