Section 11(1a) in The U.P. Higher Education Services Commission Act, 1980
(1a)Notwithstanding any decree or order of a Court, a teacher who has been appointed as such by transfer from one college to another in pursuance of the Government Orders No. 429 Shiksha Mantri/Sattar-6-98-15-95, dated 17.8.1998 or No. 393/Sattar-l-99-15(6)-99, dated 28.10.1999 shall be deemed to have been validly appointed as if the provisions the principal Act as amended by the Uttar Pradesh Higher Education Services Commission (Second Amendment) Act, 2004 were in force at all material times.] [Substituted by U.P. Act No. 30 of 2004 (w.e.f. 11.10.2004).]
