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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(a) in The U.P. Secondary Education Services Selection Board Rules, 1998

(a)Where, on complaint or otherwise, the State Government is satisfied, whether or not after making a preliminary inquiry that there is prima facie case of misconduct against a member it shall give the member concerned an option either to resign the office unconditionally or to face investigation.