Section 3 in The U.P. Secondary Education Services Commission Rules, 1983
3. Qualifications and experience etc. for appointment as teacher
. - (1) The minimum academic qualification for appointment as teacher shall be as given in Regulation 1 under Chapter II of the Regulations, framed under the Intermediate Education Act, 1921.(2)No male person shall be eligible for appointment to the post of the head of an institution or teacher in a girls institution :Provided that nothing contained in this sub-rule shall apply in relation to :-(i)a teacher already working in a permanent capacity in a girls institution for promotion or appointment to any higher post of a teacher, not being the post of the head of an institution in the same institution;(ii)appointment as a teacher for the subject of music in an institution to a person who is blind :Provided further that when a suitable lady candidate is not available for appointment in a girls institution on the post of a teacher, not being the post of head of institution, or for any other sufficient reason, the Commission is satisfied that it is in the interest of the students so to do, it may recommend a male candidate for such post :Provided also that, before recommending a male candidate in accordance with the preceding proviso, the Commission may obtain and consider the view of the Director and Management.[4. Determination and intimation of vacancies. - (1) (i) The Management shall determine and intimate to the Commission, in the pro forma given in Appendix 'A' and in the manner hereinafter specified, the number of vacancies existing or likely to fall vacant during the year of recruitment and, in the case of any post, other than the post of the head of an institution, also the number of vacancies to be reserved for the candidates belonging to the Scheduled Caste, Scheduled Tribes and other category of persons in accordance with the rules or orders issued by the Government in this behalf in regard to the educational institutions.(ii)In regard to the post of head of an institution, the Management shall also forward, mutatis mutandis, in the manner hereinafter specified, the names of two senior most teachers, copies of their service records (including character rolls) and such other record or particulars as the Commission may require from time to time.Explanation. - For the purpose of this sub-rule 'senior most teachers' means the senior most teachers in the post of the highest grade in the institution, irrespective of total service put in the institution.(iii)Where an institution is raised from High School to an Intermediate College, the post of Principal of such a college shall, with the approval of the Commission, be filled by promotion of the Headmaster of such High School if he was duly appointed as Headmaster in substantive capacity in accordance with law for the time being in force and possesses a good record of service and the minimum qualifications prescribed in that behalf or has been granted exemption from such qualifications by the Board. Proposal for promotion shall be submitted by the Management to the Commission, mutatis mutandis, in the manner hereinafter specified, along with the service-book, character roll and the educational and other qualifications of the Headmaster concerned.(2)The statement of vacancies shall be sent by the Management to the Inspector in quadruplicate by 15th September of the year of recruitment and the Inspector shall, after verification, forward two copies of the same to the Deputy Director by October 15 with a copy to the Commission.(3)The Deputy Director shall, after keeping a copy, forward the statement received by him under sub-rule (2), alongwith a consolidated subjectwise statement of various categories of vacancies to the Commission by November 15.(4)Notwithstanding anything contained in sub-rule (1), (2) and (3), the time schedule mentioned in the said sub-rules shall not apply in respect of recruitment year 1982 and, unless any other date or schedule is notified to the Government, the Director shall ensure that the vacancies are notified to the Commission by February 28, 1983 :Provided that where the Government is satisfied that there are sufficient reasons for doing so, it may relax or modify the time schedule in respect oi any year generally or in respect of any particular institution.(5)Where a vacancy occurs at any time during the session or after the requisition has already been sent in accordance with sub-rules (2), (3), (4) or (5) of this rule, the Management shall notify the vacancy to the Inspector within 15 days of its occurrence and the Inspector and the Deputy Director shall deal with it in the manner mentioned in sub-rules (3) and (4) within ten days of its receipt by them.(6)(i)Where the Management has, for any recruitment year, failed to notify the vacancy or the vacancies by the date specified in sub-rules (2), (4) or (5) or has failed to notify the vacancy or the vacancies in the manner prescribed in Rule 4 or Rule 9, the Commission may require the Inspector to notify the vacancy or the vacancies in the institutions under his jurisdiction to the Commission by such date as the Commission may specify.(ii)Where the Commission requires the Inspector to notify the vacancy or vacancies under paragraph (1) of this sub-rule the Inspector shall notify the same in accordance with Rule 4 or, as the case may be, Rule 9 of these rules and the vacancy or the vacancies so notified shall be deemed to be notified by the Management.]
