Section 39(9) in Uttaranchal School Education Act, 2006
(9)A person will not be eligible for appointment in an Institution, if such.teacher was related to any member of the Committee of Management or the Principal or Headmaster of the institution concerned.Explanation. - For the purpose of this sub-section, a person shall be deemed to be related to another if-(a)they are members of a Hindu undivided family; or(b)they are husband and wife; or(c)the one is related to the, other in the manner indicated in the Second Schedule.
