Section 16G(2) in Uttar Pradesh Intermediate Education Act, 1921
(2)Without prejudice to the generality of the powers conferred by sub-section (1), the Regulations may provide for, -(a)the period of probation, the conditions of confirmation and the procedure and conditions for promotion and punishment, [(including suspension pending or in contemplation of inquiry or during the pendency of investigation, inquiry or trial in any criminal case for an offence involving moral turpitude)] [Substituted, by ibid.] and the emoluments for the period of suspension and termination of service with notice;(b)the scales of pay, and payment of salaries;(c)transfer of service from one recognised institution to another;(d)grant of leave and Provident Fund and other benefits; and(e)maintenance of record of work and service.
