Section 5 in Uttar Pradesh Education Service Selection Commission Act, 2019
5. Constitution of the Commission.
(1)The Commission shall consists of the following Chairperson and members to be appointed by the State Government-(a)the Chairperson shall be a person who,-(i)is or has been a member of Indian Administrative Service who has held the post of Principal Secretary or equivalent thereto in the State Government: or(ii)is or has been a Vice-Chancellor of any University established by law; or(iii)is or has been a Professor of any University established by law for at least ten years and have at least three years of administrative experience;(b)One member shall be a person who is or has been a member of Indian Administrative Service who has held the post of Secretary or any other equivalent post under the State Government;(c)One member shall be a person who is or has been not less than a Joint Director, Higher Education, whose services have been of excellent category;(d)One member shall be a person who is or has been not less than a Joint Director, Secondary Education or Basic Education, whose services have been of excellent category;(e)Four members shall be educationists, whose services has been of excellent category, who in the opinion of the State Government, have made signigicant contribution in the field of education.(2)Every appointment under this section shall take effect from the date on which it is notified by the State Government.
