Section 60C(3) in Uttar Pradesh State Universities Act, 1973
(3)Where any direction for retrenchment is issued in accordance with subsections (1) and (2), the teacher or the employee concerned shall, with effect from the date specified in such direction, cease to be a teacher or employee of the college for the purposes of the maintenance grant payable under this Chapter.[60CC. Supernumerary post of teachers - The Vice-Chancellor may with the prior approval of the State Government create any supernumerary post with a view to enabling a teacher who is for the time being holding responsible position of a national importance in India or abroad in educational administration or other similar assignment to retain his lien and seniority as such teacher and also to continue to earn increments in his pay scale during the period of his assignment and to contribute towards provident fund and earn retirement benefits, if any, in accordance with the Statutes :Provided that no salary shall be payable to such teacher by the college for the period of such assignment.] [Inserted by Uttar Pradesh Act No. 5 of 1977.]
