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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(3)(h) in The U.P. Basic Education Act, 1972 (h)an officer not below the rank of Deputy Director of Education, to be nominated by the State Government, who shall be the Member Secretary.