Section 4(2)(i) in The U.P. Food Inspectors (Medical, Health and Family Welfare Department) Service Rules, 1992

[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. Food Inspectors (Medical, Health and Family Welfare Department) Service Rules, 1992

(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

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 4(2)(i) in The U.P. Food Inspectors (Medical, Health and Family Welfare Department) Service Rules, 1992