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State of Uttar Pradesh - Section

Section 28 in The U.P. Excise Constables, Drivers and Tari Supervisors Service Rules, 1983

28. Saving.

- Nothing in these rules shall effect reservations and other concessions required to be provided for Scheduled Castes, Scheduled Tribes and other special categories of persons in accordance with the order issued by the Government from time to time in this regard.Note. - The Uttar Pradesh Excise Constables, Drivers and Tari Supervisors Services Rules, 1983 have been amended by the following rules :First Amendment. - The Uttar Pradesh Excise Constables Drivers Tari Supervisors Service (First Amendment) Rules, 1989, vide Abkari Anubhag II Notification No. 2930-E-1/XIII-61-88, dated November 8, 1989.