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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

State of Uttarakhand - Subsection

Section 44(3)(c) in Uttaranchal School Education Act, 2006

(c)Where a contract becomes void under sub-section (2), the concerned teacher shall cease to hold appointment, and he shall not be entitled of any notice before such' cessation of his services, nor shall any disciplinary enquiry be expected before such action, notwithstanding anything contained in the conditions of his services in the Act.