Section 22F(1) in The U.P. Pravidhik Shiksha Adhiniyam, 1962
(1)Subject to the provisions hereinafter specified, no person shall be appointed as Principal or teacher in an affiliated institution unless he-(a)possesses the qualifications laid down in the regulations or has been exempted from such qualifications under subsection (1) of Section 22-E;(b)has been recommended by the selection committee constituted under sub-section (2) or sub-section (3), as the case may be, of the said Section and approved by the Director;Provided that where the Director is satisfied that for any affiliated institution, no candidate possessing all the qualifications laid down in the regulations is available for appointment, he may permit the affiliated institution to employ as a temporary measure any suitable person for a period not exceeding one year;Provided further that such period of one year may be extended with prior approval of the Director;Provided also that in the case of leave vacancy or of a vacancy occurring for a part of the session of the affiliated institution, it shall be lawful for the Committee of Management to appoint a principal or teacher, and in that case information of such an appointment shall be given forthwith to the Director.
