Section 4 in U.P. Prison Administration and Reforms Department Engineering (Gazetted) Service Rules, 2006

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State of Uttar Pradesh - Section

Section 4 in U.P. Prison Administration and Reforms Department Engineering (Gazetted) Service Rules, 2006

4. Cadre of Service.

(1)The strength of the service and of each category of posts therein shall be such as may be determined by the Government, from time to time.

(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 :

Serial No.	Name of Post	Number of Posts
Permanent	Temporary	Total
1.	Executive Engineer	1	-	1
2.	Assistant Engineer	1	-	1:

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.

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State of Uttar Pradesh - Section

Section 4 in U.P. Prison Administration and Reforms Department Engineering (Gazetted) Service Rules, 2006

4. Cadre of Service.