Section 21D(2) in The U.P. Secondary Education Services Selection Board Act, 1982
(2)Where the teacher to whom the letter of appointment is issued under sub-section (1) is unable to join the post due to any act or omission on the part of the management, such teacher may submit his joining report to the Inspector, and shall thereupon be entitled to get Iris salary from the date he submits the said report.] [Substituted by U.P. Act No. 14 of 2001 (w.e.f. 3.3.2001).][21E. Absorption of subject experts. - (1) There shall be a list of subject experts working in private aided secondary schools possessing prescribed educational and training qualification including the subject experts who have received honorarium and worked for a minimum period of two academic sessions and were working on September 30, 2006. The list shall be maintained by the Director in such manner as may be prescribed.
