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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(1) in U.P. State Public Service Commission (Regulation of Procedure) Act, 1985

(1)The Controller of Examination shall prepare for every subject, a list of persons qualified for appointment as examiners and submit the same for approval of the Commission. Such list shall be revised at least once in every three years:Provided that a person included in the previous list shall be eligible for inclusion in the revised list.