Section 15(1)(ii) in The U.P. Information and Public Relations Department (Headquarter) Group 'D' Service Rules, 1994

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State of Uttar Pradesh - Subsection

Section 15(1)(ii) in The U.P. Information and Public Relations Department (Headquarter) Group 'D' Service Rules, 1994

(ii)An officer belonging to Scheduled Castes/Scheduled Tribes, nominated by the District Magistrate, if the appointing authority does not belong to Scheduled Castes/Scheduled Tribes. If the appointing authority belongs to Scheduled Castes/Scheduled Tribes an officer other than belonging to Scheduled Castes/ Scheduled Tribe nominated by the District Magistrate;

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State of Uttar Pradesh - Subsection

Section 15(1)(ii) in The U.P. Information and Public Relations Department (Headquarter) Group 'D' Service Rules, 1994