Section 6 in The U.P. Higher Education (Group A) Service Rules, 1985
6. For the purpose of this Statute :-
(a)marks above the mid-point between the minimum percentage of marks fixed by the University for award of first and second divisions are said to be high second class marks;(b)a candidate for lecturership in the Faculty of Education having obtained either an average of 50 per cent marks in the two examinations prior to the Master's Degree, that is to say the Intermediate and Bachelor's Degree examinations as also in the examination for B.Ed. Degree (irrespective of the marks obtained in any of the three examinations) or 50 per cent marks in each of the three examinations separately, is said to have a consistently good academic record;(c)A candidate for lecturership in the Faculty of Law having obtained either an average of 55 per cent marks in the two examinations prior to the LL.M. Degree that is to say examinations for LL.B. and the examination for any other Bachelor's Degree (irrespective of the marks obtained in any of the two examinations) or 50 per cent marks in each of the two examinations separately, is said to have a consistently good academic record;(d)A candidate (other than a candidate for lecturership in the Faculty of Education and the Faculty of Law) having obtained either an average of 55 per cent marks in the two examinations prior to Master's degree that is to say Intermediate and Bachelor's degree examination (irrespective of the marks obtained in any of the two examinations), or 50 per cent marks in each of the two examinations separately is said to have a consistently good academic record.[Sub-rule (2) Substituted by Notification No. 836/70-5-2006-49-2004 Dated 20.3.2006 published in the U.P. Gazette Part I-Ka Dated 25.3.2006 (w.e.f. 25.3.2006).]
