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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(3) in The U.P. Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson and Members) Rules, 2008

(3)The chairperson shall be the authority competent to sanction leave to the members and the Governor shall be the Authority competent to sanction leave to the chairperson