Section 22 in The U.P. Secondary Education Services Selection Board Act, 1982
22. Punishment for appointment of teachers in contravention of the provisions of the Act
. - Any person who fails to comply with the recommendations of the [Board] [Substituted by U.P. Act No. 25 of 1998 (w.e.f. 20.4.1998).] or fails to comply with the order or direction of the Director under section 17, or appoints a teacher in contravention of the provisions of this Act shall on conviction, be punished with imprisonment for a term which may extend to three years or with fine which may extend to five thousand rupees or with both.
