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

State of Uttar Pradesh - Subsection

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

(a)Where on complaint or otherwise the State Government is satisfied, whether after making a preliminary enquiry or otherwise, that there is a prima facie case of misconduct it shall give the member concerned an option either to resign the office unconditionally or to face investigation;