Section 8 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
8.
(1)Where a vacancy for the post of teacher is caused by grant of leave to him for a period exceeding six months or where a teacher is placed under suspension which has been approved in writing by the Regional Joint Director of Education under subsection (6) of Section 26 of Uttar Pradesh Board of Secondary Sanskrit Education Act, 2000 and the period of such suspension is likely to exceed six months from the date of such approval, the vacancy may be filled by promotion under in accordance with provision of Regulation 9.(2)Where any vacancy under sub-regulation (1) is caused as a result of promotion under Regulation 3 and the period of such vacancy exceeds thirty days but docs not exceed six months, it may be filled by the Committee of Management by promotion of a duly qualified permanent teacher of the institution in the next lower grade on the basis of seniority.(3)If any vacancy under Clause (2) cannot be filled due to the non-availability of any teacher of the institution in the next lower grade, possessing the prescribed minimum qualifications for the post, it may be filled on ad hoc basis by the Committee of Management by direct appointment for a period not exceeding six months in the aggregate.(4)All vacancies filled under sub-regulation (2) or sub-regulation (3) shall be reported to the Regional Joint Director of Education in the pro-forma prescribed in Appendix 'B' within a week of being filled up.
