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

State of Uttar Pradesh - Subsection

Section 4(2) in U.P. Prison Administration and Reforms Department Ministerial, Stenographer and Co-Related Service Rules, 2007

(2)The strength of the service and of each category of posts therein shall, until orders varying the same are passed under sub-rule (1), be as given below :Headquarter Cadre
Serial No. Name of post Number of posts
Permanent Temporary Total
1. Senior Administrative Officer -- 01 01
2. Administrative Officer 01 -- 01
3. Office Superintendent 08 -- 08
4. Senior Assistant 23 01 24
5. Senior Clerk 22 -- 22
6. Junior Clerk/Typist 40 01 41
Jail Cadre
1. Senior Assistant (Central Jail) 05 -- 05
2. Senior Clerk 50 -- 50
3. Junior Clerk/Typist 109 10 119
Government Industrial Jail Depot
1. Manager Jail Depot 01 -- 01
2. Salesman 01 -- 01
Stenographer Cadre
1. Personal Assistant Grade-I 01 -- 01
2. Personal Assistant Grade-II 03 -- 03
3. Stenographer Grade-I 06 -- 06
4. Stenographer Grade-II 07 03 10
Provided that-
(i)the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post, without thereby entitling any person to compensation; or
(ii)the Governor may create such additional permanent or temporary posts as he may consider proper.