Section 13 in The U.P. Junior High Schools (Payment of Salaries of Teachers and other Employees) Act, 1978
13. Exemption in relation to certain institutions. -
Nothing in this Act shall apply to institutions maintained by the Uttar Pradesh Board of Basic Education, Railway Administration, Cantonment Board or any other industrial undertaking owned or controlled by the Central Government or the State Government.[13A. Transitory provisions in respect of certain upgraded institutions. - (1) Notwithstanding anything contained in this Act, the provisions of this Act shall, mutatis mutandis apply, to an institution which is upgraded to High School or Intermediate standard and, to such teachers and other employees thereof in respect of whose employment maintenance grant is paid by the State Government to such institution.(2)For the purposes of this section the reference to the students wherever they occur in section 5, shall be construed as reference to the students of classes up to junior High School level only.] [Inserted by U.P. Act No. 34 of 2000.]
