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State of Uttar Pradesh - Section

Section 17A in The U.P. Basic Education (Teachers) Service Rules, 1981

17A. [ Procedure for direct recruitment to a post for teaching subjects other than language. [Substituted by Notification No. 2729/XV-5-97/127/97, dated 6.8.1997, published in the U.P. Gazette, dated 12.1.1998.]

(1)The Selection Committee shall consider the candidates for selection on the basis of the list referred to in sub-rule (6) of Rule 14 or sub-rule (2) of Rule 15, as the case may be, and prepare a list of selected candidates in the order in which their names appear in the said list. If two or more candidates have equal quality points, the name of the candidate who is senior in age shall be placed higher in the list. The selection committee shall forward the list to the appointing authority.
(2)The list prepared under sub-rule (1) shall remain valid for one year from the date of its preparation.
(3)Where the number of selected candidates is more than the number of vacancies and all the selected candidates do not get appointments under sub-rule (1) of Rule 19, the District Basic Education Officer shall forward the list of such selected candidates as have not been able to get appointment due to non-availability of vacancies, along with their applications and other particulars, to the Regional Assistant Director of Education (Basic), for the purposes of utilising the list in a district within his region where sufficient number of selected candidates are not available to fill the vacancies in such district.
(4)On receiving the list referred in sub-rule (3), the Regional assistant director of Education (Basic), shall forward the list alongwith the applications and other particulars of the selected candidates, to a District Basic Education Officer within his region, where sufficient number of candidates are not available to fill the vacancies. In so forwarding the list, the Regional Assistant Director of Education (Basic) shall take into account the options given by selected candidates in regard to his posting in districts.
(5)On receiving the list referred to in sub-rule (4), the District Basic Education Officer shall place the list alongwith applications and other particulars of the candidates, before the Selection Committee constituted under Rule 16.
(6)The selection committee shall consider the candidates mentioned in the list referred to in sub-rule (4) and prepare a list of selected candidates in accordance with sub-rule (1) and include their names at the bottom in the list prepared under sub-rule (1) and forward the entire list to the appointing authority.
(7)Where the list forwarded to the Regional Assistant Director of Education (Basic) under sub-rule (3) cannot be utilised in his region due to nonavailability of vacancies, the Regional Assistant Director of Education (Basic) shall forward the list of the Secretary of the Board who shall thereafter forward the list to a District Basic Education Officer in whose district sufficient number of candidates are not available to fill the vacancies. In so forwarding the list, the Secretary of the Board shall take into account the options given by selected candidates in regard to their postings in districts.
(8)On receiving the list referred to in sub-rule (7), the District Basic Education Officer shall place the list alongwith applications and other particulars of the candidates, before the selection committee constituted under Rule 16.
(9)The Selection Committee shall consider the candidates mentioned in the list referred to in sub-rule (7), and prepare a list of selected candidates in accordance with sub-rule (1) and include their names at the bottom in the list prepared under sub-rule (1) and forward the entire list to the appointing authority.]