Section 31E in The U.P. Higher Education Services Commission Act, 1980
31E. Absorption of teacher on honorarium.
- [(1) Subject to the provisions contained in Sections 12 and 13, if any vacancy exists, which could not be filled, under the provisions of said sections, a teacher on honorarium who has been appointed in grant-in-aid college on or before March 29,2011, in accordance with the provisions as specified under G.O. No. 467/Sattar-2-98-3(19)/93T.C., dated April 07, 1998 possessing educational qualifications determined by the State Government, working and receiving honorarium thereby from the State exchequer till the date of commencement of the Uttar Pradesh Higher Education Services Commission (Amendment) Act 2018, shall be absorbed in the manner prescribed under sub-section (2).] [Substituted by U.P. Act No. 38 of 2018, dated 7.9.2018.](2)Where any substantive vacancy in the post of a teacher in a grant-in-aid college is to be filled by direct recruitment, such post shall, at the instance of the Director, be offered by the management to teacher on honorarium referred to in sub-section (1).(3)Where any teacher on honorarium who has been offered appointment in accordance with the provisions of sub-section (2) fails to join the post within the time allowed, which shall not be less than fifteen days, his further claim shall cease automatically.Explanation. - For the purposes of this section -"teacher on honorarium" means a person working in grant-in-aid college and is engaged in teaching a course of study and receiving payment from the funds of State aid on a fixed honorarium appointed on a contractual basis with the prior approval of the Director.(4)Where the Management fails to offer any post to a teacher on honorarium in accordance with the provisions of sub-section (2) within the time specified by the Director, the Director, may himself issue the letter of appointment to such teacher on honorarium and the teacher on honorarium concerned shall be entitled to get his salary as teacher, from the date, he joins the post in pursuance of such letter of appointment.
