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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(f) in The U.P. Secondary Education Services Commission Rules, 1983

(f)Where, during the course of the inquiry, the Inquiry Officer is changed for any reason whatsoever, it shall not be necessary for the new Inquiry Officer to commence the inquiry afresh and the inquiry may be continued from the stage at which the change took place;