Section 7 in THE UTTAR PRADESH PUBLIC SERVICES (RESERVATION FOR ECONOMICALLY WEAKER SECTIONS) ACT, 2020
7. Income and Assets certificate
For the purpose of reservation provided under this Act, income and assets certificate shall be issued by such authority or officer no below the rank of Tehsildar in the State and in such manner and in such form as the State Government may, by order, provide.The office memorandum no.1/2019/4/1/2002/ka-2/ 19T.C.II, dated 18 February 2019 shall be deemed to have been issued under this section.
