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State of Uttar Pradesh - Act

The U.P. Educational (General Education Cadre) Service Rules, 1992

UTTAR PRADESH
India

The U.P. Educational (General Education Cadre) Service Rules, 1992

Rule THE-U-P-EDUCATIONAL-GENERAL-EDUCATION-CADRE-SERVICE-RULES-1992 of 1992

  • Published on 7 June 1993
  • Commenced on 7 June 1993
  • [This is the version of this document from 7 June 1993.]
  • [Note: The original publication document is not available and this content could not be verified.]
The U.P. Educational (General Education Cadre) Service Rules, 1992Published vide U.P. Gazette, Part 1-ka, dated 7-6-1993, Notification No. 308/15-18-92-20 (25)-91, dated 18-4-1992

Part I – General

1. Short title and commencement.

(1)These rules may be called the Uttar Pradesh Educational (General Education Cadre) Service Rules, 1992.
(2)They shall come into force at once.

2. Status of the service.

(1)The Uttar Pradesh Educational (General Education Cadre) Service is a state service comprising Group 'A' and Group 'B' (Higher) posts.

3. Definitions.

- In these rules, unless there is anything repugnant in the subject or context,
(a)"appointing authority" means the Governor,
(b)"Citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution,
(c)"Constitution" means the Constitution of India,
(d)"Commission" means the Uttar Pradesh Public Service Commission,
(e)"Government" means the State Government of Uttar Pradesh,
(f)"Governor" means the Governor of Uttar Pradesh,
(g)"Member of the Service" means a person substantively appointed under these rules or the rules or orders in force prior to the commencement of these rules to a post in the cadre of the service,
(h)"Service" means the Uttar Pradesh Educational (General Education Cadre) Service;
(i)"Substantive appointment" means an appointment, not being an ad hoc appointment, on a post in the cadre of the service, made after selection in accordance with the rules and, if there are no rules, in accordance with the procedure prescribed for the time being by executive instructions issued by the Government;
(j)"Year of recruitment" means a period of twelve months commencing from the first day of July of a Calendar year.

Part II – Cadre

4. Cadre of Service.

(1)The strength of the service and of each category of posts therein shall be such as may be determined by the Government from time to time.
(2)The strength of the service and of each category of posts therein including the posts of Men's Branch and Women's Branch shall, until orders varying the same are passed under sub-rule (1) be as given in Appendix I :Provided that-
(1)the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post, with thereby entitling any person to compensation; or
(2)the Governor may create such additional, permanent or temporary posts as may be considered proper.

