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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(7) in The U.P. Secondary Education Services Selection Board (Procedure and Conduct of Business) First Regulations, 1998

(7)If any member of the Board is unable to be present in an Interview Board, the Chairman may authorise any other member of the Board to hold interview in his place and this fact shall not invalidate the proceedings of such Interview Board and the selection made by it.