Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1) in The U.P. Higher Education Services Commission (Removal Of Difficulties) Order, 1983

(1)The Management of a College may appoint a teacher on purely ad hoc basis, in accordance with the provisions of this Order, in the vacancies occurring in any of the following manner, namely :-
(i)creation of new post;
(ii)suspension, removal or dismissal of a teacher;
(iii)resignation or death of a teacher;
(iv)a teacher going on leave for a period of more than ten months;
(v)a teacher proceeding on "teacher fellowship" under any scheme of University Grants Commission or any other body.
(vi)the retirement of a teacher.