Section 31(3)(b) in Uttar Pradesh State Universities Act, 1973

[Cites 0, Cited by 17] [Section 31(3)] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(3)(b) in Uttar Pradesh State Universities Act, 1973

(b)[ Where before or after the commencement of this Act, any teacher is appointed (after reference to a Selection Committee) to a temporary post likely to last for more than six months, and such post is subsequently converted into a permanent post or to a permanent post in a vacancy caused by the grant of leave to an incumbent for a period exceeding ten months and such post subsequently becomes permanently vacant or any post of same cadre and grade is newly created or falls vacant in the same department, then unless the Executive Council or the management, as the case may be, decides to terminate his services after giving an opportunity to show cause, it may appoint such teacher in a substantive capacity to that post without reference to a Selection Committee : [Substituted by Uttar Pradesh Act No. 5 of 1977.]

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State of Uttar Pradesh - Subsection

Section 31(3)(b) in Uttar Pradesh State Universities Act, 1973