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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Uttarakhand - Subsection

Section 40(1)(a) in Uttaranchal School Education Act, 2006

(a)
(i)was appointed by promotion or by direct recruitment in lecturers grade or trained graduate on or after August 7, 1993 but not after March 24, 1999 against sh0rt term vacancy in accordance with paragraph 2 of the Uttar Pradesh Secondary Education Services Board (Removal of difficulties) (Second) Order 1981, as amended from time to time, and as applicable in the Uttaranchal such vacancy was subsequently converted into a substantive vacancy.
(ii)was promoted on ad hoc basis in the post of a Head Master/ Principal on or 'after August 6, 1993 but not after January 26, 2005 in accordance with the provisions of section 18 of the Uttar Pradesh. Secondary Education Services Selections, Boards Act, 1982 (as applicable in the Uttaranchal).
(iii)[ was appointed on ad hoc basis in lecture grade or trained graduate grade on or after 26 January, 2005, but not after 30 June 2010 against substantive vacancy in accordance with the provisions of section 40 of the Uttarakhand School Education Act 2006 and hold prescribed qualification and eligibility against the Post.] [Substituted by Notification No. 341/36(3)/2015/64(1)/2015, dated 17.11.2015.]