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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(1) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980

(1)Before a person is appointed to the post of Auditor, he shall have to execute an agreement in favour of the Governor to the effect that in the event of his quitting the service before completion of two and a half years service he shall have to refund the amount not exceeding the amount equivalent to six months' salary, paid or spent on him.