Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(i) in The U.P. Employees' State Insurance Homeopathic Pharmacist Service Rules, 1997

(i)'Substantive appointment' means an appointment, not being an ad hoc appointment on a post in the cadre of the Service made after selection in accordance with the procedure prescribed for the time being by executive instructions issued by the Government;