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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Uttarakhand - Subsection

Section 40(5) in Uttaranchal School Education Act, 2006

(5)Nothing in this section shall be construed to entitle any teacher to substantive appointment on any post if on the date of commencement of this section, such post has already been filled or selection for such post has already been made in accordance with this Act or the regulations made there under.