Section 3(4A)(b) in Uttar Pradesh Public Service (Tribunals) Act, 1976

[Cites 0, Cited by 0] [Section 3(4A)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(4A)(b) in Uttar Pradesh Public Service (Tribunals) Act, 1976

(b)has, for at least two years, held the post of Additional Secretary to the Government of India or any other post under the Central or a State Government carrying a scale of pay which is not less than that of an Additional Secretary to the Government of India and has, in the opinion of the State Government, adequate experience in dispensation of justice.]

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State of Uttar Pradesh - Subsection

Section 3(4A)(b) in Uttar Pradesh Public Service (Tribunals) Act, 1976