Section 11(1) in Haryana School Teachers Selection Board Act, 2011
(1)The Board shall exercise the following powers and perform the following duties, namely :-(i)prepare guidelines on matter relating to the method of direct recruitment of teachers, teacher educators and education supervisors for School Education Department;(ii)conduct examinations, hold interviews and make selection of candidates for being appointed as teachers, teacher educators and education supervisors :Provided that the Haryana Public Service Commission shall continue the process of recruitment for the posts which have been notified and already advertised;(iii)select and invite experts and to appoint examiners or examination agencies for the purposes specified in clause (ii);(iv)make recommendations to the Director, Elementary Education, Secondary Education or Government regarding the appointment of selected candidates Group A, B and C (excluding ministerial staff in Government schools/ Teacher Training Institutions/ offices of School Education Department;(v)fix the emoluments and travelling and other allowances of the experts and examiners;(vi)administer the funds placed at the disposal of the Board;(vii)perform such other duties and exercise such other powers as may be prescribed.
