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State of Uttar Pradesh - Act

The U.P. Secondary Education Services Selection Board (Procedure and Conduct of Business) First Regulations, 1998

UTTAR PRADESH
India

The U.P. Secondary Education Services Selection Board (Procedure and Conduct of Business) First Regulations, 1998

Rule THE-U-P-SECONDARY-EDUCATION-SERVICES-SELECTION-BOARD-PROCEDURE-AND-CONDUCT-OF-BUSINESS-FIRST-REGULATIONS-1998 of 1998

Published on 1 January 1998
Commenced on 1 January 1998
[This is the version of this document from 1 January 1998.]
[Note: The original publication document is not available and this content could not be verified.]

The U.P. Secondary Education Services Selection Board (Procedure and Conduct of Business) First Regulations, 1998Published vide Notification No. 3317/15-7-98-1 (26)-94 T.C. dated Lucknow, July 18, 1998Notification No. 3317/XV-7-98-1 (26)-94 T.C. dated Lucknow, July 18, 1998. - In exercise of the powers under the proviso to sub-section (1) of Section 34 of the Uttar Pradesh Secondary Education Services Selection Board Act, 1982 (U.P. Act No. 5 of 1982), the Governor is pleased to mate the following regulations with a view to prescribing fees and laying down the procedure to be followed by the Board for discharging its duties and performing its function under the said Act.

1. Short title and commencement.

(1)These regulations may be called the Uttar Pradesh Secondary Education Services Selection Board (Procedure and Conduct of Business) First Regulations, 1998.

(2)They shall come into force at once.

2. Definitions.

- In these regulations, unless there is anything repugnant in the subject or context,-

(a)'Act' means the Uttar Pradesh Secondary Education Services Selection Board Act, 1982;

(b)'Committee' means a committee constituted by the Board or the Chairman from amongst its members;

(c)'Interview' includes viva-voce or personality test;

(d)'Officer' means an officer of the Board and includes the Secretary;

(e)'Secretary' means the Secretary of the Board.

3. Procedure for allocation of work and constitution of Committee.

(1)The Board shall allocate, from time to time the work amongst its members. The Chairman may, in urgent cases, allocate any work to any member including Vice-Chairman and seek approval of the Board in its next meeting.

(2)The Board may, for convenient and expeditious transaction of its business, constitute a committee or committees and authorise any member for execution of any specific work or transaction of any specific business.

(3)The allocation of work made under sub-regulation (1) may be amended, altered or modified as and when deemed necessary.

4. Meetings.

(1)The meeting of the Board shall be held twice in a month. The Chairman may, however, call an extraordinary meeting of the Board at any time, if urgency arises or if at least two members put in a requisition for it in writing.

(2)The Chairman, in his absence the Vice-Chairman and in absence of both, the seniormost member present, shall preside over the meeting of the Board.

(3)The date and time of every meeting shall be fixed by the Secretary with the prior approval of the Chairman.

(4)A notice of at least seven days shall be given by the Secretary to the members for the meeting :Provided that for an extraordinary meeting, a notice of not less than twenty-four hours shall be given.

(5)The Secretary shall prepare the agenda of the meeting and get it approved by the Chairman and send it to every' member including Vice-Chairman along with the notice of the meeting:Provided that for an extraordinary meeting, the agenda may be given to the members present before the meeting begins.

(6)The quorum for a meeting shall be one half of the total number of members for the time being :Provided that no quorum shall be necessary for a meeting adjourned for want of quorum.

(7)The Chairman may, if he considers necessary or expedient so to do, postpone the consideration of any matter at any meeting of the Board.

(8)The Chairman may, if he is of the opinion that a business to be transacted by the Board is urgent and the meeting of the Board cannot be conveniently called, invite the opinion of the members including Vice Chairman by circulation of the matter in the form of a proposal. If no opinion is received from a member within the time specified by the Chairman, such member shall be deemed to have agreed to the proposal.

(9)

(a)The decision in a meeting shall, as far as possible be unanimous. In case of any difference of opinion, the decision shall be taken by a majority of votes of the members present and voting and if no decision can be taken due to equality of votes, the Chairman or the Vice Chairman or the member presiding over the meeting shall have and exercise a casting vote.

(b)The dissenting member may record his note of dissent which shall form part of proceedings of the meeting, but which shall not be sent to the State Government or to any other person or authority.

5. Minute Book.

(1)All proceedings of the meetings of the Board shall be recorded under the supervision of the Secretary in a minute book which shall be kept by him in his personal custody.

(2)The proceedings shall be signed by the members present.

(3)A copy of the extract of the minute book shall be placed in the relevant file or files, as the case may be.

6. Selection of candidates.

(1)The Board shall,-

(a)for the appointment of teachers other than the Principal and Headmaster, by direct recruitment, make selection of candidates on the basis of written test, quality points based on educational qualifications, experience and interview;

(b)for the appointment of Principals and Headmasters, make selection on the basis of quality points based on educational qualifications, experience and interview.

