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State of Uttar Pradesh - Act

U.P. State Universities First Statutes (Age of Superannuation, Scales of Pay and Qualifications of Teachers), 1975

UTTAR PRADESH
India

U.P. State Universities First Statutes (Age of Superannuation, Scales of Pay and Qualifications of Teachers), 1975

Rule U-P-STATE-UNIVERSITIES-FIRST-STATUTES-AGE-OF-SUPERANNUATION-SCALES-OF-PAY-AND-QUALIFICATIONS-OF-TEACHERS-1975 of 1975

Published on 25 July 1975
Commenced on 25 July 1975
[This is the version of this document from 25 July 1975.]
[Note: The original publication document is not available and this content could not be verified.]

U.P. State Universities First Statutes (Age of Superannuation, Scales of Pay and Qualifications of Teachers), 1975Published Vide Notification No. 4546/15-10-75, dated 25.7.1975, published in U.P. Gazette, Extraordinary, dated 25.7.1975.In exercise of the powers conferred by sub-section (1) of Section 50 of the Uttar Pradesh State Universities Act, 1973 (President's Act No. 10 of 1973), as re-enacted and amended by the Uttar Pradesh Universities (Re-enactment and Amendment) Act, 1974 (U.P. Act No. 29 of 1974), the Governor is pleased to make the First Statutes of the Universities of Allahabad, Lucknow, Agra, Gorakhpur, Kanpur, Meerut, Kumaun, Garhwal, Avadh and Rohilkhand, the Kashi Vidyapith and Sampurnanand Sanskrit Vishvavidyalaya as follows:-First Statutes

1. Short title and commencement

. - (1) These Statutes may be called the Uttar Pradesh State Universities First Statutes (Age of Superannuation, Scales of Pay and Qualifications of Teachers), 1975.

(2)They shall come into force on August 1, 1975.

2. Definitions

. - In these Statutes, unless the context otherwise requires :

(a)"Act" means the Uttar Pradesh State Universities Act, 1973 amended and re-enacted by the Uttar Pradesh Universities (Re-enactment and Amendment) Act, 1974;

(b)"new scale of pay" means of the scale of pay admissible to a teacher in accordance with the G.O. No. Shi. X (ii) 9045/XV - 14(7)-73, dated December 28, 1974, as amended from time to time and "old scale of pay" means the scale of pay admissible to a teacher before the enforcement of the new scale of pay.

(c)"University" means the University of Allahabad, Lucknow, Agra, Gorakhpur, Kanpur, Meerut, Kumaun, Garhwal, [Awadh, Rohilkhand or Bundelkand] [Substituted by Notification No. 1791/XV-10-77, dated 15.4.1977.], the Kashi Vidyapith or the Sampurnanand Sanskrit Vishvavidyalaya;

(d)other words and expressions used in the Act and not defined in these Statutes shall have the meanings assigned to them in the Act.

3. Age of superannuation of teachers

. - (1) Subject to the provisions of Statutes 4, 5, 6 and 7, the age of superannuation of a teacher governed by the new scale of pay shall be sixty years.

(2)The age of superannuation of teachers not governed by the new scales of pay shall, subject to Statute 7, be sixty years.

(3)No extension in service beyond the age of superannuation shall be granted to any teacher after the date of commencement of these Statutes :[Provided that if the date of superannuation of a teacher does not fall on June 30, the teacher shall continue in service till the end of the academic session i.e. June 30 following and he will be treated as on re-employment from the date immediately following the date of his superannuation till June 30 following.] [Inserted by Notification No. 1791/XV - 10-77 dated 15.4.1977.]

4. Superannuation and scales of pay of teachers of Allahabad University serving from before the commencement of these Statutes

. - (1) This Statute shall apply to the teachers of the University of Allahabad.

(2)Every teacher of the University, -

(a)who has crossed his 60th birthday before the date of commencement of these Statutes shall retire at the age of 62 years, and such teacher shall not be entitled to avail the new scale of pay;

(b)who has not crossed his 60tb birthday before the date of commencement of these Statutes, shall opt whether he shall retire, -

(i)at the age of 60 years and shall avail the new scale of pay; or

(ii)at the age of 62 years and shall continue to avail the old scale of pay.

