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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(8) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(8)Where the Secretary receives a report against any candidate(s) or instruction(s) regarding the use of unfair means by him from any source other than the source referred to in sub-regulation (1) and (6) above the Secretary may appoint a Screening Committee of experts to go through the answer books of such candidates of that institution and place the matter along with the report of the Screening Committee of Experts if so appointed, before the Examination Committee for necessary action.