Section 34 in Uttar Pradesh State Universities Act, 1973
34. Limits of additional remunerative work permissible to teachers
. - (1) The conditions regarding payment of remuneration to the teachers of the University or for an affiliated or an associated college for any duties performed in connection with any examination conducted by an Indian University or any body other than Public Service Commission [* * *] [The words 'and the holding of remunerative offices by them' omitted by Uttar Pradesh Act No. 29 of 1974] shall be such as may be prescribed.(2)No teacher of the University or of an affiliated or associated college shall at any time, hold more than one remunerative office carrying,duties other than teaching or duties connected with any examination.Explanation. - The words 'remunerative offices' include the offices of Warden or Superintendent of a Hall or Hostel, Proctor, Games Superintendent, Librarian , and any office in the National Cadet Corps, National Sports Organisation, National Social Service Scheme and University Employment Exchange.
