Section 8 in The U.P. Secondary Education Services Selection Board (Procedure and Conduct of Business) First Regulations, 1998
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 groupProvided 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.
