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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(c) in The U.P. Higher Education (Group A) Service Rules, 1985

(c)A candidate for lecturership in the Faculty of Law having obtained either an average of 55 per cent marks in the two examinations prior to the LL.M. Degree that is to say examinations for LL.B. and the examination for any other Bachelor's Degree (irrespective of the marks obtained in any of the two examinations) or 50 per cent marks in each of the two examinations separately, is said to have a consistently good academic record;