Section 12(1) in Uttaranchal School Education Act, 2006
(1)Notwithstanding anything contained in this Act, the management of an institutions may, from-its own resource, employ-(i)as an interim measure, part-time teachers for imparting instructions in any subject or group of subjects or for a higher class for which recognition is given or in any section of-an existing class for which permission is granted under Section 10 (e);(ii)part-time instructors to impart instructions in moral education or any trade or craft under socially useful productive work or vocational course.
