Section 46(2)(f) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

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State of Uttar Pradesh - Subsection

Section 46(2)(f) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(f)an officer or servant appointed to a post of which the pay or time-scale of pay is less than his present pay or time-scale of pay, may, within thirty days of the order by which he has been appointed to that post make a representation to the State Government and in that case the decision of the State Government shall be final and binding.

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State of Uttar Pradesh - Subsection

Section 46(2)(f) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961