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[Cites 0, Cited by 2] [Section 16G(3)] [Section 16G] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16G(3)(c) in Uttar Pradesh Intermediate Education Act, 1921

(c)[ Any party may prefer an appeal to the Regional Deputy Director, Education, against an order of the Inspector under clause (b), whether passed before or after the commencement of the Uttar Pradesh Intermediate Education (Sanshodhan) Adhiniyam, 1966, within one month from the date of communication of the order to that party, and the Regional Deputy Director may, after such further enquiry, if any, as he considers necessary, confirm, set aside or modify the order, and the order passed by the Regional Deputy Director shall be final. In case the order under appeal was passed by the very person holding the office of Regional Deputy Director, while acting as Inspector, the appeal shall be transferred by order of the Director to some other Regional Deputy Director for decision, and the provisions of this clause shall apply in relation to decision by that other Regional Deputy Director as if the appeal had been preferred to himself.] [Substituted by U.P. Act No. 7 of 1966 (w.e.f. 24.12.1965).]