Section 17(2) in The U.P. Secondary Education Services Selection Board Act, 1982
(2)[As far as may be within one month from the date of receipt] [Substituted by U.P. Act No. 1 of 1993 (w.e.f. 7.8.1993).] of an application under sub-section (1), the Director or the officer authorised by him may hold an inquiry, and if he is satisfied that the management has failed to appoint the applicant as a teacher, in contravention of the provisions of this Act, he may, by order, direct -(a)the management to appoint the applicant as a teacher forthwith, and to pay him salary from the date specified in the order; and(b)the Head of the Institution concerned to take work from him as a teacher.
