Section 10B in U.P. State Universities First Statutes (Age of Superannuation, Scales of Pay and Qualifications of Teachers), 1975
10B.
When the office of Principal of an affiliated college falls vacant, the Management may appoint any teacher to officiate as Principal for a period of three months or until the appointment of a regular Principal, whichever is earlier. If on or before the expiry of the period of three months , any regular Principal is not appointed or such a Principal does not assume office, the seniormost teacher, in the college shall officiate as Principal of such college until a regular Principal is appointed.] [Inserted by Notification No. 1890/XV-10-77-60(36)-76, dated 20.4.1977.]
