Section 22F in The U.P. Pravidhik Shiksha Adhiniyam, 1962
22F. Procedure of selection of principal and teacher.
(1)Subject to the provisions hereinafter specified, no person shall be appointed as Principal or teacher in an affiliated institution unless he-(a)possesses the qualifications laid down in the regulations or has been exempted from such qualifications under subsection (1) of Section 22-E;(b)has been recommended by the selection committee constituted under sub-section (2) or sub-section (3), as the case may be, of the said Section and approved by the Director;Provided that where the Director is satisfied that for any affiliated institution, no candidate possessing all the qualifications laid down in the regulations is available for appointment, he may permit the affiliated institution to employ as a temporary measure any suitable person for a period not exceeding one year;Provided further that such period of one year may be extended with prior approval of the Director;Provided also that in the case of leave vacancy or of a vacancy occurring for a part of the session of the affiliated institution, it shall be lawful for the Committee of Management to appoint a principal or teacher, and in that case information of such an appointment shall be given forthwith to the Director.(2)The name of the selected candidate shall be forwarded for approval to the Director alongwith the list showing the names, qualifications and such other particulars, as may be laid down by regulations, of all candidates who may have applied for selection.(3)The Director shall give his decision within two weeks of the receipt of the relevant papers mentioned in sub-section (2), failing which approval shall be deemed to have been accorded.(4)Where the Director disapproves, for reasons to be recorded in writing, of any name proposed under sub-section (1), the Management may, within three weeks of the receipt of the disapproval, make a representation against it to the State Government whose decision in the matter shall be final.(5)Where a recommendation made under sub-section (2) has been disapproved and the representation of the Management, if any, under sub-section (4) has been rejected, the selection committee shall proceed to select and recommend another name for approval as provided by Section 22-E and this Section.(6)Where the selection made under sub-section (5) is again disapproved and the representation, if any, against the disapproval has not been accepted, the Director may appoint any qualified person out of the list of the candidates applying for the vacancy and such appointment be final.
