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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(2) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980

(2)the inter se seniority of the persons appointed by promotion shall be the same as it was in the substantive post held by them at the time of promotion.Note. - (1) Where the appointment orders specifies a particular back date with effect from which a person is to be appointed substantively (which has to be made on probation against a clear vacancy on a permanent post) that date will be deemed to be the date of order of substantive appointment. In other cases it will means the date of issue of the order,