Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(7) in The U.P. Secondary Education Services Selection Board Rules, 1998

(7)Where a candidate, referred to in sub-rule (6), fails to join the post within the time allowed in the order of appointment or within such extended time as the Management may allow in this behalf or where the candidate is otherwise not available for appointment, the Joint Director may, on the request of the Management, recommend candidate or candidates standing next in order of merit in the list prepared under sub-rule (3) and the provisions of sub-rule (6) shall mutatis mutandis apply.