Section 28 in The U.P. Secondary Education Services Selection Board Act, 1982
28. Provisions of Chapter IV of U.P. Act 16 of 1980 to apply
. - The provisions of Chapter IV of the Uttar Pradesh Higher Education Service; Commission Act 1980 shall matatis mutandis apply to the [Board] [Substituted by U.P. Act No. 25 of 1998 (w.e.f. 20.4.1998).] established under this Act as they apply to the [Board] [Substituted by U.P Act No. 25 of 1998 (w.e.f. 20.4.1998).] established under that Act.[29. Delegation. -] [Inserted by U.P. Act No. 15 of 1995 (w.e.f. 28.12.1994).] The [Board] [Substituted by U.P Act No. 25 of 1998 (w.e.f. 20.4.1998).] may, by regulation made under Section 34, delegate to the Chairman or any of its members or officers, its power of general superintendence and direction over the business transacted by, or in the [Board] [Substituted by U.P Act No. 25 of 1998 (w.e.f. 20.4.1998).] including the powers with regard to the expenditure incurred in connection with the maintenance of the office and internal administration of the Commissioner.
