Section 7 in U.P. State Universities First Statutes (Age of Superannuation, Scales of Pay and Qualifications of Teachers), 1975
7. Date of birth for purposes of superannuation
. - (1) For determining the age of superannuation or retirement of a teacher in accordance with these Statutes, the date of birth of the teacher as mentioned in the High School certificate or that of any other examination recognised as equivalent thereto, shall be conclusive.(2)The date of retirement shall be the date immediately preceding the 60th or 62nd birthday of a teacher according as his age of superannuation is 60 or 62 years.[8. Qualifications for Lecturers in the University. - (1) In the case of a University, the following shall be the minimum qualifications for the post of Lecturer in the Faculties of Arts, Commerce, Science and Social Sciences, namely, -(a)a Doctorate in the subject of study concerned or a published work of a high standard in that subject; and(b)consistently good academic record (that is to say, the overall record of all assessments throughout the academic careers of a candidate), with first class or high second class (that is to say, with an aggregate of more than 54 percent marks) master's degree in the subject concerned or equivalent degree of a foreign University in such subject.(2)Where the Selection Committee is of opinion that the research work of a Candidate, as evidenced either by his thesis or by his published work, is of a very high standard, it may relax any of the qualifications specified in sub-clause (b) of clause (1).(3)If a candidate possessing the qualification specified in sub-clause (a) of clause (1) is not available or is not considered suitable, a person possessing a consistently good academic record (due weightage being given to M. Phil, or equivalent degree or research work of quality) may be appointed on the condition that he will attain the said qualification (namely, Doctorate or published work as aforesaid) within five years from the date of his appointment :Provided that where the teacher so appointed fails to attain the prescribed qualification within the said period of five years, he shall not be entitled to yearly increments after such period, until he attains such qualifications] [Substituted by Notification No. 7251/XV-10-75-60-(115)-73, dated 20.10.1975.].(4)[ In the case of the Faculty of Law, the minimum qualification for the post of a Lecturer in the University shall be a degree of Master of Laws.] [Inserted by Notification No. 1791/XV-10-77, dated 15.4.1977.][9. (1) No teacher appointed before the commencement of these statutes shall be deemed to be qualified for appointment to the post of Reader or Professor if he does not possess the qualifications prescribed in Statute 8, provided that where the Selection Committee is of opinion that the research work of a candidate, as evidenced by his thesis or by his published work, is of a very high standard, it may relax any of the qualifications specified in sub-clause (b) of clause (1) of Statute 8.(2)In addition, a candidate for appointment to the post of Reader or Professor shall fulfil any other qualifications laid down in the Ordinances of the University concerned] [Substituted by Notification No. 7251/XV-10-75-60-(115)-73, dated 20.10.1975.].[10. Qualifications for lecturers in Affiliated and associated Colleges. - (1) In the case of a college affiliated to or associated with any University other than the Sampurnanand Sanskrit Vishvavidyalaya, the following shall be the minimum qualifications for the post of Lecturer in the Faculties of Acts, Commerce, Science and Social Science, namely, -(a)a consistently good academic record (that is to say, the overall record of all assessments throughout the academic career of a candidate) with first or high second class (that is to say, with an aggregate of more than 54 percent marks) Master's degree in the subject concerned or equivalent degree of a foreign University in such subject; and(b)M. Phil, degree or a recognised degree beyond the Master's level or published work indicating the capacity of a candidate for independent research work.(2)If a candidate possessing the qualification specified in sub-clause (b) of clause (1) is not available or is not considered suitable, the Management of a college may, on the recommendation of the Selection committee, appoint a candidate possessing consistently good academic record on the condition that he will have to attain the qualification referred to in that sub-clause within a period of five years from the date of his appointment :Provided that where the teacher so appointed fails to attain such qualification within the said period of five years, he shall not be entitled to yearly increments after such period, until he attains such qualification.] [Substituted by Notification No. 7251/XV-10-75-60-(115)-73, dated 20.10.1975.](3)[ If a candidate holds a doctorate degree in the subject concerned, the Selection Committee may relax the requirement relating to more than 54 percent marks in the Master's Degree.(4)In the case of any college affiliated to the University, the minimum qualifications for the post of a Lecturer in the Faculty of Law shall be a degree in Master of Laws.] [Inserted by Notification No. 1791/XV-10-77, dated 15.4.1977.][10A. In the case of any college affiliated to the University the following shall be minimum qualifications for the post of Principal for a :-(1)Degree College -(a)a consistently good academic record (that is to say, the overall record of all assessments throughout the academic career of a candidate) with first or high second class (that is to say, with an aggregate of more than 54 percent marks) Master's degree, or an equivalent degree of a foreign University in one of the subjects taught in the college: and(b)a doctorate degree in one of the subjects taught in the college, with 10 years' experience of teaching degree classes :Provided that if a candidate possesses 15 years or more experience of teaching degree classes or 10 years or more experience of teaching postgraduate classes, or if he is or has been a confirmed Principal of four years or more standing of any Degree College, the Selection Committee may relax the requirement of doctorate degree.(2)Post-Graduate College -(a)a consistently good academic record (that is to say, the overall record of all assessments throughout the academic career of a candidate) with first or high second class (that is to say, with an aggregate of more than 54 percent marks) Master's degree, equivalent degree of a foreign University, in one of the subjects taught in the college; and(b)a doctorate degree in one of the subjects taught in the college with 7 years' experience of teaching postgraduate classes or 5 years' experience of Principalship of a degree college :Provided that if a candidate possesses 10 years' experience of teaching postgraduate classes or 20 years or more experience of teaching degree classes or 7 years' experience of Principalship of a Degree College or if he is or has been a confirmed Principal of five years or more standing of any Postgraduate College, the Selection Committee may relax the requirement of doctorate degree.
