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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(3) in U.P. Government Degree Colleges Contractually Working Lecturers Regularisation Rules, 2016

(3)The final eligibility list prepared as per sub-rule (2), shall be placed before the Selection Committee along with their relevant records as required for the determination of the suitability of the Contractual Lecturers. The Selection Committee shall consider the suitability of the Contractual Lecturers on the basis of records placed before the Committee.