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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(c) in The U.P. Secondary Education Services Commission Rules, 1983

(c)The Inquiry Officer shall, after giving the member concerned reasonable opportunity of being heard and after taking such evidence as he may consider necessary, submit his findings to the State Government within fifteen days of the completion of the inquiry;