[Cites 0, Cited by 0]

State of Uttar Pradesh - Act

The U.P. Secondary Education Services Commission Rules, 1995

UTTAR PRADESH
India

The U.P. Secondary Education Services Commission Rules, 1995

Rule THE-U-P-SECONDARY-EDUCATION-SERVICES-COMMISSION-RULES-1995 of 1995

Published on 8 May 1995
Commenced on 8 May 1995
[This is the version of this document from 8 May 1995.]
[Note: The original publication document is not available and this content could not be verified.]

The U.P. Secondary Education Services Commission Rules, 1995Published Vide Notification No. 1677-15-7 - 1(262)-91-T.C. dated 8.5.1995.In exercise of the powers conferred by Section 35 of the Uttar Pradesh Secondary Education Services Commission Act, 1982 (U.P. Act No. 5 of 1982), the Governor is pleased to make the following rules.

Part I – General

1. Short title and commencement

. - (1) These rules may be called the Uttar Pradesh Secondary Education Services Commission Rules, 1995.

(2)They shall come into force on the date of their publication in the Uttar Pradesh Gazette.

2. Definitions

. - In these rules, unless there is anything repugnant in the subject or context, -

(a)"Act" means the Uttar Pradesh Secondary Education Services Commission Act, 1982;

(b)"Deputy Director" means the Deputy Director of Education, in charge of a region;

(c)"Substantive appointment" means an appointment, not being an ad hoc appointment on the post of teacher made in accordance with the provisions in the Act and the rules made thereunder and includes the appointment regularised under Section 33-A or 33-B of the Act;

(d)"Vacancy" means a vacancy arising out as a result of death, retirement, resignation, termination, dismissal or removal of a teacher or creation of new post or appointment or promotion of the incumbent to any higher post in a substantive capacity.

Part II – Qualifications

3. Nationality

. - A candidate for direct recruitment to a post of teacher must be -

(a)a citizen of India; or

(b)a Tibetan refugee who came over to India before the 1st day of January, 1962 with the intention of permanently settling in India; or

(c)a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka or any of the East African countries of Kenya, Uganda and the United Republic of Tanzania (formerly Tanganyika and Zanzibar) with the intention of permanently settling in India :

Provided that a candidate belonging to category (b) or (c) above must be a person in whose favour a certificate of eligibility has been issued by the State Government :Provided further that a candidate belonging to category (b) will also be required to obtain a certificate of eligibility issued by the Deputy Inspector General of Police, Intelligence Branch, Uttar Pradesh :Provided also that if a candidate belongs to category (c) above, no certificate of eligibility will be issued for a period of more than one year and the retention of such a candidate in service beyond a period of one year shall be subject to his acquiring Indian citizenship.Note. - A candidate in whose case a certificate of eligibility is necessary but the same has neither been issued nor refused, may be admitted to the interview and he may also be provisionally appointed subject to the necessary certificate being obtained by him or issued in his favour.

4. Age

. - A candidate for direct recruitment to a post of a teacher must have attained the age of twenty one years on the first day of July of the calendar year in which the vacancies are advertised by the Commission or by the Deputy Director, as the case may be.

5. Academic qualifications

. - A candidate for appointment to a post of teacher must possess the qualifications specified in Regulation 1 of Chapter II of the Regulations made under the Intermediate Education Act, 1921.

6. Character

. - The character of a candidate for direct recruitment to a post of teacher must be such as to render him suitable in all respect for employment in an educational institution. The Commission shall satisfy itself on this point.Note. - Persons dismissed by the Union Government or a State Government or a local authority or by a Corporation or Body owned or controlled by the Union Government or a State Government shall be ineligible for appointment. Persons convicted of an offence involving moral turpitude shall also be ineligible.

7. Marital status

. - A male candidate who has more than one wife living or a female candidate who has married a man already having a wife living shall not be eligible for appointment to the post of a teacher :Provided that the State Government may, if satisfied that there exist special grounds for doing so except any person from the operation of this rule.

8. Physical fitness

. - (1) No candidate shall be eligible for appointment to the post of a teacher unless he be in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of his duties :Provided that a blind person shall not be ineligible for appointment to the post of a teacher for the subject of music.

(2)Before a candidate is finally selected for appointment he shall be required by the Commission to produce a medical certificate of fitness from the Medical Officer of any Government hospital or Primary Health Centre :Provided that medical certificate of fitness shall not be required from a candidate to be recruited by promotion.

