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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(3)(a) in Uttar Pradesh State Universities Act, 1973

(a)In the case of teacher of the University other than a Professor, the Vice-Chancellor in consultation with the Dean of the Faculty and the Head of the Department concerned and an expert nominated by the Chancellor in that behalf and in the case of a teacher of an affiliated or associated college, the Management in consultation with an expert nominated by the Vice-Chancellor in that behalf may make officiating appointment in a vacancy caused by the grant of leave to an incumbent for a period not exceeding ten months without reference to the Selection Committee, but shall not fill any other vacancy or post likely to last for more than six months without such reference.