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 8 in The U.P. Educational Teaching (Subordinate Gazetted) Service Rules, 1993

8. Procedure for recruitment by promotion.

(1)Recruitment by promotion shall be made on the basis of seniority subject to the rejection of the unfit through the Selection Committee comprising :
(a) Director .. Chairman
(b) Additional Director of Education (Basic), Uttar Pradesh .. Member
(c) An officer not below the rank of Joint Director of Education(Women Education) to be nominated by the Director .. Member
(2)The appointing authority shall prepare eligibility list of the candidates in accordance with the provisions of the Uttar Pradesh Promotion by Selection (On Posts Outside the Purview of the Public Service Commission) Eligibility List Rules, 1986 as amended from time to time and place the same before the Selection Committee along with their character rolls and such other records pertaining to them as may be considered proper :Provided that while preparing eligibility list under this sub-rule where there are two different feeding cadres:-
(i)bearing different pay scales the candidates belonging to the cadre bearing higher pay scale shall be placed higher in the eligibility list; and
(ii)bearing the same pay scale the names of the candidates shall be arranged in the eligibility list in order of the date of their substantive appointment in their respective cadres.
(3)The Selection Committee shall consider the cases of candidates on the basis of the records referred to in sub-rule (2) and prepare a list of selected candidates arranged in order of seniority as it stood in the cadre from which they are to be promoted and forward the same to the appointing authority.