Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Uttar Pradesh - Subsection

Section 43(4) in U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of Service of Heads of Institution, Teachers and other employees of the Institutions Rules, 2009

(4)The Regional Deputy Inspector of Sanskrit Schools, shall, consider the representation made under the proviso to sub-regulation (3) and pass the order within three months from the date of receipt of the representation. The decision of the Regional Deputy Inspector of Sanskrit Schools shall be final.