Section 15 in The U.P. Secondary Education Services Selection Board Rules, 1998
15. Procedure for ad hoc appointment by direct recruitment
. - (1) (a) Where ad hoc appointment of the teachers in respect of the vacancies to be filled in by direct recruitment are to be made under Section 18 of the Act, the Joint Director shall advertise the vacancies subject-wise, for Lecturers grade and group-wise for Trained graduate grade, along with the number of vacancies to be reserved for the candidates belonging to the Scheduled Castes, Scheduled Tribes and other Backward Classes of citizens in at least two newspapers, one of which having wide circulation in the district and the other in the State, and invite application for ad hoc appointment in the pro forma given in Appendix 'G'. Such advertisement shall, inter alia, mention the pay and allowances admissible to the posts, minimum academic qualifications for appointment and such other things as may be considered necessary. The candidates shall be required to give the choice of not more than three districts in order of preference, where, if selected, he may wish to be appointed. Where a candidate wishes to be considered for any particular district and for no other district, he may mention the fact in his application.(b)The application referred to in clause (a) shall be sent by registered post, to the Joint Director within fifteen days from the date of advertisement in the newspaper so as to reach the office of the Joint Director on or before the last date of receipt of application mentioned in the advertisement.(c)The application referred to in clause (a) shall be accompanied with -(i)a fee of twenty rupees in the form of crossed postal order payable to the Joint Director concerned :Provided that such fee shall, in the case of candidates belonging to Scheduled Castes and Scheduled Tribes, be seven rupees;(ii)a self-addressed stamped envelop; and(iii)other documents as may be required.(d)No application, not sent in accordance with clause (b) or (c), shall be taken into consideration.(2)The Joint Director shall scrutinise the application and shall cause the lists of candidates prepared on the basis of quality points specified in Appendix 'B' or Appendix 'C'. The compilation of quality points may be done on payment basis through a computer or through retired Gazetted Government servants under the personal supervision of such Joint Director. The payment for publication of advertisement under sub-rule (1) and for preparation of list under this sub-rule may be made from the amount of fee received with the application. The Joint Director shall place the lists along with the application before the Selection Committee.(3)The Selection Committee shall after considering the cases of candidates on the basis of lists referred to in sub-rule (2) prepare subject-wise lists of selected candidates for appointment in Lecturers grade and group-wise lists in Trained graduates grade in order of merit as disclosed by the quality points compiled under sub-rule (2). If two or more candidates obtain equal quality points then the name of the candidates who is older in age shall be placed higher in the list. The number of names in the list shall be larger (but not larger than twenty-five per cent) than the number of vacancies advertised under sub-rule (1).Explanation. - For the purposes of sub-rule (1) and this sub-rule, the word 'group-wise' means in accordance with the group specified in the explanation to sub-rule (2) of Rule 11.(4)The Selection Committee shall also prepare list of the institutions district-wise, in respect of which vacancies have been notified to the Board by arranging the names of the institutions in order to their date of recognition if the names of two or more institutions have the same date of recognition, then they shall be arranged in Hindi alphabetical order.(5)(a)The Selection Committee shall allocate the selected candidates to the institution in such manner that the candidates whose name appears on top of the list prepared under sub-rule (3) shall be allocated to the institution, the name whereof appears on top of the list prepared under sub-rule (4) keeping in view the preference of district given under clause (a) of sub-rule (1). If a selected candidate cannot be allocated to any institution of the district of his preference on the ground that the candidates placed higher in the panel have already been allocated to the institution of such district and there remains no vacancy in it, the Selection Committee may allocate him to any institution of any district as it may deem fit. This process shall be repeated till the vacancies in such institution are filled.(b)The Joint Director shall recommend the names of the selected candidates to the Management of the institution to which he has been allocated for appointment, with a copy to the Inspector concerned.(6)The Management shall, under the resolution, issue an order of appointment to the candidate by registered post, within fifteen days from the date of receipt of his name from the Joint Director, requiring him to join the duty within ten days of the order or within such extended time, as may be allowed to him by the Management and also intimate him that on his failure to join within the specified time, his appointment will be liable to be cancelled and send a copy thereof to the Inspector and the Joint Director.(7)Where a candidate, referred to in sub-rule (6), fails to join the post within the time allowed in the order of appointment or within such extended time as the Management may allow in this behalf or where the candidate is otherwise not available for appointment, the Joint Director may, on the request of the Management, recommend candidate or candidates standing next in order of merit in the list prepared under sub-rule (3) and the provisions of sub-rule (6) shall mutatis mutandis apply.
