Section 36(2)(f) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(2)(f) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(f)Notwithstanding the acceptance of application form and fee by the Board the performance result of applicant at the examination will be cancelled if it later found that the application was not eligible for admission to the said year and for admission to the said examination and further Principal and staff concerned shall be liable to disciplinary action by the competent authority for wrong certification of applicant.

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State of Uttar Pradesh - Subsection

Section 36(2)(f) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992