Section 5 in U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of Service of Heads of Institution, Teachers and other employees of the Institutions Rules, 2009
5.
Where any Prathama School is recognised as a Purva Madhyama under Section 11, a permanent or temporary teacher of such school, possessing the minimum qualifications mentioned under Regulation 2, shall be deemed to be a permanent or a temporary teacher, as the case may be, of such Purva Madhyama, provided that the sendees of a temporary teacher who is not selected for appointment in accordance with the provisions of the Act and these regulations shall be dispensed with after giving him one month's notice in that behalf or one month's pay in lieu of such notice.
