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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(g) in The U.P. Secondary Education Services Commission Rules, 1983

(g)Subject to the provisions contained in these rules, the Inquiry Officer shall have power to regulate the procedure of the inquiry including the fixing of place and time of its sitting deciding whether the inquiry should be conducted in public or in camera.]