Section 10 in The U.P. Secondary Education Services Commission Rules, 1983
10. Canvassing
. - No recommendation either written or oral, other than those required under these Rules, applicable to the post will be taken into consideration. Any attempt on the part of the candidate to enlist support directly or indirectly for the candidature will disqualify him for appointment.[11. Investigation of misconduct. - The procedure for the investigation and proof of misconduct, referred to in sub-section (2) of Section 6 of the Act shall be as follows :(a)Where on complaint or otherwise the State Government is satisfied, whether after making a preliminary enquiry or otherwise, that there is a prima facie case of misconduct it shall give the member concerned an option either to resign the office unconditionally or to face investigation;(b)If no unconditional resignation is received within fifteen days from giving such option, the State Government may appoint an Inquiry Officer who shall be a sitting Judge of the High Court or a person eligible to be appointed Judge of a High Court;(c)The Inquiry Officer shall, after giving the member concerned reasonable opportunity of being heard and after taking such evidence as he may consider necessary, submit his findings to the State Government within fifteen days of the completion of the inquiry;(d)In conducting such inquiry the Inquiry Officer shall be guided by rules of inquiry and the principles of natural justice and shall not be bound by formal rules relating to procedure and inquiry;(e)The provisions of the Uttar Pradesh Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1976 (U.P. Act No. 4 of 1976 shall apply to such inquiry;(f)Where, during the course of the inquiry, the Inquiry Officer is changed for any reason whatsoever, it shall not be necessary for the new Inquiry Officer to commence the inquiry afresh and the inquiry may be continued from the stage at which the change took place;(g)Subject to the provisions contained in these rules, the Inquiry Officer shall have power to regulate the procedure of the inquiry including the fixing of place and time of its sitting deciding whether the inquiry should be conducted in public or in camera.]APPENDIX A(See Rules 4 and 9)Requisition for the Recruitment of Candidates for appointment to the post of Teacher/Head of Institutions(To be sent in quadruplicate)