(2)The Board may, in making selection of candidates, take recourse to the use of computer for registering and processing of applications, issue of interview letters and processing of result under the supervision of one or more officers, to be nominated by the Board.

7. Fees.

(1)Every' candidate shall pay to the Board such fee for making selections or for holding interviews as may be determined by the Board from time to time with the prior approval of the State Government.

(2)Until fee is determined under sub-regulation (1) every candidate for selection shall pay to the Board the fee at the following rates-

	Scheduled Tribes	Scheduled caste	Others
	Rs.	Rs.	Rs.
(a) For selection to the post of Teachers	50	100	200
(b) For selection to the Post of Principal or Headmaster	75	150	300

(3)The fee shall be payable by crossed Postal Order or Bank Draft payable to the Secretary of the Board.

8. Interview Board.

(1)The Board shall constitute separate Interview Boards for different posts or categories of post for which interviews are to be held and may constitute more than one Interview Boards where the number of candidates for any particular post is large :Provided that for the selection of teachers, the same may be classified into following three main groups-

(i)General or Arts group including language

(ii)Science group including Maths/Biology

(iii)Commerce/Agriculture/Fine Arts group

Provided further that four members may be associated for the selection of teachers belonging to General or Arts including language groups, three members for Science including Maths/Biology group and two members may be associated for the selection of teachers belonging to Commerce/Agriculture/Fine Arts group.The Chairman and Vice-Chairman may associate with one or more than one group as the situation warrants :

(2)Where more than one Interview Boards are constituted, the constitution of such Interview Boards may be changed by rotation as often as the Board thinks proper.

(3)There shall be at least one member and two experts in an Interview Board, but the Board may, if it thinks necessary so to do, include more than one member or more than two experts in an Interview Board or constitute an Interview Board with one member and one expert.

(4)The experts for the Interview Board shall be selected from the panels prepared under sub-regulation (2) of Regulation 9 in such manner that one expert shall be taken from each panel.

(5)The programme of interview of the candidates shall be fixed by the Board.

(6)The intimation for interview shall be sent to the candidates twenty-one days in advance by post at the address given in his application and if any intimation about the change of address has been received, at such changed address.

(7)If any member of the Board is unable to be present in an Interview Board, the Chairman may authorise any other member of the Board to hold interview in his place and this fact shall not invalidate the proceedings of such Interview Board and the selection made by it.

(8)If a member of an Interview Board is unable to attend or has to leave the Interview Board during the course of its sitting and an alternative arrangement cannot be made, the remaining member or members of the Interview Board may hold or continue to hold the interviews and the proceedings of the Interview Board and the selections made by it shall not be called in question on the ground that any member of the Interview Board was absent from the sitting of the Interview Board.

(9)In an Interview Board, the member of the Board shall preside and where there are more than one such member the senior member shall preside.

(10)The proceedings of the Interview Board shall, as soon as may be, be placed before the Board for approval, which may also be obtained by circulation or by hand.

9. Panel of Experts.

(1)The Board may associate with itself any person or persons whose assistance or advice it may desire to have in the selection of candidates for different categories of post.

(2)For the purposes of sub-regulation (1)-

(a)a panel of experts, from amongst the representatives of Management of Institutions, shall be prepared by arranging the names of the Institutions in order to their date of recognition and asking the Management to send the name of its representative. If any Management fails to send such name within the period specified by the Board, the panel shall be prepared without the name of the representative of such Management. The representative shall be called upon to participate the Interview Board as a member thereof in such manner that the representative once called shall not be called again till the panel is exhausted. The representatives shall be selected from the panel in serial order ;

(b)a panel of subject experts for different subjects shall be prepared from amongst the persons who are or have been-

(i)members of State Education Services;

(ii)Professors, Readers or Lecturers of any University established by law in Uttar Pradesh, provided that in the case of a Lecturer, he should not have less than five years' experience as such;

(iii)Principals of degree or post-graduate colleges recognised by or affiliated to any University established by law in Uttar Pradesh;

(iv)Assistant Professors or Lecturers of Degree or Post-Graduate College recognised by or affiliated to any University established by law in Uttar Pradesh, provided that he should not have less than five years' experience as such;

(v)Principals of Institutions with at least ten years' experience as such :

Provided that in an Interview Board for the selection of Principal, the subject expert mentioned in the sub-clause (v) shall not be included :Provided further that subject experts for selection of teachers, other than Principal or Headmaster shall be experts in the subject for which a teacher has to be selected.

(3)The selection of experts out of the panels prepared under sub-regulation (2) shall be made by the Chairman in consultation with Vice-Chairman.

