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State of Uttar Pradesh - Section

Section 14 in The U.P. Basic Education (Teachers) Service Rules, 1981

14. [ Procedure of Selection. [Substituted by Notification No. C.M. 10/ 68-5-2019-Writ-105-2014, dated 24.1.2019.]

(1)Determination of vacancies. - In respect of appointment, by direct recruitment to the post of Assistant Master of Junior Basic Schools under clause (a) of Rule 5, the appointing authority shall determine the number of vacancies as also the number vacancies to be reserved for candidates belonging to Scheduled Castes, Scheduled Tribes, Backward Classes and other categories under Rule 9 and forward to the Secretary, Uttar Pradesh Basic Education Board, Prayagraj. Information of compiled vacancies as per reservation shall be provided by the Secretary, Uttar Pradesh Basic Education Board, Prayagraj to the Examination Body. For the notified vacancies an Assistant Teacher Recruitment Examination shall be conducted by the Examination Body authorised as such by the Government and result, according to reservation, shall be provided to Secretary, Uttar Pradesh Basic Education Board, Prayagraj.Thereafter, an advertisement for recruitment will be published in at least two leading daily newspapers having adequate circulation in the State by the Secretary, Uttar Pradesh Basic Education Board, Prayagraj inviting online applications from candidates possessing prescribed educational and trainings qualification and passed teacher eligibility test, conducted by the Government or by the Government of India and passed Assistant Teacher Recruitment Examination conducted by the Government, in which cadre wise district option will be filled by the candidates.
(2)The Secretary, Uttar Pradesh Basic Education Board, Prayagraj shall scrutinise the applications received in pursuance of the advertisement under clause (a) sub-rule (1) of Rule 14 and prepare a list of such persons who possess the prescribed academic qualifications and passed Assistant Teacher Recruitment Examination and be eligible for appointment.
(3)The name of candidates in the list prepared under sub-rule (2) in accordance with clause (a) of sub-rule (1) of Rule 14 shall then be arranged in such manner that the candidate shall be arranged in accordance with the quality points and weightage as specified in the Appendix I:Provided that if two or more candidates obtain equal marks, the candidate senior in age shall be placed higher.Provided that a person working as Shiksha Mitra in Junior Basic Schools run by Basic Shiksha Parishad shall be given weightage in the recruitment of Assistant Teacher, only in two consecutive Assistant Teacher recruitment conducted by the Government after July 25, 2017.Thereafter, cadre wise district will be allotted to the candidates as per their quality points and options by the Secretary, Uttar Pradesh Basic Education Board, Prayagraj and list will be sent to the appointing authority.
(4)No person shall be eligible for appointment unless his or her name is included in the list prepared under sub-rule (3).
(5)The list prepared under sub-rule (2) and received in accordance with sub-rule (3) of Rule 14 from the Secretary, Uttar Pradesh Basic Education Board, Prayagraj, shall be forwarded by the appointing authority to the Selection Committee.]