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(c) in The U.P. Secondary Education Services Commission Rules, 1995

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