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State of Uttar Pradesh - Section

Section 2 in The U.P. Secondary Education Services Commission (Removal of Difficulties) Order, 1981

2. Vacancies in which ad hoc appointment can be made

. - The management of an institution may appoint by promotion or by direct recruitment a teacher on purely ad hoc basis in accordance with the provisions of this Order in the following cases, namely :-
(a)in the case of a substantive vacancy existing on the date of commencement of this Order caused by death, retirement, resignation or otherwise;
(b)in the case of a leave vacancy, where the whole or unexpired portion of the leave is for a period exceeding two months on the date of such commencement;
(c)where a vacancy of the nature specified in clause (a) or clause (b) comes into existence within a period of two months subsequent to the date of such commencement.