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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(1) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980

(1)The scale of pay admissible to a person appointed to the service either in a substantive or officiating capacity as a temporary measure shall be such as may be determined by the Government from time to time.