Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(2)(a) in U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of Service of Heads of Institution, Teachers and other employees of the Institutions Rules, 2009

(a)Where an institution is raised from a Prathama to a Purva Madhyama or from a Purva Madhyama to a Uttar Madhyama, the post of Head of Institution shall be filled by promotion of the head master of Prathama or Purva Madhyama, as the case may be, if such head master possesses a good record of service and minimum qualifications prescribed for appointment to the post of Head for Puna Madhyama or Uttar Madhyama.