Section 3(6) in The U.P. Secondary Education Services Commission Rules, 1983
(6)(i)Where the Management has, for any recruitment year, failed to notify the vacancy or the vacancies by the date specified in sub-rules (2), (4) or (5) or has failed to notify the vacancy or the vacancies in the manner prescribed in Rule 4 or Rule 9, the Commission may require the Inspector to notify the vacancy or the vacancies in the institutions under his jurisdiction to the Commission by such date as the Commission may specify.(ii)Where the Commission requires the Inspector to notify the vacancy or vacancies under paragraph (1) of this sub-rule the Inspector shall notify the same in accordance with Rule 4 or, as the case may be, Rule 9 of these rules and the vacancy or the vacancies so notified shall be deemed to be notified by the Management.]
