Section 11 in Haryana School Teachers Selection Board Act, 2011
11. Powers and duties.
(1)The Board shall exercise the following powers and perform the following duties, namely :-(i)prepare guidelines on matter relating to the method of direct recruitment of teachers, teacher educators and education supervisors for School Education Department;(ii)conduct examinations, hold interviews and make selection of candidates for being appointed as teachers, teacher educators and education supervisors :Provided that the Haryana Public Service Commission shall continue the process of recruitment for the posts which have been notified and already advertised;(iii)select and invite experts and to appoint examiners or examination agencies for the purposes specified in clause (ii);(iv)make recommendations to the Director, Elementary Education, Secondary Education or Government regarding the appointment of selected candidates Group A, B and C (excluding ministerial staff in Government schools/ Teacher Training Institutions/ offices of School Education Department;(v)fix the emoluments and travelling and other allowances of the experts and examiners;(vi)administer the funds placed at the disposal of the Board;(vii)perform such other duties and exercise such other powers as may be prescribed.(2)It shall not be necessary to consult the Board for suitability of candidates for appointment to -(a)a temporary post, the necessity for which is declared at the time of its creation to be unlikely to continue for more than six months;(b)a permanent post of a person temporarily for a period not exceeding six months, owing to emergent circumstances having arisen, if it is necessary in public interest to fill the vacancy immediately and there is likely to be undue delay in making appointment in consultation with the Board; and(c)a post to be filled in by promotion or transfer.