(3)The option under sub-clause (b) of clause (2) shall be exercised in Form I annexed to these Statutes and shall be submitted to the Finance Officer within a period of one month from the date of commencement of these Statutes or before his 60th birthday, whichever is earlier. The option once exercised shall be final.

(4)Where a teacher fails to exercise the option in accordance with sub-clause (b) of clause (2), he shall be deemed to have opted for the new scale of pay and shall retire at the age of 60 years.

5. Superannuation of teachers of other Universities serving on extension from before the commencement of these Statutes

. - (1) This Statute shall apply to the teachers of Universities other than the University of Allahabad.

(2)Every teacher of the University who, on the date of commencement of these Statutes, was serving on extension, beyond the age of superannuation specified in Statute 3, and such extension was granted before the date of such commencement, shall retire on the expiry of the period of extension in accordance with the provisions of the Statutes and Ordinances then in force, but he shall not be entitled to avail the new scale of pay.

6. Superannuation of the teachers of colleges

. - The provisions of Statute 5 shall mutatis mutandis apply to the teachers of, -

(a)every college affiliated to or associated with any University (other than the Sampurnanand Sanskrit Vishvavidyalaya);

(b)every medical college, agricultural college, engineering college or veterinary science college which is a constituent college maintained by any such University.

7. Date of birth for purposes of superannuation

. - (1) For determining the age of superannuation or retirement of a teacher in accordance with these Statutes, the date of birth of the teacher as mentioned in the High School certificate or that of any other examination recognised as equivalent thereto, shall be conclusive.

(2)The date of retirement shall be the date immediately preceding the 60th or 62nd birthday of a teacher according as his age of superannuation is 60 or 62 years.[8. Qualifications for Lecturers in the University. - (1) In the case of a University, the following shall be the minimum qualifications for the post of Lecturer in the Faculties of Arts, Commerce, Science and Social Sciences, namely, -

(a)a Doctorate in the subject of study concerned or a published work of a high standard in that subject; and

(b)consistently good academic record (that is to say, the overall record of all assessments throughout the academic careers of a candidate), with first class or high second class (that is to say, with an aggregate of more than 54 percent marks) master's degree in the subject concerned or equivalent degree of a foreign University in such subject.

(2)Where the Selection Committee is of opinion that the research work of a Candidate, as evidenced either by his thesis or by his published work, is of a very high standard, it may relax any of the qualifications specified in sub-clause (b) of clause (1).

(3)If a candidate possessing the qualification specified in sub-clause (a) of clause (1) is not available or is not considered suitable, a person possessing a consistently good academic record (due weightage being given to M. Phil, or equivalent degree or research work of quality) may be appointed on the condition that he will attain the said qualification (namely, Doctorate or published work as aforesaid) within five years from the date of his appointment :Provided that where the teacher so appointed fails to attain the prescribed qualification within the said period of five years, he shall not be entitled to yearly increments after such period, until he attains such qualifications] [Substituted by Notification No. 7251/XV-10-75-60-(115)-73, dated 20.10.1975.].

(4)[ In the case of the Faculty of Law, the minimum qualification for the post of a Lecturer in the University shall be a degree of Master of Laws.] [Inserted by Notification No. 1791/XV-10-77, dated 15.4.1977.][9. (1) No teacher appointed before the commencement of these statutes shall be deemed to be qualified for appointment to the post of Reader or Professor if he does not possess the qualifications prescribed in Statute 8, provided that where the Selection Committee is of opinion that the research work of a candidate, as evidenced by his thesis or by his published work, is of a very high standard, it may relax any of the qualifications specified in sub-clause (b) of clause (1) of Statute 8.

