Section 13(5) in The U.P. Secondary Education Services Selection Board Rules, 1998
(5)Where a candidate selected by the Board could not join in an allocated institution due to non-availability of vacancy or for any other reason, the District Inspector of Schools shall recommend to the Board for the adjustment of such candidate against any other vacancy notified to the Board in any other institution. On receipt of the recommendation of the District Inspector of Schools the Board shall allocate such candidate to another institution in a vacancy notified to the Board.] [Substituted by Notification No. 155/XV-12-2007-1604(51)-2005 dated 23.1.2007 (w.e.f. 23.1.2007).]
