Section 8 in The U.P. High Schools And Intermediate Colleges (Payment Of Salaries Of Teachers And Other Employees) Act, 1971
8. Revision. -
The State Government may call for and examine the record of any appeal decided by the Director under Section 7 for the purpose of satisfying itself as to the correctness or propriety of any order passed by him, and it may pass such order thereon as it thinks fit :Provided that no order superseding the management of an institution or extending the period of supersession thereof shall be passed under this Section unless an opportunity has been given to the management to show cause against the proposed order.[9. Approval for post. - No institution shall create a new post of teacher or other employee except with the previous approval of the Director, or such other officer as may be empowered in that behalf by the Director] [Substituted by U.P Act No. 26 of 1975.].
