Section 108A in Uttar Pradesh Municipal Corporation Act, 1959
108A. [ Appointment of teachers of institutions maintained by Corporations. [Inserted by U.P. Act 10 of 1978, clause (a) being effective from December 1, 1977 and clause (b) from April 25, 1978.]
- Notwithstanding anything in Sections 107 and 108, -(a)the appointment of a teacher in any college. affiliated to any University as defined in the Uttar Pradesh State Universities Act, 1973 and maintained by a Municipal Corporation, shall be made in accordance with the provisions of that Act, and(b)the appointment of a teacher or Head of an institution recognised in accordance with the Intermediate Education Act, 1921, and maintained by the Municipal Corporation shall be made in accordance with the provisions of that Act]