Part III – Recruitment

5. Source of recruitment.

- Recruitment to the various categories of posts in the service shall be made from the following sources :
(1) Director of Education (Secondary), Director ofEducation (Basic), Uttar Pradesh, Director, State Council ofEducational Research and Training, Uttar Pradesh, Director AdultEducation, Uttar Pradesh and Director, Urdu and OrientalLanguages, Uttar Pradesh.   By promotion through the Selection Committeefrom amongst substantively appointed additional Directorsmentioned at serial Numbers 6 to 12 of the Appendix I who havecompleted three years Service as such, on the first day of theyear of recruitment.
(2) Additional Director of Education (Secondary),Additional Director of Education (Basic), Additional Director ofEducation (Correspondence Course), Additional Director ofEducation (Non-Formal Education), Additional Director ofEducation (Vocational Education), Additional Director ofEducation (Hills) and Additional Director of Education (WomenEducation).   By promotion through the Selection Committeefrom amongst persons who are substantively appointed to the postsmentioned at serial Numbers 13 to 16 of the Appendix I and whohave completed five years service, as such on the first day ofthe year of recruitment.
(3) Joint Director of Education (Finance, Training,Women and Basic Education).   By promotion through the Selection Committeefrom amongst persons who are substantively appointed to the postsmentioned at serial numbers 18 to 23 of the Appendix I and whohave completed five years service, as such, on the first day ofthe year of recruitment.
  Secretary, Board of High School and IntermediateEducation, Uttar Pradesh, Director, State Educational TechnologyInstitute, Lucknow and Principal, State Institute of SchoolSports, Faizabad.  
(4) Director, State Institute of Science Education.   By transfer from amongst officers mentioned atserial number (3) who possess the qualifications mentionedagainst the posts in the Appendix II. By promotion through theSelection Committee from amongst persons who are substantivelyappointed to the posts mentioned at Serial numbers 25 to 33 ofthe Appendix I and who have completed six years service, as such,on the first day of the year of recruitment.
(5) Deputy Directors of Education, Regional DeputyDirector of Education, Regional Inspectress of Girls Schools,Principal, State Institute of Education, Allahabad, AdditionalSecretary, Board of High School and Intermediate EducationRegional Offices, Additional Secretary (Administration) atHeadquarters, Secretary Board of Basic Education, Uttar Pradeshand Senior Advisor (Non-Formal Education), State Institute ofEducation.  
(6) Director, Bureau of Psychology, Allahabad.   By transfer from amongst officers mentioned atserial number (5) who possess the qualifications mentioned in theAppendix II against the post.
(7) District Inspector of Schools (boys and girls),Regional Assistant Director of Education (Basic), Principal andSenior Research Officer, Govt. Central Pedagogical Institute,Allahabad, Text-Books Officer, Additional Secretary Text-Book,Additional Secretary (Recognition) Board of High School andIntermediate Education, Uttar Pradesh, Adviser (Non-formalEducation), Vice-Principal and Associate Director of StateInstitute of Education, Allahabad, Registrar, DepartmentalExaminations, Assistant Director of Education at Head quarters,Joint Secretary, Board of Basic Education, Uttar Pradesh,Principal Government Training College for Women, Allahabad.   By promotion through the Selection Committeefrom amongst persons who are substantively appointed to the postsmentioned at serial numbers 44 to 63 of the Appendix I and whohave completed six years service, as such, on the first day ofthe year of recruitment.
(8) Assistant Director, State Institute of ScienceEducation.   By transfer from amongst officers mentioned atSerial number (7) who possess the qualifications mentionedagainst each post in the Appendix II.
(9) Professor of Mathematics at the State Instituteof Science Education.    
(10) Professor of Physics at the State Institute ofScience Education.    
(11) Professor of Chemistry at the State Institute ofScience Education.    
(12) Professor of Botany at the State Institute ofScience Education.    
(13) Senior Research Psychologist, Bureau ofPsychology, Allahabad.    
(14) Director, State Hindi Institute, Varanasi.    
(15) Principal, Government Basic Training College,Varanasi.    
(16) Principal, Government Constructive TrainingCollege, Lucknow.    
(17) Principal, English Language Teaching Institute,Allahabad.    
(18) District Basic Education Officer, AssociateInspector of Schools. Principals Government Intermediate Colleges(for boys or girls), Assistant Deputy Director of Education,Personal Assistant to Director of Education (Secondary andBasic), Deputy Text-Books Officer, Deputy Secretary, andAdditional Deputy Secretary, Board of High School andIntermediate Education, Uttar Pradesh at Headquarters andRegional offices, Assistant Deputy Director of Education(Correspondence Course), State Institute of Education, UttarPradesh, Allahabad, Education Expansion Officer, Vice PrincipalGovernment Basic Training Colleges, Varanasi, Research Professor,Government Basic Training College, Varanasi, Senior ResearchProfessor, State Institute of Education, Allahabad, VicePrincipal/Professor, Government Central Pedagogical Institute,Allahabad, Principal Junior Basic Training Colleges Officer onSpecial Duty (Non-Formal Education), District Non-FormalEducation Officer, Associate Regional Inspectress of GirlsSchool, Vice Principal and Professor, Government Training Collegefor Women, Allahabad, Principals for Government Training Collegesfor Women.   (i) 50% by direct recruitment through thecombined State Services Examination conducted by the Commission.
(ii) 50% by promotion through the Commissionfrom amongst substantively appointed :
(a) Head Masters, Government Higher SecondarySchools and Government Normal Schools and other equivalent postsof Men's Teaching Branch.
(b) Head Mistress, Government Higher SecondarySchools for Girls and Government Girls Normal Schools and otherequivalent posts of Women teaching Branch, and
(c) Deputy Inspectors of Schools (Boys and Girls)and other equivalent posts on the inspecting and non-teachingside, in the ratio of 61%, 22% and 17% respectively, who havecompleted three years service, as such, on the first day of theyear of recruitment.
(19) Science Promotion Officer, Professor StateInstitute of Science Education, Psychologist and RegionalPsychologist, Professor and Associate Professor, EnglishLanguage, Teaching Institute Assistant Director, State HindiInstitute, Inspector Sanskrit Pathshalas, Uttar Pradesh,Inspector Arabic Madarsas, Law Officer Directorate of Education,Uttar Pradesh, Principal, Government Physical Training College,Rampur, Professor Craft Government Constructive Training College,Lucknow, Statistical Officer, State Institute of Education andDirectorate of Education, Uttar Pradesh, Allahabad, Principal,Government College of Physical Education for Women, Allahabad,Principal Government Women College of Home Science, Allahabad andPrincipal, Government Nursery Training College, Allahabad andAgra, Reprography Officer :   By transfer from amongst officers mentioned atserial number (18) who possess the qualification mentionedagainst each post in the Appendix-II.
Provided that if sufficient number of suitable eligible persons in respect of the posts mentioned at serial Nos. (1), (2), (3), (5) and (7) are not available for promotion, the requisite length of service may be relaxed by the Government.

6. Reservation.

- Reservation for the candidates belonging to the Scheduled Castes, Scheduled Tribes and such other categories shall be in accordance with the orders of the Government in force at the time of recruitment.

