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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(1)(iii) in The U.P. Technical Education (Non-Technical-Non-Gazetted) Service Rules, 1992

(iii)Two officers nominated by the appointing authority, one of whom shall be an officer belonging to minority community and the other officer belonging to backward class. If such suitable officer is not available in his department, such suitable officer shall on the request of the appointing authority be nominated by the District Magistrate and on his failure to do so by reason of non-availability of suitable officer, such officer shall be nominated by the Divisional Commissioner.