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State of Uttar Pradesh - Section

Section 14 in The U.P. Entertainment and Betting Tax Department Ministerial Service Rules, 1979

14. Determination of vacancies.

- The appointing authority shall determine the number of vacancies to be filled during the course of the year as also the number of vacancies to be reserved for candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories under rule 6. The vacancies in the posts of stenographer shall be notified to the Employment Exchange in accordance with the rules and orders for the time being in force and the vacancies in the post of Junior Clerks, to be filled up by direct recruitment, shall be intimated to the District Selection Committee.