Section 12 in The U.P. Secondary Education Services Commission Rules, 1995
12. Procedure for direct recruitment
. - (1) The Commission 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 and other Backward Classes of citizens in at least two daily newspapers, having wide circulation in the State and call for the applications for being considered for selection in the pro forma published in the advertisement. 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 in the advertisement and the candidates shall be required to give the choice of not more than three institutions in order of preference and if he wishes to be considered for any particular institution or institutions and for no other institution, he may mention the fact in his application.(2)The Commission shall scrutinise the applications and prepare lists for each category of posts on the basis of quality points specified in Appendix B, C, and D, as the case may be, and having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and other Backward Classes of citizens in respect of the post of teacher in lecturers and trained graduates (L.T.) grade, call for interview such candidates who have secured the maximum qualifying points in such manner that the number of candidates shall not be less than five times of the number of vacancies.(3)The Commission shall hold interview of the candidates and, for each category of post prepare panel of those found most suitable for appointment in order of merit as disclosed, by the marks obtained by them in the interview. The panel, for the post of Principal or Headmaster shall be prepared institution wise after giving due regard to the preference given by a candidate, if any, for appointment in a particular institution whereas for the post in the lecturers and trained graduates (L.T.) grade, it shall be prepared subjectwise and groupwise respectively. If two or more candidates obtain equal marks in interview, the name of the candidate who has higher quality points shall be placed higher in the panel and if the marks obtained in the interview as well as the quality points of two or more candidates are equal, the name of the candidate who is older in age shall be placed higher. In the panel for the post of Principal or Headmaster, the number of names shall be three times of the number of the vacancy and for the post of teachers in the lecturers and trained graduates (L.T.) grade, it shall be larger (but not larger than twenty five per cent) than the number of vacancies.Explanation. - For the purposes of this sub-rule the word groupwise means in accordance with the groups specified in the Explanation to sub-rule (2) of Rule 11.(4)At the time of interview of candidates, for the post of teachers in lecturers and trained graduates (L.T.) grade the Commission shall, after showing the list of the institutions which have notified the vacancy to it, require the candidates to give, if he so desires, the choice of not more than five such institutions not situated in his home district in order of preference, where, if selected, he may wish to be appointed.(5)The Commission shall after preparing the panel in accordance with sub-rule (3), allocate the institution to the selected candidates in respect of the posts of teachers in lecturer and trained graduates (L.T.) grade in such that the candidate whose name appears at the top of the panel shall be allocated the institution of his first preference given in accordance with sub-rule (4). Where a selected candidate cannot be allocated any of the institutions of his preference on the ground that the candidates placed higher in the panel have already been allocated such institutions and there remains no vacancy the Commission may allocate any institution to him as it may deem fit :Provided that no candidate shall be allocated the institution of his home district.(6)The Commission shall forward the panel prepared under sub-rule (3) alongwith the name of the institutions allocated to selected candidates in accordance with sub-rule (5) to the Inspector with a copy thereof to the Deputy Director and also notify them on its notice board.
