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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1) in The U.P. Excise (Prohibition) Group 'D' Service Rules, 1978

(1)Whenever it is required to fill up any vacancy by direct recruitment, the appointing authority shall ascertain the number of vacancies to be so filled up and also determine the number of vacancies, if any, to be reserved for Scheduled Castes candidates and others under Rule 5.