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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(5) in U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of Service of Heads of Institution, Teachers and other employees of the Institutions Rules, 2009

(5)In respect of any teacher selected for appointment by promotion in accordance with these regulations, the Manager of the institution shall, within a week from the date of the resolution passed by the Committee of Management in regard to such appointment forward to the District Inspector of Schools with a copy of such resolution and a statement showing the following particulars-
(i)the total number of sanctioned posts in the grade in which promotion is to be made;
(ii)the number of posts to be reserved for promotion;
(iii)the number of posts already filled by promotion giving names of the incumbents;
(iv)the total number of vacancies which have occurred;
(v)the number of vacancies determined by the Committee of Management to be filled by-
(a)promotion
(b)direct recruitment;
(vi)the names of all eligible candidates for promotion, their qualifications and the length of their service from the date of their substantive appointment in the grade from which they are to be promoted; and
(vii)names of persons selected for promotion.