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

State of Uttar Pradesh - Subsection

Section 16G(2)(a) in Uttar Pradesh Intermediate Education Act, 1921

(a)the period of probation, the conditions of confirmation and the procedure and conditions for promotion and punishment, [(including suspension pending or in contemplation of inquiry or during the pendency of investigation, inquiry or trial in any criminal case for an offence involving moral turpitude)] [Substituted, by ibid.] and the emoluments for the period of suspension and termination of service with notice;