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State of Uttar Pradesh - Section
Section 28 in U.P. Jail Executive Subordinate (Non-Gazetted) Service Rules, 1980
28. Relaxation from the conditions of Service.
- Where the State Government is satisfied that the operation of any rule regulating the conditions of Service of person appointed to the Service causes undue hardship in any particular case, it may, notwithstanding anything contained in the rules applicable to the case, by order, dispense with or relax the requirements of that rule to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner:Provided that if a rule was framed in consultation with the Commission the requirements of that rule shall not be dispensed with or relaxed without the Commission being consulted before hand.Appendix 'A'(See Rule 4)The sanctioned strength of the Service is as follows :| Name of Post | Number | |||
| Permanent | Temporary | |||
| (1) | Deputy Jailor | …. | 107* | 18 |
| (2) | Assistant Jailor | …. | 218+ | 19 |
| (3) | Paid Apprentice Assistant Jailor | …. | 35 | - |
| Subjects | Marks | ||
| (i) | General Hindi and Essay | ... | 100 |
| (ii) | Elementary Mathematics | ... | 100 |