Section 4(2) in The U.P. Food Inspectors (Medical, Health and Family Welfare Department) Service Rules, 1992

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State of Uttar Pradesh - Subsection

Section 4(2) in The U.P. Food Inspectors (Medical, Health and Family Welfare Department) Service Rules, 1992

(2)The strength of the service and of each category of posts therein shall until orders varying the same are passed under sub-rule (i), be as given below :

Serial No.	Name of the post	No. of posts	Permanent	Temporary
1	Food Inspector	935	905	30
2	Chief Food Inspector	69	67	2

Provided that-

(i)the appointing authority may leave unfilled or the Governor may hold in abeyance, any vacant post without thereby entitling any person to compensation; or

(ii)the Governor may create such additional, permanent or temporary posts as he may consider proper.

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State of Uttar Pradesh - Subsection

Section 4(2) in The U.P. Food Inspectors (Medical, Health and Family Welfare Department) Service Rules, 1992