Part IV – Qualifications

7. Nationality.

- A candidate for direct recruitment to a post in the service must be-
(a)a citizen of India, or
(b)a Tibetan refugee who came over to India before the first January, 1962, with the intention of permanently settling in India, or
(c)a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka or any of the East African countries of Kenya, Uganda and the United Republic of Tanzania (formerly Tanganyika and Zanjibar) with the intention of permanently settling in India :
Provided that a candidate belonging to category (b) or (c) above must be a person in whose favour a certificate of eligibility has been issued by the State Government :Provided further that if a candidate belonging to category (b) will also be required to obtain a certificate of eligibility granted by the Deputy Inspector General of Police, Intelligence Branch, Uttar Pradesh :Provided also that if a candidate belongs to category (c) above, no Certificate of eligibility will be issued for a period of more than one year and the retention of such a candidate in service beyond the period of one year, shall be subject to his acquiring Indian Citizenship.Note. - A candidate in whose case a certificate of eligibility is necessary but the same has neither been issued nor refused may be admitted to an examination or interview and he may also be provisionally appointed subject to the necessary certificate being obtained by him or issued in his favour.

8. Academic qualification.

- A candidate for direct recruitment to the various posts in the service must possess the following qualifications :
  Post   Qualification
(1) District Basic Education Officer.   Essential :A Post-graduatedegree from a University established by law in India or a degreerecognised by the Government as equivalent thereto.Preferential :L.T. Diploma of the Department of Education,Uttar Pradesh or B.T. or B.Ed. or an equivalent degree of aUniversity.
(2) Associate Inspector of Schools.
(3) District Non-Formal Education Officer.
(4) Assistant Deputy Director of Education.
(5) Personal Assistant to Director of Education(Secondary and Basic).
(6) Deputy Text-Books Officer.
(7) Deputy Secretary and Additional DeputySecretary, Board of High School and Intermediate Education, UttarPradesh at Headquarters and Regional Offices.    
(8) Assistant Deputy Director of Education(Correspondence Course), State Institute of Education, UttarPradesh, Allahabad.    
(9) Education Expansion Officer.    
(10) Senior Research Professor, State Institute ofEducation, Allahabad.    
(11) Officer on Special Duty (Non-Formal Education).    
(12) Associate Regional Inspectress of Girls School.    
(13) Principals, Government Intermediate Colleges(for Boys and Girls).   Essential :
(i) A Post-graduate degree from a Universityestablished by law in India or a degree recognised by theGovernment as equivalent thereto.
(ii) L.T. Diploma of the Department ofEducation, Uttar Pradesh, or B.T. or B. Ed. or an equivalentDegree of a University.
(iii) At least three years' experience as Headof a Higher Secondary or Normal School or in teachingIntermediate or Higher classes or as a lecturer in C.T. or L.T.Training College.
(14) Vice-Principal Government Basic TrainingCollege, Varanasi.   (i) A Post-graduatedegree from a University established by law in India or a degreerecognised by the Government as equivalent thereto.(ii) L.T. Diploma ofthe Department of Education, Uttar Pradesh.OrB.T. or B.Ed. or an equivalent degree of aUniversity.
(15) Research Professor, Government Basic TrainingCollege, Varanasi.
(16) Vice-Principal, Professor, Government CentralPedagogical Institute. Allahabad.
(17) Principal, Junior Basic Training Colleges.
(18) Vice-Principals and Professor, GovernmentTraining College for Women, Allahabad.
(19) Principals, Government Regional TrainingColleges for Women.    

9. Preferential qualification.

- A candidate who has-
(i)the preferential qualification in respect of a post mentioned in Rule 8, or
(ii)served in the territorial Army for a minimum period of two years, or
(iii)obtained a 'B' certificate of National Cadet Corps,
shall, other thing being equal, be given preference in the matter of direct recruitment.

10. Age.

- A candidate for direct recruitment must have attained the age of twenty-one years and must not have attained the age of more than thirty-two years on the first day of July of the calendar year in which vacancies for direct recruitment are advertised by the Commission :Provided that for the post of Principal, Government Intermediate Colleges (for Boys and Girls) a candidate must have attained the age of thirty years and must not have attained the age of more than thirty-five years on the first day of July of the calendar year in which vacancies for such posts are advertised by the Commission :Provided further that the upper age limit in the case of candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories as may be notified by the Government from time to time shall be greater by such number of years as may be specified.

11. Character.

- The character of a candidate for direct recruitment to a post in the service must be such as to render him suitable in all respects for employment in Government service. The appointing authority shall satisfy itself on this point.Note. - Persons dismissed by the Union Government or a State Government or by a Local Authority or a Corporation or Body owned or controlled by the Union Government or a State Government shall be ineligible for appointment to any post in the service. Persons convicted of an offence involving moral turpitude shall also be ineligible.

12. Marital status.

- A male candidate who has more than one wife living or female candidate who has married a man already having a wife living shall not be eligible for appointment to a post in the service :Provided that the Governor may, if satisfied that there exist special grounds for doing so, exempt any person from the operation of this rule.