9. Bar to appoint a male candidate in a girls' institution

. - No male candidate shall be eligible for appointment to the post of a teacher in a girls' institution:Provided that nothing contained in this rule shall apply to -

(a)a candidate already working as a confirmed teacher in a girls institution for appointment by promotion to a higher post of teacher, other than the post of head of institution, in the same institution;

(b)a blind candidate for appointment as a teacher for the subject of music :

Provided further that when a suitable lady candidate is not available for appointment to the post of a teacher, other than the post of head of institution, or for any other sufficient reason the Commission is satisfied that it is expedient in the interest of the students so to do, it may select a male candidate for such post :Provided also that before selecting a male candidate in accordance with the preceding proviso, the Commission may obtain and consider the view of the Management of the concerned Institution and the Deputy Director.

Part III – Procedure For Recruitment

10. Source of recruitment

. - Recruitment to various categories of teachers shall be made from the following sources :

(a)Principal of an Intermediate College or Headmaster of a High School by direct recruitment.

(b)Teachers of lecturers grade. - (i) 50 per cent by direct recruitment;

(ii)50 per cent by promotion from amongst substantively appointed teachers of the trained graduates (L.T.) grade;

(c)Teachers of trained graduates (L.T.) grade. - (i) 50 per cent by direct recruitment;

(ii)50 per cent by promotion from amongst the substantively appointed teachers of Certificate of Teaching (C.T.) Grade :

Provided that if in any year of recruitment suitable eligible candidates are not available for recruitment by promotion, the posts may be filled by I direct recruitment :Provided further that if in calculating respective percentage of posts under this rule there comes a fraction then the fraction of the posts to be filled by direct recruitment shall be ignored and the fraction of the posts to be filled by promotion shall be increased to make it one post.

11. Determination and notification of vacancies

. - (1) The Management shall determine the number of vacancies in accordance with sub-section (1) of Section 15 of the Act and notify them through the Inspector, to the Commission in the manner hereinafter provided.

(2)The statement of vacancies for each category of post to be filled in by direct recruitment or by promotion, including the vacancies that are likely to arise due to retirement on the last day of the year of recruitment, shall be sent separately in quadruplicate in the pro forma given in Appendix "A" by the Management to tine Inspector by July, 15 of the year of recruitment and the Inspector shall, after verification from the record of his office, prepare consolidated statement of vacancies of the district subject-wise in respect of the vacancies of lecturers grade, and group-wise in respect of vacancies of trained graduates (L.T.) grade. The consolidated statement so prepared shall, along with the copies of statement received from the Management, be sent by the Inspector to the Commission by July, 31 with a copy thereof to the Deputy Director :Provided that if the State Government is satisfied that it is expedient so to do, it may, by order in writing, fix other dates for notification of vacancies to the Commission in respect of any particular year of recruitment :Provided further that in respect of the vacancies existing on the date of commencement of these rules as well as the vacancies that are likely to arise on July 30,1995 the Management shall, unless some other dates are fixed under the preceding proviso, send the statement of vacancies by June 15,1995 to the Inspector and the Inspector shall send the consolidated statement in accordance with the sub-rule to the Commission by June 30, 1995.Explanation. - For the purposes of this sub-rule the word groupwise in respect of the trained graduates (L.T.) grade means in accordance with the following groups, namely :

(a)Language Group. - This group consists of the subjects of Hindi, Sanskrit, Urdu, Persian and Arabic;

(b)Science Group. - This group consists of the subjects of Science and Mathematics;

(c)Art and Craft group;

(d)Music Group;

(e)Agriculture Group;

(f)Home Science Group;

(g)Physical Education Group; and

(h)General Group. - This group consists of the subjects not covered in any of the foregoing groups.

(3)If, after the vacancies have been notified under sub-rule (2), any vacancy in the post of a teacher occurs, the Management shall, within fifteen days of its occurrence, notify the Inspector in accordance with the said sub-rule and the Inspector shall within ten days of its receipt by him send it to the Commission.

(4)Where, for any year of recruitment, the Management does not notify the vacancies by the date specified in sub-rule (2) or fails to notify them in accordance with the said sub-rule, the Inspector shall on the basis of the record of his office, determine the vacancies in such institution in accordance with sub-section (1) of Section 15 of the Act and notify them to the Commission in the manner and by the date referred to in the said sub-rule. The vacancies notified to the Commission under this sub-rule shall be deemed to be notified by the Management of such institution.

