Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(2) 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

(2)Fifty per cent of the sanctioned post of head clerk and routine grade clerks shall be filled by promotion of regularly appointed Group D employees who have completed 5 years continuous service provided his service record shall be satisfactory and who possess the qualifications prescribed under these rules for the appointment of Group C posts. In case any employee is aggrieved by the decision of the Committee of Management, he may file an appeal within two weeks from the receipt of the same to the Regional Deputy Inspector Sanskrit Schools, whose decision snail be final and can be implemented by the Committee of Management.