Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(d) in The U.P. Secondary Education Services Selection Board Rules, 1998

(d)"Substantive Appointment" means an appointment, not being an ad hoc appointment, on the post of a teacher made in accordance with the provisions in the Act and the rules thereunder and includes the appointments regularised under Section 33-A or 33-B or 33-C;