-(1) Every teacher
directly appointed, before the commencement of the Uttar Pradesh
Secondary Education Services Commission and Selection Boards
(Amendment) Ordinance, 1985, on ad hoc basis against a substantive
vacancy in accordance with Paragraph 2 of the Uttar Pradesh
SecondaryEducation Service Commission (Removal of Difficulties) Order,
1981, as amended from time to time, who possesses the qualifications
prescribed under, or is exempted from such qualifications in accordance
with, the provisions of the Intermediate Education Act, 1921, shall, with
effect from the date of such commencement, be deemed to have been
appointed in a substantive capacity provided such teacher has been
continuously serving the institution from the date of such appointment up
to the date of such commencement.
43[(1-A) Every teacher appointed by promotion, on ad hoc basis against
a substantive vacancy in accordance with paragraph 2 of the Uttar Pradesh
Secondary Education Services Commission (Removal of Difficulties) Order,
1981, as amended from time to time, who possesses the qualifications
prescribed under, or is exempted from such qualifications in accordance
with the provisions of, the Intermediate Education Act, 1921 shall, with
effect from the date of commencement of the Uttar Pradesh Secondary
Education Services Commission and Selection Boards (Amendment) Act,
1991, be deemed to have been appointed in a substantive capacity provided
such teacher has been continuously serving the institution from the date of
such ad hoc appointment to the date of such commencement.
(1-B) Every teacher directly appointed after June 12, 1985 and before
May 13, 1989 on ad hoc basis against a substantive vacancy in the
Certificate of Teaching grade, in accordance with paragraph 2 of the Uttar
Pradesh Secondary Education Services Commission (Removal of Difficulties)
Order, 1981, as amended from time to time, who possesses the
qualifications prescribed under, or is exempted from such qualifications in
accordance with the provisions of, the Intermediate Education Act, 1921
shall, with effect from the commencement of the Uttar Pradesh Secondary
Education Services Commission and Selection Boards (Amendment) Act,
1991, be deemed to have been appointed in a substantive capacity provided
such teacher has been continuously serving the institution from the date of
such ad hoc appointment to the date of such commencement.
(1-C) Every teacher appointed by promotion or by direct recruitment
before July 31, 1988 on ad hoc basis against a substantive vacancy in
accordance with Section 18, who possesses the qualifications prescribed
under, or is exempted from such qualifications in accordance with the
provisions of the Intermediate Education Act, 1921 shall, with effect from
the date of commencement of the Uttar Pradesh Secondary Education
Services Commission and Selection Boards (Amendment) Act, 1991 be
deemed to have been appointed in a substantive capacity provided such
teacher has been continuously serving the institution from the date of such
ad hoc appointment to the date of such commencement.]
44[(2) Every teacher deemed to have been appointed in a substantive
capacity undersub-section (1) or (1-A) or (1-B) or (1-C), shall be deemed to
be on probation from the date of commencement referred to in sub- section
(1) or (1-A) or (1-B) or (1-C) as the case may be.
(3) Nothing in this section shall be construed to entitle any teacher to
substantive appointment-
(a) if on the date of [
45commencement referred to in sub-section (1) or
(1-A) or (1-B) or (1-C) as the case may be), such post had already been filled
or selection for such post had already been made in accordance with this
Act, or
(b) if such teacher was related to any member of the Committee of
Management or the Principal or Head Master of the institution concerned.
Explanation-For the purposes of this sub-section a person shall be
deemed to be related to another, if-
(i) they are members of a Hindu undivided family; or
(ii) they are husband and wife; or
(iii) the one is related to the other in the manner indicated in the
Second Schedule to the Intermediate Education Act, 1921.]
43 Sub-section (1-A. 1-B) & (1-C) have been ins by UP. Act No. 26 of 1991 (w.e.f. 6-4-1991).
44 Subs. by U.P. Act No. 26 of 1991 (w.e.fr 6-4-1991).
45 Subs. by U.P. Act No. 26 of 1991 (w.e.f. 6-4-1991).