Section 9 in The U.P. Secondary Education Services Selection Board Rules, 1998
9. Bar to appoint a male candidate in a girls' institution
. - No male candidate shall be eligible for appointment to the post a teacher in a girls' institution :Provided that nothing contained in this rule shall apply to -(a)a candidate already working as a confirmed teacher in a girls' institution for appointment by promotion to a higher post of teacher, other than the post of head of institution in the same institution; or(b)a blind candidate for appointment as a teacher for the subject of Music :Provided further that when a suitable lady candidate is not available for appointment to the post of a teacher other than the post of head of institution, or for any other sufficient reason the Board is satisfied that it is expedient in the interest of the students so to do, it may select a male candidate for such post :Provided also that before selecting a male candidate in accordance with the preceding proviso, the Board may obtain and consider the views of the Management of the institution concerned and the Joint Director.
