Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 6 in U.P. Zila Panchayats Regularisation of Ad Hoc Promotions (On Posts within the Purview of the Public Service Commission) Rules, 1994 6. Appointment deemed under relevant service rules. - Appointment made under these rules shall be deemed to be an appointment under the relevant service rules or orders, if any.
