Section 6 in Regulations Under the U.P. Intermediate Education Act, 1921
6.
A copy of the list after it has been finalized shall be supplied to each teacher, the head of the institution and the Inspector or Regional Inspectress for the reference and record. Any change in the strength or grades to teachers comprising a category shall be duly noted in the list and all concerned promptly intimated of it. Any teacher who feels aggrieved by the change may file objection before the Managing Committee within a month of the intimation and that objection shall be dealt with as if it were an objection under Regulation 4.
