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State of Uttar Pradesh - Act

The U.P. Secondary Education Services Commission First Regulations, 1983

UTTAR PRADESH
India

The U.P. Secondary Education Services Commission First Regulations, 1983

Rule THE-U-P-SECONDARY-EDUCATION-SERVICES-COMMISSION-FIRST-REGULATIONS-1983 of 1983

  • Published on 10 January 1983
  • Commenced on 10 January 1983
  • [This is the version of this document from 10 January 1983.]
  • [Note: The original publication document is not available and this content could not be verified.]
The U.P. Secondary Education Services Commission First Regulations, 1983Published Vide Notification No. Ma-Shee-6-1/15 - 7-2(15)-81, dated 10.1.1983.Substituted by Notification No. S.E.C./1/Adhi-8(1)83-84 dated 6.7.1983.In exercise of the powers under proviso to sub-section (1) of Section 34 of the Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 (U.P. Act No. 5 of 1982), the Governor is pleased to make the following regulations :-

1. Short title and commencement

. - (1) These Regulations may be called the Uttar Pradesh Secondary Education Services Commission [First Regulations] [Substituted by Notification No. S.E.C./1/Adhi-8(1)83-84 dated 6.7.1983.], 1983.
(2)They shall come into force at once.

2. Definitions

. - In these Regulations, unless there is anything repugnant in the subject or context :-
(a)'Act' means the Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982;
(b)[ 'Chairman' means the chairman of the Commission, and includes any other person performing in absence of the Chairman for the time being, the function of the Chairman] [Substituted by Notification No. S.E.C./1/Adhi-8(1)83-84 dated 6.7.1983.];
(c)'Commission' means the Uttar Pradesh Secondary Education Services Commission established under Section 3 of the Uttar Pradesh Secondary Education Services Commission and Selection Board Act, 1982.

3. Power to associate : Section 7

. - (1) The Commission may, with the prior approval of the Government, associate such person or persons as it may consider necessary for assisting or advising it in the discharge of its functions under this Act.
(2)Without prejudice to the generality of the provision of sub-regulation (1), the Commission may appoint officers and staff in the Commission by deputation from the Uttar Pradesh Civil Secretariat, offices of the Head of Departments, the High Court or Courts subordinate to it :Provided that, where officers or staff under the High Court is intended to be appointed, prior approval of High Court shall be obtained.

4. Selection and appointment of experts : Section 9(e)

. - (1) A panel of experts shall be drawn by the Commission separately for the selection of heads of institution and teachers from amongst persons who is or has been :-(i)Member of State Education Service;(ii)[ Professor, Readers and Lecturers in any University established by law in Uttar Pradesh : [Substituted by Notification No. S.E.C./1/Adhi-8(1) 83-84 dated 6.7.1983.]Provided that in case of a lecturer he should not have less than 5 years' experience.](iii)Principal of any college recognised by or affiliated to any such University for not less than five years;(iv)Assistant Professor/Lecturer in any college recognised by or affiliated to such University for not less than 10 years;(v)Principal of any college recognised under the Intermediate Education Act, 1921 for a period of not less than [10] [Substituted by Notification No. S.E.C./1/Adhi-8(1) 83-84 dated 6.7.1983.] years :Provided that experts for selection of teachers (not being the selection of head of institution), shall be experts in the subject for which a teacher has to be selected.Explanation. - Expert, referred to in the proviso, must be a person who possesses the minimum qualification prescribed for the appointment of a teacher in Intermediate classes in the subject.
(2)The number of experts in the panel arid in various Selection Committees shall be such as may be determined by the Commission.
(3)The panel shall, unless revised earlier, remain valid for three years :Provided that the Commission may at any time add any name to or remove any name from the panel.
(4)Every expert attending the selection shall be entitled to be paid remuneration and travelling allowance at such rates, not exceeding the rates prescribed by the Uttar Pradesh Public Service Commission, as may be determined by the Commission from time to time.

5. Fee : Section 34

. - (1) Every candidate shall be liable to pay to the Commission such fee, for holding selections, conducting examinations, where necessary, or for holding interview, as may be determined by the Commission from time to time with the prior approval of the Government.
(2)Until fee is determined or revised under sub-regulation (1), every candidate for selection shall pay to the Commission the fee at the following rates :-
  General Scheduled Castes Scheduled Tribes
  Rs. Rs. Rs.
(a) For application, fee for teachers and heads ofinstitutions. 15/- 10/- 5/-
(b) For selection to the post of bead of institution 30/- 20/- 10/-
(c) For the selection for the post of teacher throughinterview only. 25/- 15/- 10/-
(d) For the selection for the post of teacher throughcompetitive examination (including interview) : 50/- 35/- 20/-
(3)The fee shall be payable by crossed postal order or Bank Draft payable to the Secretary of the Commission.

6. Delegation of Power : Sections 29 and 34

. - [The power of general superintendence and direction over the business transacted by, or in the Commission, including the power with regard to the expenditure in connection with the maintenance of the office and internal administration of the Commission is delegated to the Chairman, and the Chairman may exercise such power or any of the powers either himself or, subject to his overall superintendence and direction, through any other member or the officer of the Commission.] [Substituted by Notification No. S.E.C./1/Adhi-8(1)83-84, dated 6.7.1983.]