Section 13 in The U.P. Recognised Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Teachers) Rules, 1978
13. Increments. -
No annual increment in salary shall be admissible during the period of probation to a Headmaster or Assistant Teacher of a recognised school :Provided that if he is confirmed or is deemed to have been confirmed at the expiry of the period of probation, he shall be paid arrears of such increments as might have been payable to him during such period.[14. Superannuation. - Every Headmaster or Assistant Teacher of a recognised school shall retire in the afternoon of the last day of the month in which he attains the age of sixty two years, provided that a Headmaster or Assistant Teacher who retires during an academic session, not being Headmaster and Assistant Teacher retiring on June 30, shall continue to work till June 30, following next after the date of retirement and such period of service shall be deemed as extended period of employment.] [Substituted by Notification No. 1513/LXXIX-6-2005-28(5)-2004, dated 25.10.2005 published in the U.P. Gazette, Extraordinary, Part 4, Section (Kha), dated 25.10.2005.][15. Termination of service. - No Headmaster or Assistant Teacher of a recognised school may be discharged or removed or dismissed from service or reduced in rank or subjected to any diminution in emoluments or served with notice of termination of service except with the prior approval in writing of the District Basic Education Officer :Provided that in the case of the Headmaster or an Assistant Teacher of a minority institution the approval of the District Basic Education Officer shall not be necessary.] [Substituted by Notification No. 3227/XV-6-10(8)79 - UPA-34-1972-Rule-1978-AM(1)-1981, dated 31.5.1984 (w.e.f. 13.6.1984).]
