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State of Uttar Pradesh - Section

Section 17 in The U.P. Educational (General Education Cadre) Service Rules, 1992

17. Procedure for recruitment by promotion through the Selection Committee.

(1)Recruitment by promotion to the post of Director of Education (Secondary), Director of Education (Basic), Director, State Council for Educational Research and Training, Director, Adult Education and Director, Urdu and Oriental languages shall be made on the basis of merit through a Selection Committee comprising :
(a) Chief Secretary .. Chairman.
(b) Principal Secretary or Secretary or both as the case may be,to the Government in Education Department. .. Member.
(c) Secretary to the Government in the Personnel Department. .. Member.
(2)Recruitment by promotion to the posts mentioned at serial numbers 6 to 12 of Appendix I shall be made on the basis of merit and to the posts mentioned at serial numbers 13 to 16, 18 to 23 and at serial numbers 25 to 33 shall be made on the basis of seniority subject to the rejection of unfit through a Selection Committee comprising-
(a)Principal Secretary or Secretary or both, as the case may be, to the Government in Education Department.
(b)Secretary to the Government in the Personnel Department or his nominee not below the rank of Joint Secretary.
(c)Director of Education (Secondary), Uttar Pradesh.
(d)Director of Education (Basic), Uttar Pradesh.
Note. - The Senior Secretary shall be the Chairman of the Selection Committee.
(3)The appointing authority shall prepare eligibility list or lists, as the case may be, of the candidates in accordance with the Uttar Pradesh Promotion by Selection. (On posts outside the purview of the Public Service Commission) Eligibility List Rules, 1986 and place the same before the Selection Committee along with their Character rolls and such other record pertaining to them, as may be "considered proper :Provided that while preparing eligibility lists under this sub-rule where there are two different feeding cadres :
(i)bearing different pay scales, the candidates belonging to the cadre bearing higher pay scales shall be placed higher in the eligibility list;
(ii)bearing the same pay scale the names of the candidates shall be arranged in the eligibility list in order of the date of their substantive appointment in their respective cadres.
(4)The Selection Committee shall consider the cases of the candidates on the basis of the records, referred to in sub-rule (3), and if it considers necessary, it may interview the candidates also.
(5)The Selection Committee shall prepare a list of selected candidates, arranged in order of seniority, and forward the same to the appointing authority.