Section 28 in Uttar Pradesh Intermediate Education Act, 1921
28. Powers of the Chairman in matters not provided for. - Any matter concerning the election for which there is no provision under the Act shall be regulated by the orders of the Chairman whose decision in the matter shall be final and conclusive.
[SECOND SCHEDULE] [Renumbered as 'Second Schedule' by U.P. Act No. 12 of 1978.](See Section 16-GG)List of Relatives
