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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(4) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005

(4)No person shall be appointed as a teacher of the Institute, unless he fulfils the qualifications laid down in the regulations in this behalf, and except as provided in sub-section (9) no person shall be recommended for such appointment by a Selection Committee constituted in this behalf under this Act.