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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(2) in Regulations Under the U.P. Intermediate Education Act, 1921

(2)An employee other than a head of institution or a teacher may be suspended by the appointing authority on any of the grounds specified in Clauses (a) to (c) of sub-section (5) of Section 16-G.]