Section 73(2) in The U.P. Municipalities Act, 1916
(2)The State Government may make rules regulating the recruitment, punishment, [* * *] [Omitted by U.P. Act No. 26 of 1964.] appeal and other conditions of service of persons appointed to the educational establishment of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.];[Provided that the appointment of a teacher or Head of an institution shall be governed by the provisions of the Uttar Pradesh State Universities Act, 1973, or the Intermediate Education Act, 1921, as the case may be.] [Inserted by U.P. Act No. 10 of 1978.]
