Section 9(2) in The U.P. Secondary Education Services Selection Board (Procedure and Conduct of Business) First Regulations, 1998
(2)For the purposes of sub-regulation (1)-(a)a panel of experts, from amongst the representatives of Management of Institutions, shall be prepared by arranging the names of the Institutions in order to their date of recognition and asking the Management to send the name of its representative. If any Management fails to send such name within the period specified by the Board, the panel shall be prepared without the name of the representative of such Management. The representative shall be called upon to participate the Interview Board as a member thereof in such manner that the representative once called shall not be called again till the panel is exhausted. The representatives shall be selected from the panel in serial order ;(b)a panel of subject experts for different subjects shall be prepared from amongst the persons who are or have been-(i)members of State Education Services;(ii)Professors, Readers or Lecturers of any University established by law in Uttar Pradesh, provided that in the case of a Lecturer, he should not have less than five years' experience as such;(iii)Principals of degree or post-graduate colleges recognised by or affiliated to any University established by law in Uttar Pradesh;(iv)Assistant Professors or Lecturers of Degree or Post-Graduate College recognised by or affiliated to any University established by law in Uttar Pradesh, provided that he should not have less than five years' experience as such;(v)Principals of Institutions with at least ten years' experience as such :Provided that in an Interview Board for the selection of Principal, the subject expert mentioned in the sub-clause (v) shall not be included :Provided further that subject experts for selection of teachers, other than Principal or Headmaster shall be experts in the subject for which a teacher has to be selected.
