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State of Uttar Pradesh - Section
Section 28 in The U.P. Directorate of Education Ministerial Service Rules, 1983
28. Saving.
- Nothing in these rules shall affect reservations and other concessions required to be provided for the candidates belonging to the Scheduled Castes, Scheduled Tribes and other special categories of persons in accordance with the orders of the Government issued from time to time in this regard.Appendix 'A'[Referred to in Rule 4 (2)]The strength of Ministerial Service and of each category of post therein at the time of the commencement of these Rules;| Serial No. | Name of Post | Number of sanctioned post | |||
| Permanent | Temporary | Total | |||
| 1 | 2 | 3 | 4 | 5 | |
| 1. | Routine Clerk | ... | 161 | 29 | 190 |
| 2. | Stenographer Grade II | ... | 23 | 14 | 37 |
| 3. | Stenographer Grade I | ... | 4 | ... | 4s |
| 4. | Junior Noter and Drafter | ... | 154 | 22 | 178 |
| 5. | Senior Noter and Drafter | ... | 130 | 32 | 162 |
| 6. | Head Clerk | ... | 56 | 4 | 60 |
| 7. | Head Assistant | ... | 7 | 1 | 8 |
| 8. | Stenographer (attached to Director of Education) | ... | 1 | ... | 1 |