Section 20 in The U.P. Secondary Education Services Selection Board (Procedure and Conduct of Business) First Regulations, 1998
20. Residuary matter.
- Subject to the provisions of the Act and the rules made thereunder, the Board may deal with any matter which has not been specifically provided for in these regulations in such manner as it may deem fit and shall report the matter to the State Government forthwith for information and direction, if any.
