Section 3 in THE UTTAR PRADESH EDUCATIONAL INSTITUTIONS (RESERVATION IN TEACHERS' CADRE) ACT, 2021
3. Reservation of posts in recruitments by State Educational Institutions
(1)Notwithstanding anything in any other law of the State Of Uttar Pradesh for the time being in force, there shall be reservation ofposts in direct recruitment out of the sanctioned strength in teachers' cadre in a State Educational Institution to the extent and in themanner as prescribed by the State Government.(2)For the purpose of reservation of posts, a State Educational Institution shall be regarded as one unit.
