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

(iii)Two officers nominated by the appointing authority, one of whom shall be an officer belonging to minority community and the other belonging to Backward Class. If such suitable officers are not available in his department or organisation, such officers shall, on the request of the appointing authority, be nominated by the District Magistrate and on his failure to do so by reason of nonavailability of suitable officers such officers shall be nominated by the Divisional Commissioner.

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State of Uttar Pradesh - Subsection

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