Section 16(1)(ii) in U.P. Institute of Research, Development and Training Non-Gazetted Technical Service Rules, 1993

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State of Uttar Pradesh - Subsection

Section 16(1)(ii) in U.P. Institute of Research, Development and Training Non-Gazetted Technical Service Rules, 1993

(ii)an officer belonging to Scheduled Castes or Scheduled Tribes, nominated by the District Magistrate if the appointing authority does not belong to Scheduled Castes/Scheduled Tribes. If the appointing authority belongs to Scheduled Castes or Scheduled Tribes, an officer other than belonging to Scheduled Castes or Scheduled Tribes, to be nominated by the District Magistrate; and

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State of Uttar Pradesh - Subsection

Section 16(1)(ii) in U.P. Institute of Research, Development and Training Non-Gazetted Technical Service Rules, 1993