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[Cites 0, Cited by 10] [Section 16G] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16G(8) in Uttar Pradesh Intermediate Education Act, 1921

(8)If, at any time, the Inspector is satisfied that disciplinary proceedings against the Head of Institution or teacher are being delayed, for no fault of the Head of Institution or the teacher, the Inspector may, after affording opportunity to the Management to make representation revoke an order of suspension passed under this section.