Section 21D(5) in The U.P. Secondary Education Services Selection Board Act, 1982
(5)The subject experts included in the list referred to in sub-section (1) shall be absorbed in those institutions where any substantive vacancy is to be filled by direct recruitment. No subject expert shall have claim for appointment to any particular post.Explanation. - For the purpose of this Section, -(a)"Director" means the Director of Secondary Education, Uttar Pradesh and includes any other officer authorized by him in this behalf;(b)the words "Inspector", "Institution", "Management" and "teacher" shall have the meaning respectively assigned to them in the Uttar Pradesh High School and Intermediate College (Payment of Salaries of Teachers and Other Employees) Act, 1971;Provided that "teacher" shall not include a Principal or Headmaster;(c)"subject experts" mean, persons working in aided Secondary Schools on a fixed honorarium appointed in the prescribed manner on a contractual basis.][21F. Appointment of teachers on default by management. - (1) Where the management fails to offer any post to a subject expert in accordance with the provisions of sub-section (3) of Section 21-E within the time specified by the Inspector, the Inspector, may himself issue the letter of appointment to such subject expert and the subject expert concerned shall be entitled to get his salary as teacher from the date he joins the post in pursuance of such letter of appointment.
