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State of Uttar Pradesh - Section

Section 18 in The U.P. Industrial Development Authorities Centralized Service Rules, 2018

18. Determination of vacancies.

- The appointing authority shall determine and intimate to the appropriate Commission, the number of vacancies to be filled during the year and also the number of vacancies to be reserved for candidates belonging to Scheduled Castes, Scheduled Tribes, Other Backward Classes and Other Categories under Rule 9.