Section 38 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
38.
The services of a teacher or head of Institution appointed as a temporary measure for definite period or in a leave vacancy or in a vacancy occurring for a part of the session shall, unless extended according to law, terminate on the expiry of the period for which he has been appointed or when the vacancy shall stand terminated, whichever is earlier and no prior notice shall be needed for such termination.
