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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(4) in The U.P. Higher Education Services Commission Act, 1980

(4)A teacher appointed on ad hoc basis referred to in sub-section (1) who does not get a substantive appointment under that sub-section and a teacher appointed on ad hoc basis who is not eligible to get a substantive appointment under sub- section (1) shall cease to hold the ad hoc appointment after [June 30, 1992] [Substituted for 'March 31,1992' by U.P. Act No. 22 of 1992 (w.e.f. 22.11.1991).],