12. Procedure for direct recruitment

. - (1) The Commission shall, in, respect of the vacancies to be filled by direct recruitment, advertise the vacancies including those reserved for candidates belonging to Scheduled Castes, Scheduled Tribes and other Backward Classes of citizens in at least two daily newspapers, having wide circulation in the State and call for the applications for being considered for selection in the pro forma published in the advertisement. For the post of Principal of an Intermediate College or the Headmaster of a High School the name and place of the institution shall also be mentioned in the advertisement and the candidates shall be required to give the choice of not more than three institutions in order of preference and if he wishes to be considered for any particular institution or institutions and for no other institution, he may mention the fact in his application.

(2)The Commission shall scrutinise the applications and prepare lists for each category of posts on the basis of quality points specified in Appendix B, C, and D, as the case may be, and having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and other Backward Classes of citizens in respect of the post of teacher in lecturers and trained graduates (L.T.) grade, call for interview such candidates who have secured the maximum qualifying points in such manner that the number of candidates shall not be less than five times of the number of vacancies.

(3)The Commission shall hold interview of the candidates and, for each category of post prepare panel of those found most suitable for appointment in order of merit as disclosed, by the marks obtained by them in the interview. The panel, for the post of Principal or Headmaster shall be prepared institution wise after giving due regard to the preference given by a candidate, if any, for appointment in a particular institution whereas for the post in the lecturers and trained graduates (L.T.) grade, it shall be prepared subjectwise and groupwise respectively. If two or more candidates obtain equal marks in interview, the name of the candidate who has higher quality points shall be placed higher in the panel and if the marks obtained in the interview as well as the quality points of two or more candidates are equal, the name of the candidate who is older in age shall be placed higher. In the panel for the post of Principal or Headmaster, the number of names shall be three times of the number of the vacancy and for the post of teachers in the lecturers and trained graduates (L.T.) grade, it shall be larger (but not larger than twenty five per cent) than the number of vacancies.Explanation. - For the purposes of this sub-rule the word groupwise means in accordance with the groups specified in the Explanation to sub-rule (2) of Rule 11.

(4)At the time of interview of candidates, for the post of teachers in lecturers and trained graduates (L.T.) grade the Commission shall, after showing the list of the institutions which have notified the vacancy to it, require the candidates to give, if he so desires, the choice of not more than five such institutions not situated in his home district in order of preference, where, if selected, he may wish to be appointed.

(5)The Commission shall after preparing the panel in accordance with sub-rule (3), allocate the institution to the selected candidates in respect of the posts of teachers in lecturer and trained graduates (L.T.) grade in such that the candidate whose name appears at the top of the panel shall be allocated the institution of his first preference given in accordance with sub-rule (4). Where a selected candidate cannot be allocated any of the institutions of his preference on the ground that the candidates placed higher in the panel have already been allocated such institutions and there remains no vacancy the Commission may allocate any institution to him as it may deem fit :Provided that no candidate shall be allocated the institution of his home district.

(6)The Commission shall forward the panel prepared under sub-rule (3) alongwith the name of the institutions allocated to selected candidates in accordance with sub-rule (5) to the Inspector with a copy thereof to the Deputy Director and also notify them on its notice board.

13. Intimation of names of selected candidates

. - (1) The Inspector shall, within ten days of the receipt of the panel and the allocation of institution under Rule 12, -(i)notify it on the notice board of his office;(ii)intimate the name of selected candidate to the Management of the institution, which has notified the vacancy, with the direction that, on authorisation under resolution of the management, an order of appointment, in pro forma given in Appendix 'E' be issued to the candidate by registered post within fifteen days of the receipt of intimation requiring him to join duty within fifteen days of the receipt of the order or within such extended time, as may be allowed to him by the Management, and also intimating him that, on his failure to join within the specified time, his appointment will be liable to be cancelled.(iii)send an intimation to the candidate referred to in clause (ii), with the direction to report to the Management within fifteen days of the receipt of the order of appointment by him form the Manager or within such extended time as may be allowed to him, by the Management.

(2)The Management shall comply with the direction, given under sub-rule (1) and report compliance thereof to the Commission through the Inspector.

(3)Where the candidate, referred to in sub-rule (1), fails to join the post within the time allowed in the letter of appointment or within such extended time as the Management may allow in this behalf or where such candidate is otherwise not available for appointment, the Inspector may, on the request of the management, intimate fresh name or names standing next in order of merit on the panel, under intimation to the Deputy Director and the Commission, and the provisions of sub-rules (1) and (2) shall mutatis mutandis apply.

