Section 4(2) in The U.P. Junior High Schools (Payment of Salaries of Teachers and other Employees) Act, 1978
(2)Where a direction under sub-section (1), is given for retrenchment of any teacher or employee, it shall be complied with, as far as possible in accordance with the provisions of the Uttar Pradesh Basic Education Act, 1972 and the rules made thereunder, or as the case may be, the conditions of service of such teacher or employee.
