Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(2) in The U.P. Co-Operative Service Rules, 1979

(2)the inter se seniority of persons appointed to the service by promotions shall be the same as it was in the substantive post held by them at the time of promotion.Note - (1) Where the appointed order specifies a particular back date with effect from which a person is to be appointed substantively that date will be deemed to be the date of order of substantive appointment. In other cases it will mean the date of issue of the order.