Section 27 in The U.P. Secondary Education Services Selection Board Act, 1982
27. [ Authentication of the orders.] [Substituted by U.P Act No. 15 of 1995 (w.e.f. 28.12.1994).]
- All orders and decisions of the [Board] [Substituted by U.P Act No. 25 of 1998 (w.e.f. 20.4.1998).] shall be authenticated by the signature of the Secretary appointee under Section 8 or any officer authorised by the [Board] [Substituted by U.P Act No. 1998 (w.e.f. 20.4.1998).].
