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State of Uttar Pradesh - Section

Section 10 in U.P. Janhit Guarantee Rules, 2011

10. Procedure for deciding appeal or revision. -

In deciding the application for appeal or revision -
(i)the relevant documents, public documents or copies thereof shall be inspected;
(ii)any officer may be authorised for appropriate inquiry, if required;
(iii)designated officer or first appeal officer, as the case may be, may be heard in revision.