Section 7(1) in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982
(1)Notwithstanding any thing contained in this Act, the State Government may nominate an officer or appoint a committee to review the genuineness of all appointments made or increments of salary given to the teachers or other employees of scheduled institution within the period of two years immediately preceding the appointed day, and if after considering the report of such officer or committee and representations that may be received in that behalf from the teachers or other employees affected, and appointment made or increment given, does not appear to the State Government to be genuine, it may terminate the services of such teacher or employee or cancel the increment, as the case may be, and the provisions of sub-section (2) of Section 6 shall apply to every such termination.
