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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Uttar Pradesh - Subsection

Section 43(3) in U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of Service of Heads of Institution, Teachers and other employees of the Institutions Rules, 2009

(3)It shall be the privilege of Group D employee to make an appeal against the decision of the Committee of Management to the Regional Deputy Inspector of Sanskrit Schools within one month from its communication:Provided that in case of indecision on the part of Committee of Management within specified time limit of six weeks, the concerning employee may make a representation to the Regional Deputy Inspector of Sanskrit Schools.