Section 18(3) in The U.P. Basic Education Act, 1972
(3)In the U.P. Municipalities Act, 1916 -(a)in Section 68, for sub-section (1) the following sub- section shall be substituted namely :"(1) A board may, and if so required by the State Government shall, by special resolution, appoint the principal officers of its technical departments such as Civil Engineer, Assistant Civil Engineer, Electrical Engineer, Assistant Electrical Engineer, Waterworks Engineer, Assistant Waterworks Engineer, Electrical and Waterworks Engineer, Assistant Electrical and Waterworks Engineer or Overseer and also Secretary where there is already an Executive Officer."(b)[Section 73 shall cease to apply in relation to basic schools] [Substituted by U.P. Act No. 5 of 1977 and shall be deemed always to have been substituted.](c)in Schedule 1 for the entry in column (2) relating to Section 68 the following entry shall be substituted, namely :"To appoint Civil Engineer, Assistant Civil Engineer, Electrical Engineer, Assistant Electrical Engineer, Waterworks Engineer, Assistant Waterworks Engineer, Electrical and Waterworks Engineer, Assistant Electrical and Waterworks Engineer, qualified Overseer or Sub-Overseer, Secretary."[18A. Board to become tenant in respect of certain buildings. - (1) Where any building or part thereof was on the appointed day occupied as tenant by any local body for the purpose of any basic school, the tenancy in respect of such building or part shall, with effect from the said day,stand transferred in favour of the Board.