13. Physical fitness.

- No candidate shall be appointed to a post in the service unless he be in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of his duties. Before a candidate is finally approved for appointment he shall be required to pass an examination by a Medical Board :Provided that a medical certificate of fitness shall not be required from a candidate recruited by promotion.

Part V – Procedure for recruitment

14. Determination of vacancies.

- The appointing authority shall determine the number of vacancies to be filled during the course of the year as also the number of vacancies to be reserved for the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories under Rule 6. The vacancies to be filled through the Commission shall be intimated to them.

15. Procedure for direct recruitment.

(1)Application for permission to appear in the competitive examination shall be invited by the Commission in the pro forma prescribed in the advertisement.
(2)No candidate shall be admitted to the examination unless he holds a certificate of admission, issued by the Commission.
(3)After the results of the written examination have been received and tabulated the Commission shall, having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and others under Rule 6, summon for interview such number of candidates as on the result of the written examination, have come up to the standard fixed by the Commission in this respect. The marks awarded to each candidate at the interview shall be added to the marks obtained by him in the written examination.
(4)The Commission shall prepare a list of candidates in order of their proficiency as disclosed by the aggregate of marks obtained by each candidate at the written examination and interview and recommended such number of candidates as they consider fit for appointment. If two or more candidates obtain equal marks in the aggregate, the name of the candidate obtaining higher marks in the written examination shall be placed higher in the list. The number of names in the list shall be larger, but not larger by more than twenty-five percent than the number of vacancies. The Commission shall forward the list to the appointing authority.

16. Procedure for recruitment by promotion through the Commission.

- Recruitment by promotion through the Commission shall be made on the basis of seniority subject to the rejection of unfit in accordance with the Uttar Pradesh Promotion by Selection in consultation with Public Service Commission (Procedure) Rules, 1970, as amended from time to time.

17. Procedure for recruitment by promotion through the Selection Committee.

(1)Recruitment by promotion to the post of Director of Education (Secondary), Director of Education (Basic), Director, State Council for Educational Research and Training, Director, Adult Education and Director, Urdu and Oriental languages shall be made on the basis of merit through a Selection Committee comprising :
(a) Chief Secretary .. Chairman.
(b) Principal Secretary or Secretary or both as the case may be,to the Government in Education Department. .. Member.
(c) Secretary to the Government in the Personnel Department. .. Member.
(2)Recruitment by promotion to the posts mentioned at serial numbers 6 to 12 of Appendix I shall be made on the basis of merit and to the posts mentioned at serial numbers 13 to 16, 18 to 23 and at serial numbers 25 to 33 shall be made on the basis of seniority subject to the rejection of unfit through a Selection Committee comprising-
(a)Principal Secretary or Secretary or both, as the case may be, to the Government in Education Department.
(b)Secretary to the Government in the Personnel Department or his nominee not below the rank of Joint Secretary.
(c)Director of Education (Secondary), Uttar Pradesh.
(d)Director of Education (Basic), Uttar Pradesh.
Note. - The Senior Secretary shall be the Chairman of the Selection Committee.
(3)The appointing authority shall prepare eligibility list or lists, as the case may be, of the candidates in accordance with the Uttar Pradesh Promotion by Selection. (On posts outside the purview of the Public Service Commission) Eligibility List Rules, 1986 and place the same before the Selection Committee along with their Character rolls and such other record pertaining to them, as may be "considered proper :Provided that while preparing eligibility lists under this sub-rule where there are two different feeding cadres :
(i)bearing different pay scales, the candidates belonging to the cadre bearing higher pay scales shall be placed higher in the eligibility list;
(ii)bearing the same pay scale the names of the candidates shall be arranged in the eligibility list in order of the date of their substantive appointment in their respective cadres.
(4)The Selection Committee shall consider the cases of the candidates on the basis of the records, referred to in sub-rule (3), and if it considers necessary, it may interview the candidates also.
(5)The Selection Committee shall prepare a list of selected candidates, arranged in order of seniority, and forward the same to the appointing authority.

18. Combined select list.

- If in any year of recruitment appointments are made both by direct recruitment and by promotion, a combined select list shall be prepared by taking the names of candidates from the relevant lists, in such manner that the prescribed percentage is maintained the first name in the list being of the person appointed by promotions.

Part VI – Appointment, probation, confirmation and seniority

19. Appointment.

(1)Subject to the provisions of sub-rule (2) the a appointing authority shall make appointment by taking the names of candidates in the order in which they stand in the lists prepared under Rules 15, 16, 17 or 18, as the case may be.
(2)Where, in any year of recruitment, appointments are to be made by direct recruitment and by promotion, regular appointments shall not be made unless selections are made from both the sources and a combined list is prepared in accordance with Rule 18.
(3)If more than one order of appointment are issued in respect of any one selection, a combined order shall also be issued, mentioning the names of the persons in order of seniority as determined in the selection or, as the case may be, as it stood in the cadre from which they are promoted. If the appointments are made both by direct recruitment and by promotion names shall be arranged in accordance with the cyclic order referred to in Rule 18.

