Section 21G in The U.P. Secondary Education Services Selection Board Act, 1982
21G. [ Reconing of services rendered as subject expert in certain cases. [Inserted by U.P. Act No. 21 of 2014.]
- The services rendered as subject expert in private aided secondary Schools, shall be added to the services after adjustment on substantive vacancy to be filled by direct recruitment in notional way (without any financial gain) for administrative interest. Services rendered by subject expert on contractual basis shall in no way be reckoned as qualifying service for retirement benefits.] [Inserted by U.P. Act No. 37 of 2006.]
