Section 21(3A) in Uttar Pradesh State Universities Act, 1973
(3A)[ The Executive Council may, with the prior approval of the University Grants Commission and the State Government create supernumerary post of teacher of the University with a view to enabling a teacher v ho is for the time being holding a responsible position of national importance in India or abroad in educational administration or other similar assignments, to retain his lien and seniority as such teacher and also to continue to earn increments in his pay scale during the period of his assignment and to contribute towards provident fund and earn retirement benefits, if any, in accordance with the Statutes :Provided that no salary shall be payable to such teacher by the University for the period of such assignment.] [Inserted by Uttar Pradesh Act No. 5 of 1977.]
