Section 31(5) in The U.P. Higher Education Services Commission Act, 1980
(5)[ Notwithstanding anything to the contrary in sub-section (4), the selection committee constituted under sub-section (2), shall in view of the amendments made in clauses (b) to (d) of sub-section (1), by the Uttar Pradesh Higher Education Service Commission (Amendment) Act, 1997 reconsider the case of every teacher who ceased to hold appointment under sub-section (4) and if as a result of reconsideration any such teacher is found suitable for substantive appointment, he may be given substantive appointment as provided in sub-section (1), and shall be deemed never to have ceased to hold appointment.] [Inserted by U.P. Act No. 10 of 1997 (w.e.f. 26.5.1997).][31D. (1) Any person who, -(a)was engaged to teach in the B.Ed. course of study under self-finance course in a grant-in-aid college an the said course has been taken on grant-in-aid; and(b)has been engaged on or before August 31, 2003 and continuously serving the college up to the date of commencement of the Uttar Pradesh Higher Education Services Commission (Third Amendment) Act, 2006 and possesses the qualifications determined by the State Government on the date of consideration by the selection committee constituted under sub-section (2); and(c)has been found suitable for regular appointment by the Selection Committee constituted under sub-section (2);may be given substantive appointment by the management of the college to the post created by the State Government.
