Section 16(1)(iii) in U.P. Institute of Research, Development and Training Non-Gazetted Technical Service Rules, 1993

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State of Uttar Pradesh - Subsection

Section 16(1)(iii) in U.P. Institute of Research, Development and Training Non-Gazetted Technical Service Rules, 1993

(iii)two officers nominated by the appointing authority, one of whom shall be an officer belonging to minority community and the other belonging to Backward Class. If such suitable officers are not available in his department or organisation, such suitable officer or officers, as the case may be, 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 officers, such officers shall be nominated by the Divisional Commissioner.

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State of Uttar Pradesh - Subsection

Section 16(1)(iii) in U.P. Institute of Research, Development and Training Non-Gazetted Technical Service Rules, 1993