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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(2) in U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of Service of Heads of Institution, Teachers and other employees of the Institutions Rules, 2009

(2)
(a)Where an institution is raised from a Prathama to a Purva Madhyama or from a Purva Madhyama to a Uttar Madhyama, the post of Head of Institution shall be filled by promotion of the head master of Prathama or Purva Madhyama, as the case may be, if such head master possesses a good record of service and minimum qualifications prescribed for appointment to the post of Head for Puna Madhyama or Uttar Madhyama.
(b)The Committee of Management of such institution shall submit the proposal for promotion of the Head Master or Principal to the Regional Joint Director of Education through District Inspector of Schools for his concurrence.
(c)The proposal referred to in Clause (b) shall be accompanied by a copy of the resolution of the Committee of Management approving such head master for promotion, his service book and Character Roll and shall contain the following particulars in relation to him, namely-
(i)Date of birth;
(ii)Examination passed by him stating the subjects, divisions and year of passing such examinations.
(d)The Regional Joint Director of Education shall communicate his decision on such proposal within two weeks from the date of receipt thereof, failing which the Regional Joint Director of Education shall be deemed to have given his concurrence to such proposal.
(e)The decision of the Regional Joint Director of Education under Clause (d) shall be communicated to the Committee of Management and the headmaster concerned.
(f)Any person aggrieved from the decision of the Regional Joint Director of Education under Clause (e) including the Committee of Management may make a representation against it to the Director of Education (Secondary), Uttar Pradesh within 10 days from the date-of commencement of the order. The decision of the Director of Education (Secondary), Uttar Pradesh shall be final.
(g)A headmaster of Prathama or Purva Madhyama, as the case may be is not found fit for promotion as headmaster or Principal of the upgraded institution shall be retained as an assistant teacher on the highest post for which he is qualified, provided that his pay-scale shall not be reduced.