Section 17(4) in The U.P. Secondary Education Services Selection Board Act, 1982
(4)Every appointment of an ad hoc Principal or Headmaster under subsection (1) shall cease to have effect from the date when the candidate recommended by the Board joins the post.] [Substituted by U.P. Act No. 5 of 2001 (w.e.f. 30.12.2000).][19. Power to call for information etc. -] [Substituted by U.P. Act No. 1 of 1993 (w.e.f. 7.8.1993).] The [Board] [Substituted by U.P. Act No. 25 of 1998 (w.e.f. 20.4.1998).] may require the Management of an Institution to furnish such information or return regarding the matters referred to in [Section 9] [Substituted by U.P. Act No. 15 of 1995 (w.e.f. 28.12.1994).] as it thinks fit, and the Management shall be bound to comply with the same.
