Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(2) in The U.P. Go-Seva Ayog Adhiniyam, 1999 (2)The Chairperson and the Vice-Chairperson of the Ayog shall be nominated by the Government from amongst the non-official members.