20. Probation.

(1)A person substantively appointed to a post in the service shall be placed on probation for a period of two years.
(2)The appointing authority may, for reasons to be recorded, extend the period of probation in individual cases specifying the date up to which the extension is granted :Provided that, save in exceptional circumstances, the period of probation shall not be extended beyond one year and in no circumstance beyond two years.
(3)If it appears to the appointing authority at any time during or at the end of the period of probation or extended period of probation that a probationer has not made sufficient use of his opportunities or has otherwise failed to give satisfaction, he may be reverted to this substantive post, if any, and if he does not hold a lien on any post, his services may be dispensed with.
(4)A probationer who is reverted or whose services are dispensed with under sub-rule (3) shall not be entitled to any compensation.
(5)The appointing authority may allow continuous service, rendered in an officiating or temporary capacity in a post included in the cadre or any other equivalent or higher post, to be taken into account for the purpose of computing the period of probation.

21. Confirmation.

(1)Subject to the provisions sub-rule (2), a probationer shall be confirmed in his appointment at the end of the period of probation or the extended period of probation, if-
(a)he has passed the prescribed Departmental Examination,
(b)he has successfully undergone the prescribed departmental training,
(c)his work and conduct are reported to be satisfactory,
(d)his integrity is certified, and
(e)the appointing authority is satisfied that he is otherwise fit for confirmation.
(2)Where in accordance with the provisions of the Uttar Pradesh State Government Servant Confirmation Rules, 1991, confirmation is not necessary the order under sub-rule (3) of Rule 5 of those rules declaring that the person concerned has successfully completed the probation shall be deemed to be the order of confirmation.

22. Seniority.

- The seniority of persons substantively appointed in the service shall be determined in accordance with the Uttar Pradesh State Government Servant Seniority Rules, 1991 as amended from time to time :Provided that a combined seniority list of the officers of Men's Branch and Women's Branch as it existed prior to commencement of these rules shall be prepared in order of the date of their substantive appointment :Provided further that if the dates of their substantive appointment are the same, the candidate who are senior in age shall be placed higher in the seniority list.

Part VII – Pay etc.

23. Scales of pay.

(1)The scales of pay admissible to persons appointed to the various categories of posts in the service shall be such as may be determined by the Government from time to time.
(2)The scales of pay at the time of the commencement of these rules are given in Appendix I.

24. Pay during probation.

(1)Notwithstanding any provision in the Fundamental Rules to the contrary, a person on probation, if he is not already in permanent Government Service, shall be allowed his first increment in the time scale when he has completed one year of satisfactory service, has passed departmental examination and undergone training, where prescribed and second increment after two years service when he has completed the probationary period and is also confirmed :Provided that, if the period of probation is extended on account of failure to give satisfaction such extension shall not count for increment unless the appointing authority directs otherwise.
(2)The pay during probation of a person who was already holding a post under the Government, shall be regulated by the relevant Fundamental Rules :Provided that if the period of probation is extended on account of failure to give satisfaction, such extension shall not count for increment unless the appointing authority directs otherwise.
(3)The pay during probation or a person already in permanent Government Service shall be regulated by the relevant rules, applicable generally to Government servants serving in connection with the affairs of the State.

25. Criteria for crossing efficiency bar.

- No person shall be allowed to cross the efficiency bar unless his work and conduct are found to be satisfactory and his integrity is certified.

Part VIII – Other provisions

26. Canvassing.

- No recommendations, either written or oral, other than those required under the rules applicable to the post or service will be taken into consideration. Any attempt on the part of a candidate to enlist support directly or indirectly for his candidature will disqualify him for appointment.

27. Regulation of other matters.

- In regard to the matters not specifically covered by these rules or by special orders, persons appointed to the service shall be governed by the rules, regulations and orders applicable generally to Government servants serving in connection with the affairs of the State.

28. Relaxation from the conditions of service.

- Where the State Government is satisfied that the operation of any rule regulating the conditions of service of persons appointed to the service causes, undue hardship in any particular case, it may, notwithstanding anything contained in the rules applicable to the case, by order dispensed with or relax the requirements of that rule to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner :Provided that commission shall be consulted before the requirements of the rule are dispensed with or relaxed.

