Section 28 in The U.P. Higher Education Services Commission (Group "C" And "D" Employees) Services Regulations, 2000
28. Regulation of other matters. -
(1)If any dispute of difficulty, arises regarding interpretation of any of the provision of these regulations the same shall be referred to the Government Whose decision shall be final.(2)In regard to the matters not covered by these or by special orders, the members of service shall be governed by the rules, regulations and orders applicable generally to U.P. Government servants serving in connection with the affairs of the State.(3)Matters not covered by sub-regulations (1) and (2) above shall be governed by such order as the Government may deem proper to issue.
