Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] Union of India - Section Section 31 in The Oudh Laws Act, 1876 31. Discretion to appoint or reject nominee. The person so nominated shall, after due enquiry into his age, character and ability, be appointed or rejected by the State Government.
