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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(3) in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982

(3)If any vacancy occurs in the post of a teacher or other employee in any scheduled institution at any time after the commencement of this Act, and a teacher or other employee serving in any medical institution imparting instructions in Ayurvedic and Unani-Tibbi Systems of Medicine (other than a scheduled institutional on the date immediately preceding the date of such commencement applies for appointment to any post carrying the same rank or grade, then such teacher or employees shall be entitled to preference over other applicants, provided he fulfils the minimum qualifications prescribed for such post.