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

State of Uttar Pradesh - Subsection

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

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