14. Procedure for recruitment by promotion

. - (1) Where any vacancy is to be filled by promotion all teachers working in trained graduates (L.T.) grade or Certificate of Teaching (C.T.) grade, if any, who possess the qualifications prescribed for the post and have completed five years continuous service as such on the first day of the year of recruitment shall be considered for promotion to the lecturers grade or the trained graduates (L.T.) grade, as the case may be, without their having applied for the same.Note. - For the purposes of this sub-rule, regular service rendered in any other recognised institution shall be counted for eligibility, unless interrupted by removal, dismissal or reduction to a lower post.

(2)The criterion for promotion shall be seniority subject to the rejection of unfit.

(3)The Management shall prepare a list of teachers referred to in sub-rule (3), and forward it to the Commission through the Inspector with a copy of seniority list, service records, including the character rolls, and a statement in the pro forma given in Appendix 'A'.

(4)Within three weeks of the receipt of the list from the management under sub-rule (3), the Inspector shall verify the facts from the record of his office and forward the list to the Commission.

(5)The Commission shall consider the cases of the candidates on the basis of the records referred to in sub-rule (3) and may call such additional information as it may consider necessary. The Commission shall forward the panel of selected candidates within the one month to the Inspector with a copy thereof to the Deputy Director.

(6)Within ten days of the receipt of the panel from the Commission under sub-rule (5), the Inspector shall send the name of the selected candidate to the management of the institution which has notified the vacancy and the management shall accordingly on authorisation under its resolution issue the appointment in the pro forma given in Appendix 'E' to such candidate.

15. Procedure for ad hoc appointment by direct recruitment

. - (1)(a) Where ad hoc appointments of the teachers in respect of the vacancies to be filled in by direct recruitment are to be made under Section 18 of the Act, the Deputy Director, shall advertise the vacancies subjectwise, for lecturers grade and groupwise for trained graduates (L.T.) grade, alongwith the number of vacancies to be served for the candidates belonging to the Scheduled Castes, Scheduled Tribes and other Backward Classes of citizen in at least two newspapers, one of which having wide circulation in the district and the other in the State, and invite applications for ad hoc appointment in the pro forma given in Appendix 'F'. Such advertisement shall, inter alia mention the pay and allowances admissible to the posts, minimum academic qualifications for appointment and such other things as may be considered necessary. The candidates shall be required to give the choice of not more than three districts in order of preference, where, if selected, he may wish to be appointed. Where a candidate wishes to be considered for any particular district and for no other district, he may mention the fact in his application.(b)The application referred to in clause (a) shall be sent by registered post, to the Deputy Director within fifteen days from tine date of publication of advertisement in the newspaper so as to reach the office of the Deputy Director on or before the last date of receipt of application mentioned in the advertisement.(c)The application referred to in clause (a) shall be accompanied with -(i)a fee of fifteen rupees in the form of crossed postal order payable to the concerned Deputy Director :Provided that such fee shall, in the case of candidates belonging to Scheduled Castes and Scheduled Tribes, be five rupees;(ii)a self addressed envelope; and(iii)other documents as may be required,(d)No application, not sent in accordance with clause (b) or (c), shall be taken into consideration.

(2)The Deputy Director shall scrutinise the application and shall cause the lists of candidates prepared on the basis of quality points specified in Appendix 'G'. The compilation of quality points may be done on payment basis through a computer or through retired Gazetted Government servants under the personal supervision of such Deputy Director. The payment for publication of advertisement under sub-rule (1) and for preparation of lists under this sub-rule may be made from the amount of fee received with the application. The Deputy Director shall place the lists along with the applications before the Selection Committee.

(3)The Selection Committee shall after considering the cases of candidates on the basis of lists referred to in sub-rule (2) prepare subjectwise lists of selected candidates for appointment in lecturers grade and groupwise lists in trained graduate (L.T.) grade in order of merit as disclosed by the quality points compiled under sub-rule (2). If two or more candidates obtained equal quality points, then the name of the candidate who is older in age shall be placed higher in the list. The number of names in the list shall be larger (but not larger than twenty-five per cent) than the number of vacancies advertised under sub-rule (1).Explanation. - Tor the purposes of sub-rule (1) and this sub-rule, the word groupwise means in accordance with the group specified in the explanation to sub-rule (2) of Rule 11.

(4)The Selection Committee shall also prepare list of the institutions, districtwise, in respect of which vacancies have been notified to the Commission, by arranging their names in Hindi alphabetical order. If the names of two or more institutions begins with the same alphabet then the name of the institution which was recognised earlier shall be placed higher in the list.

