Section 17(3) in The U.P. Secondary Education Services Selection Board Act, 1982
(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.
