Section 6(1) in The U.P. Educational Institutions (Taking-Over of Management) Act, 1976
(1)Notwithstanding anything contained in any other law or in any contract or other instrument, if the State Government is satisfied that the continuance in service of a teacher of a scheduled institution is prejudicial to the purposes of this Act, it may, at any time, by notice, without assigning any reason, terminate his services.
