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State of Uttar Pradesh - Section

Section 23 in The U.P. Recognised Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Ministerial Staff And Group 'D' Employees) Rules, 1984

23. Disciplinary proceeding. -

In respect of disciplinary proceedings and the punishment to be inflicted in such proceedings, a clerk or Group 'D' employee, as the case may be, of a recognised school shall be governed by the rules applicable to an Assistant Teacher of a Basic School established or maintained by the Board.