Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 7 in The U.P. Recognised Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Teachers) Rules, 1978

7. Advertisement of vacancy. -

[(1) No vacancy shall be filled, except after its advertisement in at least two newspapers one of whom must have adequate circulation all over the State and the other in a locality the school is situated.] [Substituted by Notification No. M.S.-51/XV-6-99-14(1)-84, dated 20-09-1999, published in the U.P. Gazette, Extraordinary, dated 20.9.1999.]
(2)In every advertisement and intimation under clause (1), the Management shall give particulars as to the name of the post, the minimum qualifications and age-limit, if any, prescribed for such post and the last date for receipt of applications in pursuance of such advertisement.
Substituted by Notification No. 1512/LXXIX-6-2008 (35)-01, dated 12.6.2006. Published in the U.P. Gazette, Extraordinary, Part 4, Section (Ka), dated 12.6.2008.Prior to substitution, it stood as under:8. Age-limit.- The minimum age shall on the first day' of July of the academic year following next after the year in which the advertisement of the vacancy is made under Rule 7 be -(i) in relation to the post of Assistant Teachers, 18 years;(ii) in relation to the post of Headmaster, 25 years.