Section 4(4) in The U.P. Directorate of Education Internal Audit Organisation Service Rules, 1993

[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(4) in The U.P. Directorate of Education Internal Audit Organisation Service Rules, 1993

(4)Provided that:

(i)the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post, and

(ii)the Governor may create such additional, permanent or temporary posts as he may consider proper.