Section 17 in The U.P. Secondary Education Services Selection Board Act, 1982
17. Inquiry by Director
. - (1) Where any person is entitled to be appointed as a teacher in any institution in accordance with [Chapter II] [Substituted by U.P. Act No. 15 of 1995 (w.e.f. 28.12.1994).], but he is not so appointed by the management within the time provided therefor, he may apply to the Director or any officer authorised by him for a direction under subsection (2).(2)[As far as may be within one month from the date of receipt] [Substituted by U.P. Act No. 1 of 1993 (w.e.f. 7.8.1993).] of an application under sub-section (1), the Director or the officer authorised by him may hold an inquiry, and if he is satisfied that the management has failed to appoint the applicant as a teacher, in contravention of the provisions of this Act, he may, by order, direct -(a)the management to appoint the applicant as a teacher forthwith, and to pay him salary from the date specified in the order; and(b)the Head of the Institution concerned to take work from him as a teacher.(3)The amount of salary, if any, due to such teacher shall, on a certificate issued by the Director or the officer authorised by him, be recoverable by the Collector as arrears of land revenue from the property belonging to or vested in the society or body running the institution.[18. Ad hoc Principals or Headmasters. - (1) Where the management has notified a vacancy to the Board in accordance with sub-section (1) of Section 10 and the post of the Principal or the Headmaster actually remained vacant for more than two months, the Management shall fill such vacancy on purely ad hoc basis by promoting the senior most teacher, -(a)in the lecturer's grade in respect of a vacancy in the post of the Principal;(b)in the trained graduate's grade in respect of a vacancy in the post of the Headmaster.(2)Where the Management fails to promote the senior most teacher under sub-section (1), the Inspector shall himself issue the order of promotion of such teacher and the teacher concerned shall be entitled to get his salary as the Principal or the Headmaster, as the case may be, from the date he joins such post in pursuance of such order of promotion.(3)Where the teacher to whom the order of promotion is issued under sub-section (2) is unable to join the post of Principal or the Headmaster, as the case may be, due to any act or omission on the part of the Management, such teacher may submit his joining report to the Inspector, and shall thereupon be entitled to get his salary as the Principal or the Headmaster, as the case may be, from the date he submits the said report.(4)Every appointment of an ad hoc Principal or Headmaster under subsection (1) shall cease to have effect from the date when the candidate recommended by the Board joins the post.] [Substituted by U.P. Act No. 5 of 2001 (w.e.f. 30.12.2000).][19. Power to call for information etc. -] [Substituted by U.P. Act No. 1 of 1993 (w.e.f. 7.8.1993).] The [Board] [Substituted by U.P. Act No. 25 of 1998 (w.e.f. 20.4.1998).] may require the Management of an Institution to furnish such information or return regarding the matters referred to in [Section 9] [Substituted by U.P. Act No. 15 of 1995 (w.e.f. 28.12.1994).] as it thinks fit, and the Management shall be bound to comply with the same.
