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State of Uttar Pradesh - Section

Section 39 in The U.P. Fundamental Rules

39. Pay of temporary posts.

- When a temporary post is created which may have to be filled by a person not already in Government service, the pay of the post shall be fixed with reference to the minimum that is necessary to secure the services of a person capable of discharging efficiently the duties of the post.Note - Model forms of agreement for employing government servants on contract are contained in Part III-Appendix B-of this handbook.