Section 20 in The U.P. Secondary Education Services Selection Board Act, 1982
20. Power to inspect, record register etc
. - [The Secretary of the] [Substituted by U.P. Act No. 15 of 1995 (w.e.f. 28.12.1994).] [Board] [Substituted by U.P. Act No. 25 of 1998 (w.e.f. 20.4.1998).] or any other person authorised by the [Board] [Substituted by U.P. Act No. 25 of 1998 (w.e.f. 20.4.1998).], shall have access to every record, register or document in possession of tine Management and he may enter at any reasonable time any premises where he believes such record, register or document to be and may inspect and take copies of relevant record or document.[21. Restriction on dismissal etc. of teachers. - The Management shall not, except with the prior approval of the] [Substituted by U.P. Act No. 1 of 1993 (w.e.f. 7.8.1993).] [Board] [Substituted by U.P. Act No. 25 of 1998 (w.e.f. 20.4.1998).] dismiss any teacher or remove him from service or serve on him any notice of removal from service, or reduce him in rank or reduce his emoluments or withhold his increment for any period (whether temporarily or permanently) and any such thing done without prior approval shall be void.[CHAPTER IV-A] [Inserted by U.P. Act No. 19 of 1985 (w.e.f. 12.6.1985)] Reserve Pool Teachers
