Section 17 in The U.P. Secondary Education Services Selection Board Rules, 1998
17. Regularisation of appointments
. - (1) The Management shall prepare a list of teachers who were appointed by promotion or by direct recruitment on or after May 14, 1991 but not later than August 6, 1993 against substantive vacancies under Section 18 and forward it to the Inspector along with a copy of seniority list of teachers, service records (including the character rolls) and a statement in the pro forma given in Appendix 'H'.(2)The Management shall also forward the name of the Principal or Headmaster who was appointed by promotion on or after July 31, 1988 but not later than August 6, 1993 against a substantive vacancy under Section 18 to the Inspector along with service records (including the character rolls) and a statement in the pro forma given in Appendix 'H'.(3)Within fifteen days of the receipt of the list under sub-rule (1) or the name under sub-rule (2), the Inspector shall verify the facts mentioned in the statement referred to in sub-rule (1) or sub-rule (2), as the case may be and forward it to the Joint Director.(4)The Joint Director shall, after calling for such additional information as he may consider necessary, place the matter before the Selection Committee referred to in clause (a) of sub-section (2) of Section 33-C;(5)The Selection Committee shall consider the case of the candidates on the basis of the records referred to in sub-rule (1) or sub-rule (2), as the case may be.(6)In making regularisation of a teacher in the Lecturer grade or Trained Graduate grade, under Section 33-C, reservation to candidate belonging to Scheduled Castes, Scheduled Tribes arid other categories shall be made in accordance with the Uttar Pradesh Act enacted thereof.(7)The Selection Committee shall, having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories in accordance with sub-rule (6), prepare a list of selected candidates arranged in order of seniority and forward the same to the Joint Director.(8)Within ten days of the receipt of the list referred to in sub-rule (7), the Joint Director shall send the list to Inspector and the Management of the institution concerned.(9)The Management shall make substantive appointment from the list referred to in sub-rule (8) in the order in which the names stand in the list. The appointment so made shall be effective from the date of the order of such appointment.
