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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(b) in The U.P. Secondary Education Services Selection Board Rules, 1998

(b)If no resignation referred to in clause (a) is received within fifteen days from the date of giving such option, the State Government may appoint an Inquiry Officer who shall be a sitting or retired Judge of a High Court or a person eligible to be appointed a Judge of a High Court.