Section 31(3)(c) in Uttar Pradesh State Universities Act, 1973

[Cites 0, Cited by 9] [Section 31(3)] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(3)(c) in Uttar Pradesh State Universities Act, 1973

(c)[ Any teacher of the University who was appointed as Lecturer/part time Lecturer on or before December 31, 1997 without reference to the Selection Committee by way of a short term or part time arrangement in accordance with the provisions for the time being in force for such appointment, may be given substantive appointment by the Executive Council, if any substantive vacancy of the same cadre and grade in the same department is available if such teacher - [Substituted by Uttar Pradesh Act No. 23 of 2004 (w.e.f. 20.5.2004).]

(i)is serving as such on December 31, 1997 continuously since such initial appointment by way of short term/part time arrangement;

(ii)[ possesses the qualifications required for regular appointment to the post under the provisions of the relevant Statutes in force on the date of substantive appointment;]

(iii)has been found suitable for regular appointment by the Executive Council.

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State of Uttar Pradesh - Subsection

Section 31(3)(c) in Uttar Pradesh State Universities Act, 1973