Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(1)(ii) in The U.P. Industries Department (Directorate of Handloom and Textiles) Subordinate Service Rules, 1992

(ii)an officer belonging to Scheduled Castes/Scheduled Tribes nominated by the District Magistrate, if the appointing authority or his nominee does not belong to Scheduled Castes/Scheduled Tribes. If the appointing authority or his nominee belongs to Scheduled Castes/Scheduled Tribes, no officer other than, belonging to Scheduled Castes/Scheduled Tribes to be nominated by the concerned District Magistrate.