Section 6(2) in The U.P. Educational Institutions (Taking-Over of Management) Act, 1976
(2)The period of such notice shall be three months or the period specified in the conditions of service, if any, applicable to him, whichever is less :Provided that the services of any such teacher may be terminated, without such notice or by a shorter notice, and on such termination, the teacher shall be entitled to claim from the scheduled institution a sum equivalent to the amount of his pay plus allowances, if any, for the period of notice or, as the case may be, for the period by which such notice falls short of three months, at the same rates at which he was drawing immediately before such termination.
