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State of Uttar Pradesh - Section

Section 3 in The U.P. Excise (Prohibition) Group 'D' Service Rules, 1978

3. Strength of the service.

(1)The strength of the Service and of each category of posts therein shall be such as may be determined by the Governor from time to time.
(2)The permanent and temporary strength of the Service and of each category of posts therein shall, until orders varying the same have been passed under sub-rule (1), be as under :
  Name of posts   Number of Posts
Permanent Temporary
(i) Peon, Chowkidar and Van Attendant ... 23 2
(ii) Driver (Light Vehicles) ... 3 2
(iii) Driver (Heavy Vehicles) ... 3 ...
Provided that-
(1)the State Prohibition Officer may leave unfilled or the Governor may hold in abeyance any vacant post without thereby entitling any person to compensation; or
(2)the Governor may create such additional, permanent or temporary posts from time to time as may be found necessary.