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[Cites 0, Cited by 0] [Section 263] [Entire Act]

State of Uttar Pradesh - Subsection

Section 263(4) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(4)The Board may with the prior concurrence of the State Government appoint such other officers and employees as its staff to assist the Board in the efficient discharge of the functions of the Board under the Act.