29. Savings.

- Nothing in these rules shall affect reservations and other concessions required to be provided for the candidates belonging to the Scheduled Castes, Scheduled Tribes and other special categories of persons in accordance with the orders of the Government issued from time to time in this regard.Appendix I[See Rule 4 (2)]Group 'A' posts
Serial No. Name of the post   Number of posts Scale of pay
Permanent Temporary Total
1 2   3(a) 3(b) 3(c) 4
1. Director of Education, Uttar Pradesh (Secondary)   1 4 5 Rs. 5,900-200-6,700
2. Director of Education (Basic), Uttar Pradesh
3. Director, State Council for Educational Research andTraining, Uttar Pradesh
4. Director, Adult Education, Uttar Pradesh
5. Director, Urdu and Oriental Languages, Uttar Pradesh.
6. Additional Director of Education (Secondary)   2 5 7 Rs. 3,700-125-4,700-150-5,000
7. Additional Director of Education (Basic)
8. Additional Director of Education (Correspondence Course)
9. Additional Director of Education (Non-Formal Education)
10. Additional Director of Education (Vocational Education)
11. Additional Director of Education (Hills)
12. Additional Director of Education (Women Education)
13. Joint Director of Education (Finance, Training Basic andWomen Education)..
14. Secretary, Board of High School and Intermediate Education,Uttar Pradesh, Allahabad   4 3 7 Rs. 3,200-100-3,500-125-4,875.
15. Director, State Educational Technology Institute, Lucknow
16. Principal, State Institute of School Sports, Faizabad
17. Director, State Institute of Science Education   .. 1 1 Rs. 3,200-100-3,500-125-4,875.
18. Deputy Directors of Education and Regional Deputy Director ofEducation   32 16 48 Rs. 3,000-100-3,500-125-4,750
19. Regional Inspectress of Girls School
20. Principal, State Institute of Education, Allahabad
21. Additional Secretaries, Board of High School and IntermediateEducation, Regional Offices and Additional Secretary(Administration) at Head Quarters
22. Secretary, Board of Basic Education, Uttar Pradesh
23. Senior Adviser (Non-Formal Education), State Institute ofEducation, Uttar Pradesh.
24. Director, Bureau of Psychology, Uttar Pradesh, Allahabad.   1 .. 1 Rs. 3,000-100-3,500-125-4,750.
25. District Inspector of Schools (Boys and Girls), RegionalAssistant Director of Education (Basic)   72 37 109 Rs. 3,000-100-3,500-125-4,500.
26. Principal and Senior Research Officer, Government CentralPedagogical Institute, Allahabad
27. Text-Books Officer
28. Additional Secretary (Text Book) and Additional Secretary(Recognition), Board of High School and Intermediate Education,Uttar Pradesh
29. Adviser (Non-Formal Education), Vice Principal and AssociateDirector of State Institute of Education, Allahabad
30. Registrar, Departmental Examination
31. Assistant Directors of Education at Headquarters
32. Joint Secretary, Board of Basic Education, Uttar Pradesh
33. Principal, Government Training College for Women, Allahabad.
34. Assistant Director, State Institute of Science Education.   1 .. 1 Rs. 3,000-100-3,500-125-4,500
35. Professor of Mathematics at the State Institute of ScienceEducation.   .. 1 1 Rs. 3000-100-3,500-125-4,500
36. Professor of Physics at the State Institute of ScienceEducation.   .. 1 1 Rs. 3,000-100-3,500-125-4,500
37. Professor of Chemistry at the State Institute of ScienceEducation.   .. 1 1 Rs. 3,000-100-3,500-125-4,500
38. Professor of Botany at the State Institute of ScienceEducation.   .. 1 1 Rs. 3,000-100-3,500-125-4,500
39. Senior Research Psychologist, 2 Bureau of Psychology,Allahabad.   2 .. 2 Rs. 3,000-100-3,500-125-4,500
40. Director, State Hindi Institute, Varanasi.   1 .. 1 Rs. 3000-100-3,500-125-4,500
41. Principal, Basic Training College, Varanasi.   1 .. 1 Rs. 3,000-100-3,500-125-4,500
42. Principal, Government Constructive Training College, Lucknow.   1 .. 1 Rs. 3,000-100-3,500-125-4,500
43. Principal, English Language Teaching Institute, Allahabad.   1 .. 1 Rs. 3,000-100-3,500-125-4,500
44. District Basic Education Officer.   55 8 63 Rs. 2,200-75-2,800-E.B.-100-4,000
45. Associate District Inspector of Schools.   51 .. 51 Rs. 2,200-75-2,800-E.B.-100-4,000
46. Principal, Government Intermediate College (For Boys orGirls).   206 438 644 Rs. 2,200-75-2,800-E.B.-100-4,000
47. Assistant Deputy Director of Education.   7 3 10 Rs. 2,200-75-2,800-E.B.-100-4,000
48. Personnel Assistant to Director of Education (Secondary andBasic).   1 1 2 Rs. 2,200-75-2,800-E.B.-100-4,000
49. Deputy Text-Books Officer.   .. 1 1 Rs. 2,200-75-2,800-E.B.-100-4,000
50. Deputy Secretary and Additional Deputy Secretary, Board ofHigh School and Intermediate Education, Uttar Pradesh(Headquarters and Regional Offices).   5 16 21 Rs. 2,200-75-2,800-E.B.-100-4,000
