Section 7(12) in Uttar Pradesh Intermediate Education Act, 1921
(12)to do all such other acts and things as may be requisite in order to further the objects of the Board as a body constituted for regulating and supervising High School and Intermediate Education.[7A. Recognition of an institution in any new subject or for a higher class. - Notwithstanding anything contained in clause (4) of Section 7, -(a)the Board may, with the prior approval of the State Government, recognise an institution in any new subject or group of subjects or for a higher class;(b)the Inspector may permit an institution to open a new section in an existing class.][7AA. Employment of part-time teachers or part-time instructors. - (1) Notwithstanding anything contained in this Act, the management of an institution may, from its own resources, employ, -(i)as an interim measure part-time teachers for imparting instructions in any subject or group of subjects or for a higher class for which recognition is given or in any section of an existing class for which permission is granted under Section 7-A;(ii)part-time instructors to impart instructions in moral education or any trade or craft under socially useful productive work or vocational course.
