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

State of Uttar Pradesh - Subsection

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

(b)If no unconditional resignation is received within fifteen days from giving such option, the State Government may appoint an Inquiry Officer who shall be a sitting Judge of the High Court or a person eligible to be appointed Judge of a High Court;