Section 4(2)(i) in U.P. Prison Administration and Reforms Department Ministerial, Stenographer and Co-Related Service Rules, 2007

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State of Uttar Pradesh - Subsection

Section 4(2)(i) in U.P. Prison Administration and Reforms Department Ministerial, Stenographer and Co-Related Service Rules, 2007

(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

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State of Uttar Pradesh - Subsection

Section 4(2)(i) in U.P. Prison Administration and Reforms Department Ministerial, Stenographer and Co-Related Service Rules, 2007