Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 16G(5)] [Section 16G] [Entire Act] State of Uttar Pradesh - Subsection Section 16G(5)(c) in Uttar Pradesh Intermediate Education Act, 1921 (c)any criminal case for an offence involving moral turpitude against him is under investigation, inquiry or trial.