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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(2) in The U.P. Higher Education Services Commission Act, 1980

(2)Subject to such directions as may be issued by the State Government in this behalf, the Commission may appoint such other employees as it may think necessary for the efficient performance its functions under this Act, and on such terms and conditions of service as the Commission thinks fit.