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 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(2) in Uttar Pradesh State Universities Act, 1973

(2)No teacher of the University or of an affiliated or associated college shall at any time, hold more than one remunerative office carrying,duties other than teaching or duties connected with any examination.Explanation. - The words 'remunerative offices' include the offices of Warden or Superintendent of a Hall or Hostel, Proctor, Games Superintendent, Librarian , and any office in the National Cadet Corps, National Sports Organisation, National Social Service Scheme and University Employment Exchange.