Section 3(2) in The U.P. Secondary Education Services Commission Rules, 1983
(2)No male person shall be eligible for appointment to the post of the head of an institution or teacher in a girls institution :Provided that nothing contained in this sub-rule shall apply in relation to :-(i)a teacher already working in a permanent capacity in a girls institution for promotion or appointment to any higher post of a teacher, not being the post of the head of an institution in the same institution;(ii)appointment as a teacher for the subject of music in an institution to a person who is blind :Provided further that when a suitable lady candidate is not available for appointment in a girls institution on the post of a teacher, not being the post of head of institution, or for any other sufficient reason, the Commission is satisfied that it is in the interest of the students so to do, it may recommend a male candidate for such post :Provided also that, before recommending a male candidate in accordance with the preceding proviso, the Commission may obtain and consider the view of the Director and Management.[4. Determination and intimation of vacancies. - (1) (i) The Management shall determine and intimate to the Commission, in the pro forma given in Appendix 'A' and in the manner hereinafter specified, the number of vacancies existing or likely to fall vacant during the year of recruitment and, in the case of any post, other than the post of the head of an institution, also the number of vacancies to be reserved for the candidates belonging to the Scheduled Caste, Scheduled Tribes and other category of persons in accordance with the rules or orders issued by the Government in this behalf in regard to the educational institutions.(ii)In regard to the post of head of an institution, the Management shall also forward, mutatis mutandis, in the manner hereinafter specified, the names of two senior most teachers, copies of their service records (including character rolls) and such other record or particulars as the Commission may require from time to time.Explanation. - For the purpose of this sub-rule 'senior most teachers' means the senior most teachers in the post of the highest grade in the institution, irrespective of total service put in the institution.(iii)Where an institution is raised from High School to an Intermediate College, the post of Principal of such a college shall, with the approval of the Commission, be filled by promotion of the Headmaster of such High School if he was duly appointed as Headmaster in substantive capacity in accordance with law for the time being in force and possesses a good record of service and the minimum qualifications prescribed in that behalf or has been granted exemption from such qualifications by the Board. Proposal for promotion shall be submitted by the Management to the Commission, mutatis mutandis, in the manner hereinafter specified, along with the service-book, character roll and the educational and other qualifications of the Headmaster concerned.
