Section 4(2)(i) in The U.P. Cane Development Department Ministerial Service Rules, 1978

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2)(i) in The U.P. Cane Development Department Ministerial Service Rules, 1978

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

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 4(2)(i) in The U.P. Cane Development Department Ministerial Service Rules, 1978