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[Cites 0, Cited by 0] [Section 22F] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22F(6) in The U.P. Pravidhik Shiksha Adhiniyam, 1962

(6)Where the selection made under sub-section (5) is again disapproved and the representation, if any, against the disapproval has not been accepted, the Director may appoint any qualified person out of the list of the candidates applying for the vacancy and such appointment be final.