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State of Uttar Pradesh - Section

Section 31 in Regulations Under the U.P. Intermediate Education Act, 1921

(31)For the purpose of 'Administrative experience' for the post of the Head of the institution following experiences will be taken into consideration-
(i)Where applicant has worked in the capacity of Head Master of any recognised Junior High School or High School or in the capacity of Principal of any Higher Secondary School or Intermediate College;
(ii)Where applicant has been on any gazetted post in Education department;
(iii)Where applicant has worked as a Commissioner Officer in N.C.C. at least for three years, there all above experiences.
The condition is that in case of administrative experience specified in clause (ii) for the purpose of giving subjectwise marks experience of first three years will be treated as one year experience and every successive one year will be treated as one year.