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

State of Uttar Pradesh - Subsection

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

(c)The Inquiry Officer shall, after giving the member concerned a reasonable opportunity of being heard and after taking such evidence as he may consider necessary, submit his report to the State Government within fifteen days of the completion of inquiry.