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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(5) in The U.P. Secondary Education Services Commission Rules, 1983

(5)When the candidate, referred to in sub-rule (3), fails to join the post within the time allowed in the letter of appointment or within such extended time as the Management may allow in this behalf or where such candidate is not available for appointment, the Inspector may on the request of the Management, send fresh name or names standing next in order of merit on the panel under intimation to the Deputy Director and the Commission, and the provisions of sub-rules (3) and (4) shall mutatis mutandis apply.