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State of Uttar Pradesh - Section

Section 12 in The U.P. Secondary Education Services Selection Board Rules, 1998

12. Procedure for direct recruitment

. - [(1) The Board shall, in respect of the vacancies to be filled by direct recruitment, advertise the vacancies including those reserved for candidates belonging to Scheduled, Castes, Scheduled Tribes, Other Backward Classes and other reserved categories as applicable to Government service from time to time, in at least two daily newspapers, having wide circulation in the State; and call for the applications through online or offline (OMR Application form) or both for being considered for selection in the Pro-forma published in the advertisement. The pro-forma of the application shall be on OMR sheet which shall be sold through Nationalized bank or post office. for the post of Principal of an Intermediate college or the Headmaster of a High School, the name and place of the institution shall also be mentioned the the advertisement and the candidates shall be required to give the choice of not more than three institutions in order or preference for any particular institution or institutions and for no other institution, he may mention the fact in his application.] [Substituted by Notification No. 2079/XV-12-2014-1604 (10)-2005, dated 8.9.2014]
(2)[ The Board shall scrutinize the applications and in respect of the post of teacher in Lecturers, Trained graduate grade and attached primary section shall conduct written examination. The written examination shall consist of one paper of general aptitude test of two hours, based on the subject. The centres for conducting written examination shall be fixed in district headquarters only and the investigators shall be paid honorarium at such rate as the Board may like to fix.] [Substituted by Notification No. 607/15-5-2019-1604(30)-2017, dated 18.2.2019.]
(3)The Board shall evaluate the answer sheets through examiner to be appointed by the Board or through Computer and the examiner shall be paid honorarium at the rate to be fixed by the Board.
(4)[ The Board shall prepare list for posts of Lecturers on the basis of marks obtained in the written examination and marks for special merits as follows -
(a)85 per cent marks on the basis of written examination;
(b)10 per cent marks on the basis of interview which shall be divided in the following manner namely -
(i)4% marks on the basis of general knowledge;
(ii)3% marks on the basis of personality test;
(iii)3% marks on the basis of ability of expression.
(c)5 per cent marks on the basis of following special merits, namely -
(i)2% marks for having Doctorate Degree;
(ii)2% marks for having Master of Education (M.Ed.) degree;
(iii)1 % marks for Bachelor of Education (B.Ed.) degree;
Provided that no marks under this clause shall be awarded to a candidate who has obtained marks under sub-clause (ii);
(iv)1% marks for the participation in any national level sports competition throught State team.]