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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(b) in The U.P. Secondary Education Services Commission Rules, 1995

(b)If no resignation referred to in clause (a) is received within fifteen days from the date of giving such option, the State Government may appoint an Inquiry Officer who shall be a sitting or retire) Judge of a High Court or a person eligible to be appointed a Judge of a High Court.