Section 9(3) in The U.P. Basic Education Act, 1972
(3)Notwithstanding anything in sub-section (1), any person referred to therein, who becomes an employee of the Board shall be liable to be transferred from the school or from the local area in which he was employed immediately before the appointed day to any other school or institution belonging to the Board or, as the case may be, to any other local area at the same remuneration and on the same other terms and conditions of service as governed him immediately before such transfer [until such tenure, remuneration and other terms and conditions are altered by the rules referred to in sub-section (1)] [Inserted by U.P. Act No. 12 of 1978 (w.e.f. 21.4.1978).]:Provided that no teacher of a basic school [which before the appointed day belonged to a local body] [Substituted by U.P. Act No. 5 of 1977 (w.e.f. 21.4.1977).] shall be transferred to a basic school belonging to any other local body except with his consent.
