Section 21 in The U.P. Subordinate Forest (Rangers, Deputy Rangers and Foresters) Service Rules, 1951
21. Leave, allowances, pensions and other conditions of service.
- Except as provided in these rules, the pay, allowances, leave, pensions and other conditions of service shall be regulated by the rules framed under the proviso to Article 309 of the Constitution of India and pending the issue of such rules, by the rules made applicable by Government Notification No. A-5822/X-303, dated November 14, 1930, and No. G-698/X-534 (44), dated July 16, 1937, continued in force under Article 313 of the Constitution.Appendix A[See Rule 5 (a) (2)]Procedure for selection of candidates for admission to the Ranger's Course at the Indian Forest Ranger College, Dehra Dun
