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] [Entire Act]

State of Uttar Pradesh - Section

Section 5 in The U.P. Industrial Development Authorities Centralized Service Rules, 2018

5. Strength.

(1)The strength of each of the posts in the service shall be such as may be determined by the Government from time to time.
(2)Until the Government determines the strength of posts envisaged under sub-rule (1), the posts in the service as existing on the date of the publication of these rules in the Gazette shall be as mentioned in Schedule 1:Provided that-
(i)the Government may leave unfilled or may hold in abeyance any vacant post, without thereby entitling any person to compensation; and
(ii)the Government may create such additional posts as it may consider necessary.
(3)The Authorities shall have no power to create any new post or posts without prior sanction of the Government.