Section 7(4) in U.P. State Universities First Statutes (Age of Superannuation, Scales of Pay and Qualifications of Teachers), 1975
(4)[ In the case of the Faculty of Law, the minimum qualification for the post of a Lecturer in the University shall be a degree of Master of Laws.] [Inserted by Notification No. 1791/XV-10-77, dated 15.4.1977.][9. (1) No teacher appointed before the commencement of these statutes shall be deemed to be qualified for appointment to the post of Reader or Professor if he does not possess the qualifications prescribed in Statute 8, provided that where the Selection Committee is of opinion that the research work of a candidate, as evidenced by his thesis or by his published work, is of a very high standard, it may relax any of the qualifications specified in sub-clause (b) of clause (1) of Statute 8.
