Section 31(3) in Atal Bihari Vajpayee Medical University, Uttar Pradesh Act, 2018
(3)Where any teacher is appointed (after reference to a Selection Committee) to a temporary post likely to last for more than six months, and such post is subsequently converted into a permanent post, or a permanent post in a vacancy caused by the grant of leave to an incumbent for a period exceeding ten months and such post subsequently becomes permanently vacant or any post of same cadre and grade is newly created or falls vacant in the same department, then unless the Executive Council decides to terminate his services after giving an opportunity to show cause, it may appoint such teacher in a substantive capacity to the post without reference to a Selection Committee:Provided that this clause shall not apply unless the teacher concerned holds the prescribed qualification for the post at the time of such substantive appointment and he has served continuously for a period of not less than one year after his appointment made after reference to a selection committee:Provided further that appointment in a substantive capacity under this clause of a teacher who had served before such appointment continuously for a period of less than two years, shallbe on probation for one year which may be extended for a period not exceeding one year and the provisions of sub-section (2) shall apply accordingly.
