Section 7 in U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of Service of Heads of Institution, Teachers and other employees of the Institutions Rules, 2009
7.
(1)Where any vacancy in the lecturer's grade as determined under Regulation 6, is to be filled by promotion all teachers working in the L.T. Grade having a minimum of five years continuous substantive service to their credit on the date of occurrence of the vacancy shall be considered for promotion by the Committee of Management without their having to apply for the same provided they possess the prescribed minimum qualifications for teaching the subject in which the teacher in the lecturer's grade is required.(2)Selection for promotion to the next higher grade shall be made on the basis of service-standing, achievements in service, academic qualifications and integrity.(3)Subject to sub-regulation (2) where more than one teacher in the L.T. Grade are eligible for promotion to the post of Lecturer in any subject preference will be given to the teacher who is the seniormost amongst them in service in that grade.(4)(a)The claim of any teacher who is eligible for promotion shall not be ignored merely because he has proceeded on long leave or is officiating or working temporarily on a post in the higher grade.(b)In the case of a teacher who is under suspension, the claim for promotion shall not be ignored if he is reinstated prior to the selection for promotion.(5)In respect of any teacher selected for appointment by promotion in accordance with these regulations, the Manager of the institution shall, within a week from the date of the resolution passed by the Committee of Management in regard to such appointment forward to the District Inspector of Schools with a copy of such resolution and a statement showing the following particulars-(i)the total number of sanctioned posts in the grade in which promotion is to be made;(ii)the number of posts to be reserved for promotion;(iii)the number of posts already filled by promotion giving names of the incumbents;(iv)the total number of vacancies which have occurred;(v)the number of vacancies determined by the Committee of Management to be filled by-(a)promotion(b)direct recruitment;(vi)the names of all eligible candidates for promotion, their qualifications and the length of their service from the date of their substantive appointment in the grade from which they are to be promoted; and(vii)names of persons selected for promotion.(6)On receipt of the resolution referred to sub-regulation (5), District Inspector of Schools shall send the same with his recommendation to Regional Joint Director of Education within one week. The Regional Joint Director of Education shall communicate his decision within one week to District Inspector of Schools who shall approve the promotion within the period of one week.(7)Where the Committee of Management feels aggrieved from the decision of the Inspector under sub-regulation (6), it may within two weeks from the date of communication of such decision to the Manager, make a representation against it to the Director of Education (Secondary), Uttar Pradesh whose decision in the matter shall be final.
