Section 32 in The U.P. Secondary Education Services Selection Board Act, 1982
32. Applicability of U.P. Act No. II of 1921
. - The provisions of the Intermediate Education Act, 1921 and the Regulation made thereunder in so far as they are not inconsistent with the provisions of this Act [or the rules or regulations made thereunder] [Substituted by U.P Act No. 15 of 1995 (w.e.f. 28.12.1994).] shall continue to be in force for the purposes of selection, appointment, promotion, dismissal, removal, termination or reduction in rank of a teacher.
