Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2) in The U.P. Higher Education (Group A) Service Rules, 1985

(2)[ The strength of the service and of each category of posts therein shall until orders varying the same are passed under sub-rule (1) be as under :
Category Designation No. of Posts
1 2 3
I Director of Higher Education 1
II (a) Principal of Post-graduate Colleges 23
  (b) Joint Director of Higher Education 2
III (a) Principal of Degree Colleges 94
  (b) Regional Higher Education Officer 8
IV Assistant Director of Higher Education 3
V Lecturer 1606
Provided that :
(i)the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post, without thereby entitling any person to compensation; or
(ii)the Governor may create such additional permanent or temporary posts as he may consider proper.]
________________________________________________________________________________________________________________________________________Note. - No new appointments under the designation of Professor, Assistant Professor, Head of degree Department or Senior Lecturer shall be made hereinafter and the existing posts under these designations, should they fall vacant, shall be filled by appointment of lecturers only, who held any of these posts on November 30,1977 shall continue as such and retain the designation of the post held by them on that date as a personal designation irrespective of their subsequent transfer to a post under a different designation in the same scale of pay. Nothing however, herein contained shall prevent the Governor from reviving the aforesaid designations in respect of future appointees to any of these posts.