Section 4(2) in The U.P. Consolidation Lekhpals Service Rules, 1978

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State of Uttar Pradesh - Subsection

Section 4(2) in The U.P. Consolidation Lekhpals Service Rules, 1978

(2)The strength of the service shall, until orders varying the same have been issued under sub-rule (1), be as specified below:

Permanent	Temporary	Total
1	2	3
4,928	448	5,376

Provided that-

(a)the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post without assigning any reason and without thereby entitling any person to compensation;

(b)the Governor may create such additional permanent or temporary posts from time to time as he may consider proper.

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State of Uttar Pradesh - Subsection

Section 4(2) in The U.P. Consolidation Lekhpals Service Rules, 1978