73. Appointment, etc., of servants on the educational establishment.
- [(1) Subject to the provisions of sub-section (2), the appointment of persons on the educational establishment of a] [Substituted by U.P. Act No. 7 of 1953.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall be made by [such] [Substituted by U.P. Act No. 26 of 1964.] authority as may be specified in this behalf by the State Government, and different authorities may be specified for different classes of posts on the establishment.(2)The State Government may make rules regulating the recruitment, punishment, [* * *] [Omitted by U.P. Act No. 26 of 1964.] appeal and other conditions of service of persons appointed to the educational establishment of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.];[Provided that the appointment of a teacher or Head of an institution shall be governed by the provisions of the Uttar Pradesh State Universities Act, 1973, or the Intermediate Education Act, 1921, as the case may be.] [Inserted by U.P. Act No. 10 of 1978.]