(2)In addition, a candidate for appointment to the post of Reader or Professor shall fulfil any other qualifications laid down in the Ordinances of the University concerned] [Substituted by Notification No. 7251/XV-10-75-60-(115)-73, dated 20.10.1975.].[10. Qualifications for lecturers in Affiliated and associated Colleges. - (1) In the case of a college affiliated to or associated with any University other than the Sampurnanand Sanskrit Vishvavidyalaya, the following shall be the minimum qualifications for the post of Lecturer in the Faculties of Acts, Commerce, Science and Social Science, namely, -

(a)a consistently good academic record (that is to say, the overall record of all assessments throughout the academic career of a candidate) with first or high second class (that is to say, with an aggregate of more than 54 percent marks) Master's degree in the subject concerned or equivalent degree of a foreign University in such subject; and

(b)M. Phil, degree or a recognised degree beyond the Master's level or published work indicating the capacity of a candidate for independent research work.

(2)If a candidate possessing the qualification specified in sub-clause (b) of clause (1) is not available or is not considered suitable, the Management of a college may, on the recommendation of the Selection committee, appoint a candidate possessing consistently good academic record on the condition that he will have to attain the qualification referred to in that sub-clause within a period of five years from the date of his appointment :Provided that where the teacher so appointed fails to attain such qualification within the said period of five years, he shall not be entitled to yearly increments after such period, until he attains such qualification.] [Substituted by Notification No. 7251/XV-10-75-60-(115)-73, dated 20.10.1975.]

(3)[ If a candidate holds a doctorate degree in the subject concerned, the Selection Committee may relax the requirement relating to more than 54 percent marks in the Master's Degree.

(4)In the case of any college affiliated to the University, the minimum qualifications for the post of a Lecturer in the Faculty of Law shall be a degree in Master of Laws.] [Inserted by Notification No. 1791/XV-10-77, dated 15.4.1977.][10A. In the case of any college affiliated to the University the following shall be minimum qualifications for the post of Principal for a :-

(1)Degree College -

(a)a consistently good academic record (that is to say, the overall record of all assessments throughout the academic career of a candidate) with first or high second class (that is to say, with an aggregate of more than 54 percent marks) Master's degree, or an equivalent degree of a foreign University in one of the subjects taught in the college: and

(b)a doctorate degree in one of the subjects taught in the college, with 10 years' experience of teaching degree classes :

Provided that if a candidate possesses 15 years or more experience of teaching degree classes or 10 years or more experience of teaching postgraduate classes, or if he is or has been a confirmed Principal of four years or more standing of any Degree College, the Selection Committee may relax the requirement of doctorate degree.

(2)Post-Graduate College -

(a)a consistently good academic record (that is to say, the overall record of all assessments throughout the academic career of a candidate) with first or high second class (that is to say, with an aggregate of more than 54 percent marks) Master's degree, equivalent degree of a foreign University, in one of the subjects taught in the college; and

(b)a doctorate degree in one of the subjects taught in the college with 7 years' experience of teaching postgraduate classes or 5 years' experience of Principalship of a degree college :

Provided that if a candidate possesses 10 years' experience of teaching postgraduate classes or 20 years or more experience of teaching degree classes or 7 years' experience of Principalship of a Degree College or if he is or has been a confirmed Principal of five years or more standing of any Postgraduate College, the Selection Committee may relax the requirement of doctorate degree.

10B.

When the office of Principal of an affiliated college falls vacant, the Management may appoint any teacher to officiate as Principal for a period of three months or until the appointment of a regular Principal, whichever is earlier. If on or before the expiry of the period of three months , any regular Principal is not appointed or such a Principal does not assume office, the seniormost teacher, in the college shall officiate as Principal of such college until a regular Principal is appointed.] [Inserted by Notification No. 1890/XV-10-77-60(36)-76, dated 20.4.1977.]

11. Overriding effect of these Statutes

. - The provisions of these statutes shall have effect notwithstanding anything contained in any contract to the contrary, and all Statutes and Ordinances in force on the date immediately before the commencement of these Statutes, insofar as they are inconsistent with these Statutes, shall, with effect from such commencement, stand repealed.Form I[See Statute 4(2)]Form of Option for the Teachers of University of AllahabadI,.....son of Shri......Professor or Reader or Lecturer in the Department of.....of Allahabad University hereby declare that I opt to retire :

(i)at the age of sixty years and shall avail the new scale of pay.

(ii)at the age of sixty-two years and shall avail the old scale of pay. I understand that this option shall be final and irrevocable.

Signature...........Date............

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