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State of Uttar Pradesh - Act

The U.P. Higher Education Services Commission (Removal Of Difficulties) Order, 1983

UTTAR PRADESH
India

The U.P. Higher Education Services Commission (Removal Of Difficulties) Order, 1983

Rule THE-U-P-HIGHER-EDUCATION-SERVICES-COMMISSION-REMOVAL-OF-DIFFICULTIES-ORDER-1983 of 1983

  • Published on 29 January 1983
  • Commenced on 29 January 1983
  • [This is the version of this document from 29 January 1983.]
  • [Note: The original publication document is not available and this content could not be verified.]
The U.P. Higher Education Services Commission (Removal Of Difficulties) Order, 1983Published Vide Notification No. 494/15-(10)-83-15(90)-81 Dated 29.1.1983.In exercise of the powers under sub-section (1) of Section 31-A of the Uttar Pradesh Higher Education Services Commission Act, 1980 (U.P. Act No. 16 of 1980), the Governor is pleased to direct that for a period of one year commencing from January 4, 1983, the provisions of the said Act shall have effect subject to the provisions of the following order :

1. Short title. -

This order may be called the Uttar Pradesh Higher Education Services Commission (Removal of Difficulties) Order, 1983.

2. Vacancies in which ad hoc appointments can be made and eligibility for appointment. -

(1)The Management of a College may appoint a teacher on purely ad hoc basis, in accordance with the provisions of this Order, in the vacancies occurring in any of the following manner, namely :-
(i)creation of new post;
(ii)suspension, removal or dismissal of a teacher;
(iii)resignation or death of a teacher;
(iv)a teacher going on leave for a period of more than ten months;
(v)a teacher proceeding on "teacher fellowship" under any scheme of University Grants Commission or any other body.
(vi)the retirement of a teacher.
(2)The candidates to be appointed under paragraph (1) must possess the prescribed minimum qualification.

3. Manner and duration of appointment. -

Every appointment of a teacher under paragraph 2 shall be made in consultation with an expert, nominated by the Vice-Chancellor, and shall cease on the date when the Uttar Pradesh Higher Education Services Commission recommends a candidate for appointment in accordance with the provisions of the Uttar Pradesh Higher Education Services Commission Act, 1980.