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 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(e) in The U.P. Electricity Regulatory Commission (Recruitment, Control and Service Conditions of Staff) Regulations, 2004

(e)Where a letter of offer of appointment is cancelled, in the manner prescribed above, an offer of appointment will be issued to the candidate next below in the order of merit in the select list, so long as it remains valid.