Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2) in The U.P. Recognised Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Teachers) Rules, 1978

(2)In every advertisement and intimation under clause (1), the Management shall give particulars as to the name of the post, the minimum qualifications and age-limit, if any, prescribed for such post and the last date for receipt of applications in pursuance of such advertisement.
Substituted by Notification No. 1512/LXXIX-6-2008 (35)-01, dated 12.6.2006. Published in the U.P. Gazette, Extraordinary, Part 4, Section (Ka), dated 12.6.2008.Prior to substitution, it stood as under:8. Age-limit.- The minimum age shall on the first day' of July of the academic year following next after the year in which the advertisement of the vacancy is made under Rule 7 be -(i) in relation to the post of Assistant Teachers, 18 years;(ii) in relation to the post of Headmaster, 25 years.