Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Uttar Pradesh - Subsection Section 21(1) in U.P. Information and Public Relations Department (Headquarter) Ministerial Service Rules, 1992 (1)A person on appointment to a post in the service in or against a permanent vacancy shall be placed on probation for a period of two years.
