Section 31(2a) in The U.P. Higher Education Services Commission Act, 1980
(2a)[ A teacher other than a Principal directly appointed on or before January 3,1984 on ad hoc basis in a vacancy referred to in clause (iv) or clause (v) of sub-para (1) of paragraph 2 of the Uttar Pradesh Higher Education Services Commission (Removal of Difficulties) Order, 1982 or in clause (iv) or clause (v) of sub-para (1) of paragraph 2 of the Uttar Pradesh Higher Education Services Commission (Removal of Difficulties) Order, 1983, in accordance with the provisions of such orders and continuously serving the College from the date of such ad hoc appointment till September 2, 1989, who possesses the qualifications prescribed under, or is exempted from such qualifications in accordance with, the provisions of the concerned Statutes, may be given substantive appointment by the Management of the College, if :-(a)any substantive vacancy of the same cadre and grade in the same department is available on September 2, 1989; and(b)the work and conduct of the teacher is found satisfactory.]
