Section 3(1)(l) in The U.P. Fire (Gazetted Officer) Services Rules, 1984

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State of Uttar Pradesh - Subsection

Section 3(1)(l) in The U.P. Fire (Gazetted Officer) Services Rules, 1984

(l)"substantive appointment" means an appointment, not being an ad hoc appointment, on a post in the cadre of the service made after selection in accordance with the rules and if there are no rules, in accordance with the procedure prescribed for the time being by executive instruction issue by the Government;

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State of Uttar Pradesh - Subsection

Section 3(1)(l) in The U.P. Fire (Gazetted Officer) Services Rules, 1984