In exercise of the powers
conferred by the proviso to Article 309 of the Constitution, the Governor is
pleased to make the following rules with a view to amending the Uttar Pradesh
Advocate General and Law Officers Establishment Service Rules, 2009
(2010-LLT-V-29[21]): (1)
These rules may be called the Uttar Pradesh Advocate
General and Law Officers Establishment Service (First Amendment) Rules, 2009. (2)
They shall be deemed to have come into force with effect
from November 11, 2009. In the Uttar Pradesh Advocate
General and Law Officers Establishment Service Rules, 2009, hereinafter
referred to as the said rules, in Rule 25 for existing sub-rule (2), the
following sub-rule shall be substituted, namely:- (1)
The scales of pay at the time of the commencement of
these rules are given in the Appendix:". In the said rules, in the
Appendix for the entries appearing at Serial No. 11 the following entries shall
columnwise be substituted, namely,- Sl. No. Name of Post Number of Posts Name of Pay Band Scale of Pay Appointing Pay Band (Rs) Grade pay (Rs) Authority 11 Private Secretary 37 PB-3 15600-39100 6600 Governor UTTAR PRADESH ADVOCATE GENERAL AND LAW OFFICERS
ESTABLISHMENT SERVICE (FIRST AMENDMENT) RULES, 2009
PREAMBLE