Section 60A in Uttar Pradesh State Universities Act, 1973
60A. Definitions
. - In this Chapter, unless the context otherwise requires -(i)'College' means any college affiliated to or recognised by any University in accordance with the provision of this Act or the Statutes made thereunder and for the time being receiving maintenance grant from the State Government (but does not include a college maintained exclusively by the State Government or a [Nagar Mahapalika] [Substituted by Uttar Pradesh Act No. 15 of 1980 (w.e.f. 26.9.1979).];(ii)'Deputy Director' means the Regional Deputy Director of Education and includes any other officer authorised by the State Government to perform all or any of the functions of the Deputy Director under this Chapter;(iii)'employee', in relation to a college, means a non-teaching employee of such college :(a)in respect of whose employment maintenance grant was being paid by the State Government during the financial year 1974-75; or(b)who was appointed to a post with the permission of the Director of Education (Higher Education);(iv)'maintenance grant' means such grant-in-aid of a college as the State Government by general or special order in that behalf directs to be treated as maintenance grant appropriate to the level of that college;(v)'salary' shall have the meaning assigned to it, in clause (b) of Section 56;(vi)'teacher', in relation to a college, means a teacher in respect of whose employment maintenance grant was being paid by the State Government during the financial year 1974-75, or who is employed with the approval of the Vice-Chancellor of the University concerned -(a)to a post created, before April 1, 1975, with the permission of the Vice-Chancellor concerned; or(b)to a post created, after March 31, 1975, with the permission of the Director of Education (Higher Education).
