Section 13(8) in Uttar Pradesh State Universities Act, 1973
(8)Where the exercise of the power by the Vice-Chancellor under sub-section (6) involves the appointment of an officer [* * *] [The words 'or a teacher of the University' omitted by Uttar Pradesh Act No. 1 of 1992 (w.e.f. 22.11.1991).], such appointment shall terminate on appointment being made in the prescribed manner or on the expiration of a period of six months from the date of the order of the Vice-Chancellor, whichever is earlier.
