Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 7 in The U.P. Secondary Education Services Commission (Removal of Difficulties) Order, 1981

7. Disputes to be referred to Director

. - (1) Every dispute connected with the promotion or direct recruitment under this Order shall be referred to the Director and his decision thereon shall be final.
(2)Without prejudice to the generality of clause (1), the Director shall have the power to look into the complaint, if any, regarding the award of the quality points mentioned in Appendix or the validity or propriety of any promotion or direct recruitment in accordance with this Order and to cancel any promotion, recruitment or appointment made in contravention of such Order.APPENDIX(See Paragraphs 5 and 7)Quality point marks for selection of teachers by direct recruitment
(1) Trained undergraduate's grade (C.T. andB.T.C.)
Examination First Division Second Division Third Division
1. High School 10 5 1
2. Intermediate 20 10 6
3. Graduate's degree .... .... ....
4. Post-Graduate degree .... .... ....
5. Training 12 6 3
(2) Trained graduate's grade (L.T.)
Examination First Division Second Division Third Division
1. High School 4 2 1
2. Intermediate 8 4 2
3. Graduate's degree 16 8 4
4. Post-Graduate degree .... .... ....
5. Training 12 6 3
(3) Lecturer's Grade
Examination First Division Second Division Third Division
1. High School 4 2 1
2. Intermediate 8 4 2
3. Graduate's degree 16 8 4
4. Post-Graduate degree 32 16 8