Section 4 in The U.P. Secondary Education Services Commission First Regulations, 1983
4. Selection and appointment of experts : Section 9(e)
. - (1) A panel of experts shall be drawn by the Commission separately for the selection of heads of institution and teachers from amongst persons who is or has been :-(i)Member of State Education Service;(ii)[ Professor, Readers and Lecturers in any University established by law in Uttar Pradesh : [Substituted by Notification No. S.E.C./1/Adhi-8(1) 83-84 dated 6.7.1983.]Provided that in case of a lecturer he should not have less than 5 years' experience.](iii)Principal of any college recognised by or affiliated to any such University for not less than five years;(iv)Assistant Professor/Lecturer in any college recognised by or affiliated to such University for not less than 10 years;(v)Principal of any college recognised under the Intermediate Education Act, 1921 for a period of not less than [10] [Substituted by Notification No. S.E.C./1/Adhi-8(1) 83-84 dated 6.7.1983.] years :Provided that experts for selection of teachers (not being the selection of head of institution), shall be experts in the subject for which a teacher has to be selected.Explanation. - Expert, referred to in the proviso, must be a person who possesses the minimum qualification prescribed for the appointment of a teacher in Intermediate classes in the subject.(2)The number of experts in the panel arid in various Selection Committees shall be such as may be determined by the Commission.(3)The panel shall, unless revised earlier, remain valid for three years :Provided that the Commission may at any time add any name to or remove any name from the panel.(4)Every expert attending the selection shall be entitled to be paid remuneration and travelling allowance at such rates, not exceeding the rates prescribed by the Uttar Pradesh Public Service Commission, as may be determined by the Commission from time to time.
