Section 36(11) in Uttaranchal School Education Act, 2006
(11)No male candidate shall be eligible for appointment to the post of Head of Institution or teacher in a girls institution, but the provision of this subsection shall not apply in the context of the fallowing-(a)appointment by promotion on a higher post other than the post of Head of Institution in that institution in case of a candidate already working in a-girls institution as a permanent teacher, or(b)appointment of a blind teacher as a teacher of music.
