Section 3 in U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of Service of Heads of Institution, Teachers and other employees of the Institutions Rules, 2009
3.
(1)The post of a Head of Institution shall be filled in accordance with the procedure laid down in Regulation 9:Provided that in the case of any institution a temporary vacancy caused by the grant of leave to an incumbent for a period not exceeding six months or by death, retirement or suspension of an incumbent occurring during an educational session for the post of the Head of Institution shall be filled by the promotion of the seniormost qualified teacher, if any, in the highest grade in the institution.(2)(a)Where an institution is raised from a Prathama to a Purva Madhyama or from a Purva Madhyama to a Uttar Madhyama, the post of Head of Institution shall be filled by promotion of the head master of Prathama or Purva Madhyama, as the case may be, if such head master possesses a good record of service and minimum qualifications prescribed for appointment to the post of Head for Puna Madhyama or Uttar Madhyama.(b)The Committee of Management of such institution shall submit the proposal for promotion of the Head Master or Principal to the Regional Joint Director of Education through District Inspector of Schools for his concurrence.(c)The proposal referred to in Clause (b) shall be accompanied by a copy of the resolution of the Committee of Management approving such head master for promotion, his service book and Character Roll and shall contain the following particulars in relation to him, namely-(i)Date of birth;(ii)Examination passed by him stating the subjects, divisions and year of passing such examinations.(d)The Regional Joint Director of Education shall communicate his decision on such proposal within two weeks from the date of receipt thereof, failing which the Regional Joint Director of Education shall be deemed to have given his concurrence to such proposal.(e)The decision of the Regional Joint Director of Education under Clause (d) shall be communicated to the Committee of Management and the headmaster concerned.(f)Any person aggrieved from the decision of the Regional Joint Director of Education under Clause (e) including the Committee of Management may make a representation against it to the Director of Education (Secondary), Uttar Pradesh within 10 days from the date-of commencement of the order. The decision of the Director of Education (Secondary), Uttar Pradesh shall be final.(g)A headmaster of Prathama or Purva Madhyama, as the case may be is not found fit for promotion as headmaster or Principal of the upgraded institution shall be retained as an assistant teacher on the highest post for which he is qualified, provided that his pay-scale shall not be reduced.(3)Where the temporary vacancy in the post of the Head of institution is for a period not exceeding six months, the seniormost teacher in the highest grade may be allowed to work as acting Head of institution, but he shall not be entitled to pay in a scale higher than the scale of pay in which he drawing as such teacher.(4)In all cases in which promotion are made under this regulation a copy of the resolution of the Committee of Management together with particulars in the pro-forma prescribed in Appendix 'B' shall be immediately forwarded by the Manager to District Inspector of Schools to forward it to the Regional Joint Director of Education to approve it.
