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State of Uttar Pradesh - Section

Section 24 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

24.

No person shall be appointed without the prior approval of the Director of Education (Secondary), Uttar Pradesh in case he is a dismissed head of the institution or teacher from a recognised educational institution or the institution owned by the State Government.