Section 4(2) in U.P. Inspectors of Drugs Service Rules, 1980

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State of Uttar Pradesh - Subsection

Section 4(2) in U.P. Inspectors of Drugs Service Rules, 1980

(2)The strength of the Service shall, until orders varying the same have been passed under sub-rule (1), be as follows :

Name of the post	Permanent	Temporary
1	2	3
1. Senior Inspector of Drugs.	3	2
2. Inspector of Drugs.	18	20

Provided that-

(a)the appointing authority may leave unfilled or the Government may hold in abeyance any vacant posts in the cadre of the service without thereby entitling any person to compensation; and

(b)the Governor may create such additional permanent or temporary posts from time to time as he may consider proper.

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State of Uttar Pradesh - Subsection

Section 4(2) in U.P. Inspectors of Drugs Service Rules, 1980