Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(g) in The U.P. Secondary Education Services Commission Rules, 1995

(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 inquiry should be conducted in public or in camera.