51. Assistant Deputy Director of Education (CorrespondenceCourse), State Institute of Education, Uttar Pradesh, Allahabad   .. 6 6 Rs. 2,200-75-2,800-E.B.-100-4,000
52. Education Expansion Officer.   1 .. 1 Rs. 2,200-75-2,800-E.B.-100-4,000
53. Vice Principal, Government Basic Training College, Varanasi.   1 .. 1 Rs. 2,200-75-2,800-E.B.-100-4,000
54. Research Professor, Government Basic Training College,Varanasi.   1 .. 1 Rs. 2,200-75-2,800-E.B.-100-4,000
55. Senior Research Professor, State Institute of Education,Allahabad.   1 1 2 Rs. 2,200-75-2,800-E.B.-100-4,000
56. Vice-Principal/Professor, Government Central PedagogicalInstitute, Allahabad.   8 1 9 Rs. 2,200-75-2,800-E.B.-100-4,000
57. Principal, Junior Basic Training College.   1 3 4 Rs. 2,200-75-2,800-E.B.-100-4,000
58. Officer-on-Special Duty (Non-Formal Education).   .. 12 12 Rs. 2,200-75-2,800-E.B.-100-4,000
59. District Non-Formal Education Officer.   .. 60 60 Rs. 2,200-75-2,800-E.B.-100-4,000
60. Associate Regional Inspectors of Girls Schools.   5 .. 5 Rs. 2,200-75-2,800-E.B.-100-4,000
61. Vice Principal, Government Training College for Women,Allahabad.   .. 1 1 Rs. 2,200-75-2,800-E.B.-100-4,000
62. Professor, Government Training College for Women, Allahabad.   .. 1 1 Rs. 2,200-75-2,800-E.B.-100-4,000
63. Principal, Government Regional Training College for Women(Modinagar, Ghaziabad), Jhansi and Lucknow.   3 .. 3 Rs. 2,200-75-2,800-E.B.-100-4,000
64. Science Promotion Officers.   .. 11 11 Rs. 2,200-75-2,800-E.B.-100-4,000
65. Professor, State Institute of Science Education.   7 3 10 Rs. 2,200-75-2,800-E.B.-100-4,000
66. Psychologist and Regional Psychologist.   2 13 15 Rs. 2,200-75-2,800-E.B.-100-4,000
67. Professor and Associate Professor, English Language TeachingInstitute, Uttar Pradesh, Allahabad.   2 1 3 Rs. 2,200-75-2,800-E.B.-100-4,000
68. Assistant Director, State Hindi Institute, Varanasi.   .. 1 1 Rs. 2,200-75-2,800-E.B.-100-4,000
69. Inspector, Sanskrit Pathshalas, Uttar Pradesh.   1 .. 1 Rs. 2,200-75-2,800-E.B.-100-4,000
70. Inspector, Arabic Madarsas, Uttar Pradesh.   1 .. 1 Rs. 2,200-75-2.800-E.B.-100-4,000
71. Law Officer, Directorate of Education, Uttar Pradesh.   .. 1 1 Rs. 2,200-75-2,800-E.B.-100-4,000
72. Principal, Government Physical Training College, Rampur.   1 .. 1 Rs. 2,200-75-2,800-E.B.-100-4,000
73. Professor, Craft, Government Constructive Training College,Lucknow.   1 .. 1 Rs. 2,200-75-2,800-E.B.-100-4,000
74. Statistical Officer, State Institute of Education andDirectorate of Education, Uttar Pradesh, Allahabad.   1 1 2 Rs. 2,200-75-2,800-E.B.-100-4,000
75. Principal, Government College of Physical Education forWomen, Allahabad.   1 .. 1 Rs. 2,200-75-2,800-E.B.-100-4,000
76. Principal, Government Women College of Home Science,Allahabad.   1 .. 1 Rs. 2,200-75-2,800-E.B.-100-4,000
77. Principal, Government Nursery Training College, Allahabad andAgra.   2 .. 2 Rs. 2,200-75-2,800-E.B.-100-4,000
78. Reprography Officer.   .. 1 1 Rs. 2,200-75-2,800-E.B.-100-4,000
Appendix II(See Rule 5)
Serial No. Name of the post Qualification
1 2 3
1. Director, State Institute of Science Education. A post-graduate degree in Science from aUniversity established by Law in India or a degree recognised bythe Government as equivalent thereto.
2. Director, Bureau of Psychology, Allahabad. A post-graduate degree in Psychology or M.Ed.from a University established by Law in India or a degreerecognised by the Government as equivalent thereto.
3. Assistant Director, State Institute of Science Education. A post-graduate degree in Science from aUniversity established by Law in India or a degree recognised bythe Government as equivalent thereto.
4. Professor of Mathematics at the State Institute of ScienceEducation. A post-graduate degree in Mathematics from aUniversity established by Law in India or a degree recognised bythe Government as equivalent thereto.
5. Professor of Physics at the State Institute of ScienceEducation. A post-graduate degree in Physics from aUniversity established by Law in India or a degree recognised bythe Government as equivalent thereto.
6. Professor of Chemistry at the State Institute of ScienceEducation. A post-graduate degree in Chemistry from aUniversity established by Law in India or a degree recognised bythe Government as equivalent thereto.
7. Professor of Botany at the State Institute of ScienceEducation. A post-graduate degree in Botany from aUniversity established by Law in India or a degree recognised bythe Government as equivalent thereto.
8. Senior Research Psychologist, Bureau of Psychology,Allahabad. A post-graduate degree in Psychology or M.Ed.from a University established by Law in India or a degreerecognised by the Government as equivalent thereto.
