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State of Uttar Pradesh - Section

Section 9 in U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of Service of Heads of Institution, Teachers and other employees of the Institutions Rules, 2009

9.

The procedure for filling up the vacancy of the Head of Institution and teachers by direct recruitment in any recognized institution shall be as follow-
(a)[ After the Committee of Management has determined the number of vacancies to be filled by direct recruitment, it shall send for prior approval the proposal of recruitment to Regional Deputy Inspector of Sanskrit Schools including - [Substituted by Notification No. 327/XV-9-18-25(35)/04 T.C., dated 13.3.2018 (w.e.f 15.1.2010).]
(i)total number of sanctioned posts to which appointment is to be made;
(ii)number vacancies that have been kept for reservation;
(iii)number vacancies unreserved;
(iv)statement of teachers (gradewise).
(b)On the receipt of proposal under clause (a), Regional Deputy Inspector of Sanskrit Schools after the determination of working strength in the institution shall send his recommendation to the Uttar Pradesh Secondary Education Service Selection Board for selection.
(c)Management shall determine the number of basic vacant post of Heads and Teachers in Prathma, Purv Madhyama and Uttar Madhyama schools which are aided by the Uttar Pradesh Board of Secondary Sanskrit Education and requisition of such vacant post shall be sent to Uttar Pradesh Secondary Education Service Selection Board by Regional Deputy Inspector of Sanskrit Schools.
Uttar Pradesh Secondary Education Service Selection Board, Allahabad shall advertise the requisitioned posts of recruitment for written examination in the advertisement, for the post of head/teacher of the institution, the name and place of the institution shall also be mentioned and the candidate shall be required to give the choice of the maximum three institution in the order of preference and if he wishes to be considered for any particular institute or institutions and for no other institution, he may mention the fact in his application.The amount of fee as decided by the government for different categories of candidates in the manner prescribed by the government.The Board shall prepare a list for each category of post, in the sequence of most suitable obtained marks. If the total awarded to two are more candidate are equal then the seniormost in age shall be preferred.Where a selected candidate cannot be allocated any of the institutions of his preference on the ground that the candidate placed higher in the list have already been allocated such institutions and there remains no vacancy in them, the Board may allocate any institution to him as it may deem fit.The Board shall forward the list along with the name of the Institution allocated to selected candidates to the Regional Deputy Inspector of Sanskrit Schools with a copy thereof to the Regional Joint Director Education and it shall be notified on the notice board.According to recommendation of Uttar Pradesh Secondary Education Service Selection Board, Allahabad the selected candidates will be appointed by the Appointing Authority.][10 to 13. [Omitted by Notification No. 327/XV-9-18-25(35)/04 T.C., dated 13.3.2018 (w.e.f 15.1.2010).]***]
10.All applications, papers and registers relating to selection shall be preserved by the Regional Deputy Inspector of Schools till such period as may be prescribed by the Director and shall be furnished to the District Inspector of Schools, Regional Joint Director of Education or the Director of Education (Secondary), Uttar Pradesh as and when the same may be summoned.11.The Regional Joint Director of Education may fix one or more selection of one or more institution at such place, time and date as may be found convenient.12.The Director of Education (Secondary). Uttar Pradesh shall nominate Experts for each region separately for the selection of Heads of Institutions and for the teachers, after obtaining their consent in writing to act as an Expert.13.Every expert attending a meeting of the Selection Committee and every person engaged for awarding quality-point-marks shall be entitled to be paid remuneration at such rates as may be sanctioned by the State Government from time to time. In addition, the experts shall be paid travelling allowance at such rate as may be sanctioned by the State Government.