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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(3) in The U.P. Up-Lokayuktas (Conditions Of Service) Rules, 2008

(3)Where no pension for any prior service is admissible to the Up-Lokayukta, he shall on completion of his full term as Up-Lokayukta be entitled to a pension of Rs. 1,200 per annum for each completed year of service as such.