9. Director, State Hindi Institute, Varanasi. A post-graduate degree in Hindi from aUniversity established by Law in India or a degree recognised bythe Government as equivalent thereto.
10. Principal, Basic Training College, Varanasi. (I) A post-graduate degree from a Universityestablished by Law in India recognised by the Government asequivalent thereto.
    (II) Diploma in L.T. (Basic) from a Universityestablished by Law in India or a recognised Institution.
11. Principal, Government Constructive Training College, Lucknow. (I) A post-graduate degree from a Universityestablished by Law in India or equivalent.
    (II) Diploma in L.T. (Constructive) from aUniversity established by Law in India or a recognisedInstitution.
12. Principal, English Language Teaching Institute, Allahabad. A post-graduate degree in English Literaturefrom a University established by Law in India or a degreerecognised by the Government as equivalent thereto.
13. Science Promotion Officer. A post-graduate degree in Science with at leastthree years' experience on any of the following posts, namely,Head Masters, Government Higher Secondary Schools or GovernmentNormal Schools (Men General Branch), Head Mistress, GovernmentHigher Secondary Schools for girls or Government Girls NormalSchools (Women Branch), Deputy Inspector of Schools (Boys andGirls) or any other equivalent posts on the inspecting andnon-teaching side.
. Professor, State Institute of Science Education. Ditto
15. Psychologist and Regional Psychologists. A post-graduate degree in Psychology orEducation from a University established by Law in India or adegree recognised by the Government as equivalent thereto.
16. Professor and Associate Professor, English Language TeachingInstitute. Uttar Pradesh, Allahabad. A post-graduate degree in English with at leastthree years' experience on any of the following posts, namely,Head Masters, Government Higher Secondary School or GovernmentNormal School (Men General Branch), Head Mistress, GovernmentHigher Secondary Schools for Girls or Government Girls NormalSchools (Women Branch), Deputy Inspector of Schools (Boys andGirls) or any other equivalent posts on the inspecting andnon-teaching side.
17. Assistant Director, State Hindi Institute, Varanasi. A post-graduate degree in Hindi from aUniversity established by Law in India or a degree recognised bythe Government or equivalent thereto with rest as above.
18. Inspector, Sanskrit Pathshalas, Uttar Pradesh. A post-graduate degree in Sanskrit with atleast three years of experience of working on the post ofAssistant Inspector, Sanskrit Pathshalas.
19. Inspector, Arabic Madarsas, Uttar Pradesh. A post-graduate degree from a Universityestablished by Law in India in Arabic or Persian.
20. Law Officer, Directorate of Education, Uttar Pradesh. A post-graduate degree from along with, adegree in law from a University established by Law in India.
21. Principal, Government Physical Training College, Rampur. A post-graduate degree from a Universityestablished by Law in India with Diploma in Physical Educationrecognised by the Government.
22. Professor Craft, Government Constructive Training College,Lucknow. A post-graduate degree from a Universityestablished by Law in India with Diploma in L.T. (Constructive)from a recognised institution.
23. Statistical Officer, State Institute of Education andDirectorate of Education, Uttar Pradesh, Allahabad. A post-graduate degree in Mathematics orMathematical Statistics or a degree recognised by the Governmentas equivalent thereto.
24. Principal, Government College or Physical Education forwomen, Allahabad. A degree from University established by Law inIndia and a Diploma or Certificate in Physical Education from arecognised College of Physical Education.
25. Principal, Government Women College of Home Science,Allahabad. A post-graduate degree with L.T. or B.T. orB.Ed. Degree in Euthenics or degree or Diploma in Home Scienceor House-hold Art or House Craft or Domestic Science or HomeEconomics and ten years teaching experience in the department orInstitute of Teaching Training College.
26. Principal, Government Nursery Training College, Allahabad andAgra. A post-graduate with L.T. Specialization inNursery Education or M.Ed. with Special Study in NurseryEducation.
27. Reprography Officer. (I) A Science graduate from a Universityestablished by Law in India or a degree recognised by theGovernment as equivalent thereto.
    (II) L.T. diploma of the Department ofEducation, Uttar Pradesh.
    Or
    B.T. or B.Ed. or equivalent degree of aUniversity.