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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(5) in The U.P. Secondary Education Services Commission Rules, 1995

(5)The Commission shall consider the cases of the candidates on the basis of the records referred to in sub-rule (3) and may call such additional information as it may consider necessary. The Commission shall forward the panel of selected candidates within the one month to the Inspector with a copy thereof to the Deputy Director.