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State of Uttar Pradesh - Section

Section 628 in The General Rules (Civil), 1957

628. Paid apprentices.

- An apprentice is meant to be a reserve, and a substitute must not be engaged for him so long as he is temporarily employed in short vacancies in permanent appointment, or when he is on leave for not more than three months.Note. - 'Short Vacancy' is one for a period not exceeding three months, (G.O. No. 5951-C/VII-525, dated 21st August, 1926.]