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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(1)(ii) in The U.P. Technical Education (Non-Technical-Non-Gazetted) Service Rules, 1992

(ii)an officer belonging to Scheduled Castes/Scheduled Tribes, nominated by the District Magistrate if the appointing authority or his nominee does not belong to Scheduled Castes/Scheduled Tribes. If the appointing authority or his nominee belongs to Scheduled Castes/Scheduled Tribes, an officer other than belonging to Scheduled Castes/Scheduled Tribes, to be nominated by the District Magistrate.