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State of Uttar Pradesh - Section

Section 34 in U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of Service of Heads of Institution, Teachers and other employees of the Institutions Rules, 2009

34.

Transfer of a head of the institution or teacher while on probation, from one institution to another, shall not constitute a break in his probation, and action for his confirmation shall be taken at the institution to which he has been transferred.