Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Krishi Evam Prodyogik Vishwavidyalaya (Sanshodhan) Adhiniyam, 2006 12 of 2006 CONTENTS 1. Short Title 2. Insertion Of Section 26-A Of U.P. Act No. 45 Of 1958 Uttar Pradesh Krishi Evam Prodyogik Vishwavidyalaya (Sanshodhan) Adhiniyam, 2006 12 of 2006 An Act further to amend the Uttar Pradesh Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958 It is hereby enacted in the Fifty- seventh Year of the Republic of India as follows:-- 1. Received the assent of the Governor on April 4, 2006 and published in the U.P. Gazette, Extra., Part I, Section (Ka), dated 5th April, 2006, pp. 3-4 1. Short Title :- This Act may be called the Uttar Pradesh Krishi Evam Prodyogik Vishwavidyalaya (Sanshodhan) Adhiniyam, 2006. 2. Insertion Of Section 26-A Of U.P. Act No. 45 Of 1958 :- After Section 26 of the Uttar Pradesh Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958 the following section shall be inserted, namely:-- "26-A. Regularisations of certain teachers.-- Notwithstanding anything to the contrary contained in any other provision of this Act or the statute made thereunder any teacher of the University who was appointed as lecturer/part-time lecturer on or before December 31, 1997 without reference to the Selection Committee by way of a short-term or part-time arrangement in accordance with the provisions for the time being in force for such appointment, may be given substantive appointment by the Board, if any substantive vacancy of the same cadre and grade in the same department is available if such teacher-- (i) is serving as such on December 31, 1997 continuously since such initial appointment by way of short-term/part-time arrangement; (ii) possesses the qualifications required for regular appointment to the post under the provisions of the relevant statutes in force on the date of the substantive appointment; (iii) has been found suitable for regular appointment by the Board. A teacher appointed by way of short-term/part-time arrangement as aforesaid who does not get a substantive appointment under this clause shall cease to hold such post on such date as the Board may specify.".