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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(3) 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

(3)Where the temporary vacancy in the post of the Head of institution is for a period not exceeding six months, the seniormost teacher in the highest grade may be allowed to work as acting Head of institution, but he shall not be entitled to pay in a scale higher than the scale of pay in which he drawing as such teacher.