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State of Uttar Pradesh - Section

Section 1 in The U.P. Regularisation of Ad Hoc Appointments (on Posts Belonging to Co-operative Societies Centralised Services) Rules, 1985

1. Short title, extent and commencement.

- (i) These rules may be called "The Uttar Pradesh Regularisation of Ad hoc Appointments (on Posts Belonging to Co-operative Societies Centralised Services) Rules, 1985".
(ii)They shall apply to centralised services, governed by Centralised Service Rules mentioned in clause (ii) of Rule 3.
(iii)They shall come into force with effect from the date of their publication in the Gazette.