23. Staff selection committee and appointment of teachers.
(1)There shall be a staff selection committee for every [authorised municipality ad for every district within the jurisdiction of a district panchayat] [These words were substituted for the words 'District school board or authorized municipality' by the Gujarat Panchayats (Adaptation of the Bombay Primary Education Act) Order, 1963.].(2)The staff selection committee shall consist of the [Educational Inspector of the district] [These words were substituted for the words 'Educational Inspector of the division' by Bombay 2 of 1955, section 3, Second Schedule.] or an other officer designated by the Director, [the Chairman of the municipal school board in the case of an authorsied municipality and the Chairman of the Education Committee of a district panchayat in the case of a district within the jurisdiction of such panchayat] [These words were substituted for the words 'The Chairman of the school board' by the Gujarat Panchayats (Adaptation of the Bombay Primary Education Act) Order, 1963.] and the Administrative Officer:[Provided that where in the case of any such district, a District Primary Education Staff Selection Committee has been appointed under sub-section (3) of section 211 of the Gujarat Panchayat Act, 1961, (Gujarat VI of 1962), the Committee so appointed shall be deemed to be the Staff Selection Committee for such district in so far as the recruitment of primary teachers and such other staff in connection with primary education may be prescribed under the said sub-section (3) of section 211 is concerned.] [This proviso was added by the Gujarat Panchayats (Adaptation of the Bombay Primary Education Act) Order, 1963.](3)The Administrative Officer shall act as secretary to the staff selection committee.(4)The committee shall select candidates for appointments as Assistant Administrative Officers, Supervisors, Attendance Officers and teachers; and in the case of district school boards, also members of the other staff excluding inferior servants. The committee shall also select teachers to be deputed for training. The selection of candidates and teachers shall be made in accordance with the instructions issued, by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.(5)The school board or the authorised municipality or the Administrative Officer as the case may be, shall make appointments of the candidates, so selected in accordance with the directions given by the staff selection committee.
