Section 16 in The U.P. Secondary Education Services Selection Board Rules, 1998
16. Procedure for ad hoc appointment by promotion
. - (1) Where ad hoc appointments of teachers, in respect of the vacancies to be filled in by promotion, are to be made under Section 18 of the Act, the Management shall consider the cases of such teachers who are working in Trained graduates or Certificate of teaching grades and possess the qualifications prescribed under the Intermediate Education Act, 1921 or the regulations made thereunder and have put in at least five years' continuous service as such on the date of occurrence of vacancy for promotion to the Lecturers or Trained graduates grade, as the case may be, on the basis of seniority subject to rejection of unfit without their having applied for the same.Explanation. - For the purpose of sub-rule, -(a)service rendered in any other recognised institution shall count for eligibility, unless interrupted by removal, dismissal or reduction to a lower post;(b)a teacher shall be deemed to be unfit if -(i)any criminal case involving moral turpitude is pending enquiry or trial against him; or(ii)any disciplinary proceeding is being conducted against him.(2)The Management shall forward the name of the selected teacher along with the copy of seniority list and his service record including character roll to the Inspector for approval.(3)The Inspector shall, within ten days from the date of receipt of names under sub-rule (2) send the names of approved teachers to the Management of the institution concerned and the provisions of sub-rules (6) and (7) of Rule 15 shall mutatis mutandis apply.
