Section 31(2) in Uttar Pradesh State Universities Act, 1973
(2)The appointment of every such teacher, Director and Principal not being an appointment under sub-section (3), shall in the first instance be on probation for one year which may be extended for a period not exceeding one year ;Provided that no order of termination of service during or on the expiry of the period of probation shall be passed -(a)in the case of a teacher of the University, except by order of the Executive Council made after considering the report of the Vice-Chancellor and (unless the teacher is himself the Head of the Department), the Head of the Department concerned;(b)in the case of Principal of an affiliated or associated college, except by order of the Management; and(c)in the case of any other teacher of an affiliated or associated college, except by order of the Management made after considering the report of the Principal and (unless such teacher is the seniormost teacher of the subject), also of the senior most teacher of the subject :[Provided further that no such order of termination shall be passed except after notice to the teacher concerned giving him an opportunity of explanation in respect of the grounds on which his services are proposed to be terminated :Provided also that if a notice is given before the expiry of the period of probation or the extended period of probation, as the case may be the period of probation shall stand extended until the final order of the Executive Council under clause (a) of the first proviso or, as the case may be, until the approval of the Vice-Chancellor under Section 35 is communicated to the teacher concerned.] [Inserted by Uttar Pradesh Act No. 5 of 1977.]
