Section 39 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
39.
(1)The services of a permanent teacher or head of Institution may be terminated by giving him 3 months notice or 3 months salary in lieu thereof, on the ground of the abolition of the post which the teacher is holding. The abolition may be due to one of the following reason-(a)Retrenchment decided upon for reasons of financial stringency;(b)Abolition of a subject;(c)Abolition of section or class.(2)For the purpose of computing the period of notice mentioned in sub-regulation (1) or for determining amount to be paid in lieu of the period of summer vacation shall be excluded.
