Section 6 in The U.P. Recognised Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Teachers) Rules, 1978
6. Disqualification. -
(1)No person who is related to any member of the Management shall be appointed as Headmaster or Assistant Teacher of a recognised school.(2)For the purposes of this rule, a person shall be deemed to be related if he is related to such member in any one of the following ways, namely -(i)Father or mother;(ii)Grandfather, grandmother;(iii)Father-in-law, mother-in-law;(iv)Uncle, aunt, maternal uncle, maternal aunt;(v)Son, daughter, son-in-law, daughter-in-law;(vi)Brother, sister;(vii)Grandson, grand-daughter;(viii)Husband, wife;(ix)Nephew, niece;(x)Cousin;(xi)Wife's brother, or wife's sister, wife's brother's wife, sister's husband;(xii)Husband's brother, husband's brother's wife;(xiii)Brother's or cousin's wife.