(4)The panels of experts shall be a secret document and shall be kept under a sealed cover in safe custody by the Secretary or by any other officer under his specific direction or order and shall be submitted to the Chairman on his requisition in writing.

(5)The panel of experts prepared under Clause (b) of sub-regulation (2) shall remain valid for three years:Provided that the Board may at any time, for reasons to be recorded, add or omit any name in such panel.

(6)An expert attending an Interview Board shall be paid remuneration and travelling allowances at such rate not exceeding the rates prescribed by the Uttar Pradesh Public Service Commission as may be determined by the Board from time to time.

10. Delegation.

- The power of general superintendence and directions over the business transacted by, or in the Board, including the power with regard to the expenditure incurred in connection with the maintenance of the office and internal administration of the Board is delegated to the Chairman, and the Chairman may exercise such power or any of the powers either himself or subject to his over all superintendence and direction through Vice-Chairman or any other member or officer of the Board.

11. Powers and duties of Chairman.

(1)Subject to the provisions of the Act, the Chairman shall exercise administrative, disciplinary and financial powers of the Board, and shall-

(a)preside over all the meetings of the committees of which he may be a member;

(b)co-ordinate the working of the Board and its Vice-Chairman and members;

(c)be the controlling officer of the members for the purposes of sanctioning casual leave and passing of traveling allowance bills;

(d)have the power of the supervision over the working of the officers and employees of the Board.

(2)If the Chairman, by reason of his absence or any other reason, is unable to perform his duties, he may, by general or special order, authorise Vice-Chairman or any member to perform such duties :Provided that all the matters in which decisions or actions have been taken during the period of absence of the Chairman, shall be placed before him for information as soon as he resumes his office.

12. Powers and duties of Vice-Chairman.

- Subject to the provisions of the Act, the Vice-Chairman shall assist the Chairman in the exercise of administrative, discipline and financial powers of the Board and shall-

(a)preside over the meetings of tire Board in the absence of Chairman;

(b)discharge such other duties as may be assigned to him by the Chairman.

13. Powers and duties of the members.

- Subject to the provisions of the Act and the rules made thereunder and the decisions of the Board, a member shall assist the Chairman in the selection of candidates for different categories of posts and shall discharge such other duties as may be assigned to him by the Chairman.

14. Powers and duties of Secretary.

(1)The Secretary shall be head of the administrative office of the Board and shall work in accordance with the provision of the Act and the rules made thereunder and the decisions of the Board and the Chair man.

(2)The Secretary shall be the controlling officer of Group 'C' and Group 'D' employees of the Board and shall assign duties to them.

(3)The appointment of the employees, of whom the Board is the appointing authority, shall be made by the Secretary with the prior approval of the Board.

(4)The Secretary shall be responsible for-

(a)the proceedings of selection of candidates for different categories of post right from the stage of advertisement for inviting applications to the stage of forwarding the panel of selected candidates;

(b)proper and timely scrutiny of applications;

(c)maintaining records of selections and names of selected candidates;

(d)maintaining records of appointments of officers and other employees of the Board;

(e)quarterly submission of the report of the headwise expenditure to the Board for its information and direction;

(f)preparing the annual report of the activities of the Board for submission to the Board for its approval after obtaining sanction of the Chairman. The approved annual report shall be submitted to the State Government;

(g)discharging any duty as may be entrusted to him by the Board or the Chairman.

15. Finance.

(1)The Secretary' shall be assisted by the Accounts Officer in the correct maintenance of accounts and relevant records and in the preparation of periodical returns and reports regarding Board's finances.

(2)The Accounts Officer shall be responsible to the Secretary for day to day work as also for the efficient working of accounts section.

16. Transfer of officer.

- The Board may recommend to the State Government for the transfer of any officer appointed by the State Government, if the Board is not satisfied with the work or conduct of such officer.

17. Secrecy of Board proceeding and decisions.

(1)All proceedings and decisions of the Board shall, unless directed otherwise, be secret.

(2)Except the paper or information regarding quality points of candidates and panels of experts, any member may call for any file, paper or information from the office through the Secretary.

18. Office hours.

- The office hours of the Board shall be from 10 a.m. to 5 p.m., but if the work so warrant's, the members, officers and other employees of the Board may be called upon to work before or after the office hours without any extra or additional remuneration.

19. Holidays.

- The Board shall observe such holidays as are observed in the Uttar Pradesh Secretariat, subject to the exigencies of the work, the Board shall observe such local holidays as the District Magistrate of Allahabad may declare.

20. Residuary matter.

- Subject to the provisions of the Act and the rules made thereunder, the Board may deal with any matter which has not been specifically provided for in these regulations in such manner as it may deem fit and shall report the matter to the State Government forthwith for information and direction, if any.

21. Interpretation.

- If any doubt arises about the interpretation of any provision of these regulations, the matter shall be referred to the State Government and the interpretation of the State Government there on shall be final.

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