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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(iv) in The U.P. State Electricity Board Services of Engineers Regulations, 1970

(iv)the Chairman may relax the age-limit in favour of any candidate or class of candidates if he considers it to be necessary in the interest of fair dealing or in the public interest, but, where this is considered necessary, a provision must be inserted to this effect in the advertisement.