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State of Uttar Pradesh - Section

Section 16 in The U.P. Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson and Members) Rules, 2008

16. Residuary Provisions.

- The conditions of service of the chairperson or a member for which no express provisions is available in these rules shall be determined by the rules and orders for the time being applicable to an Election Commissioner of India in the case of chairperson and the Chief Secretary in the case of member.