Section 32 in The U.P. Higher Education Services Commission Act, 1980
32. Power to make Rules. -
The State Government may, by notification make rules for carrying out the purposes of this Act.[Inserted by U.P. Act No. 26 of 1989 (w.e.f. 2.9.1989).][Substituted by U.P. Act No. 24 of 2004 (w.e.f. 28.5.2004).]
