Section 5(1) in Uttar Pradesh Education Service Selection Commission Act, 2019
(1)The Commission shall consists of the following Chairperson and members to be appointed by the State Government-(a)the Chairperson shall be a person who,-(i)is or has been a member of Indian Administrative Service who has held the post of Principal Secretary or equivalent thereto in the State Government: or(ii)is or has been a Vice-Chancellor of any University established by law; or(iii)is or has been a Professor of any University established by law for at least ten years and have at least three years of administrative experience;(b)One member shall be a person who is or has been a member of Indian Administrative Service who has held the post of Secretary or any other equivalent post under the State Government;(c)One member shall be a person who is or has been not less than a Joint Director, Higher Education, whose services have been of excellent category;(d)One member shall be a person who is or has been not less than a Joint Director, Secondary Education or Basic Education, whose services have been of excellent category;(e)Four members shall be educationists, whose services has been of excellent category, who in the opinion of the State Government, have made signigicant contribution in the field of education.
