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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(1) in The U.P. Higher Education Services Commission (Group "C" And "D" Employees) Services Regulations, 2000

(1)The scales of pay admissible to the persons appointed to various categories of posts in the service shall be such as may be determined by the Commission, from time to time, with prior approval of Government.