(5)

(a)The Selection Commission shall allocate the selected candidates to the institution in such manner that the candidates whose name appears on top of the list prepared under sub-rule (3) shall be allocated to the institution the name whereof appears on top of the list prepared under sub-rule (4) keeping in view the preference of district given under clause (a) of sub-rule (1). If a selected candidate cannot be allocated to any of the institutions of the district of his preference on the ground that the candidates placed higher in panel have already been allocated to the institution of such district and there remains no vacancy in it, the Selection Committee may allocate him to any Institution of any district as it may deem fit. The process shall be repeated till the vacancies in such institution are filled :

Provided further that no candidate shall be allocated to the institution of his home district.

(b)The Selection Committee shall recommend the names of the selected candidates to the management of the institution to which he has been allocated for appointment, with a copy to the concerned Inspector.

(6)The Management shall, under the resolution, issue an order of appointment to the candidate by registered post, within fifteen days from the date of receipt of his name from the collection Committee, requiring him to join the duty within ten days of the order or within such extended time, as may be allowed to him by the Management and also intimating him that on his failure to join within the specified time, his appointment will be liable to be cancelled and send a copy thereof to the Inspector and the Deputy Director.

(7)Where a candidate, referred to in sub-rule (6), fails to join the post within the time allowed in the order of appointment or within such extended time and the Management may allow in this behalf whereof the candidate is otherwise not available for appointment, the Selection Committee may on the request of the Management, recommend candidate or candidates standing next in order of merit in the list prepared under sub-rule (3) and the provisions of sub-rule (6) shall mutatis mutandis apply.

16. Procedure for ad hoc appointment by promotion

. - (1) Where ad hoc appointments of teachers, in respect of the vacancies to be filled in by promotion, are to be made under Section 18 of the Act, the Management shall consider the cases of such teachers who are working in trained graduates (L.T.) or certificate of Teaching (C.T.) grades and possess the qualifications prescribed under the Intermediate Education Act, 1921, or the regulations made thereunder and have put in at least five years' continuous service as such on the date of occurrence of vacancy, for promotion to the lecturers or trained graduates (L.T.) grade, as the case may be, on the basis of seniority subject to rejection of unfit without their having applied for the same.Explanation. - For the purpose of the sub-rule, -(a)service rendered in any other recognised institution shall count for eligibility, unless interrupted by removal, dismissal or reduction to a lower post;(b)a teacher shall be deemed to be unfit if -(i)any criminal case involving moral turpitude is pending enquiry or trial against him; or(ii)any disciplinary proceeding is being conducted against him.

(2)The management shall forward the name of the selected teacher along with the copy of seniority list and his service record including character roll to the Inspector for approval.

(3)The Inspector shall, within ten days from the date of receipt of names under sub-rule (2) send the names of approved teachers to the management of the concerned institution and the provisions of sub-rules (6) and (7) of Rule 15 shall mutatis mutandis apply.

17. Canvassing

. - No recommendation, either written or oral, other than those required under these rules, applicable to the post will be taken into consideration. Any attempt on the part of the candidate to enlist directly or indirectly for the candidate will disqualify him for appointment.

18. Investigation of misconduct

. - The procedure for the investigation and proof of misconduct, referred to in sub-section (2) of Section 6 of the Act shall be as follows :

(a)Where, on complaint, or otherwise, the State Governments satisfied, whether or not after making a preliminary inquiry that there is prima facie case of misconduct against a member it shall give the member concerned an option either to resign the office unconditionally or to face investigation.

(b)If no resignation referred to in clause (a) is received within fifteen days from the date of giving such option, the State Government may appoint an Inquiry Officer who shall be a sitting or retire) Judge of a High Court or a person eligible to be appointed a Judge of a High Court.

(c)The Inquiry Officer shall, after giving the member concerned reasonable opportunity of being heard and after taking such evidence as he may consider necessary', submit his report to the State Government within fifteen days of the completion of Inquiry.

(d)In conducting the inquiry, the Inquiry Officer shall be guided by rules of inquiry, and the principles of natural justice and shall not be bound by formal rules relating to procedure of inquiry.

(e)The provisions of the Uttar Pradesh Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents Act, 1976 (U.P. Act No. 4 of 1976) shall apply to such inquiry.

(f)Where, during the course of the inquiry, the Inquiry Officer is changed, for any reason whatsoever, it shall not be necessary for the new Inquiry Officer to commence the inquiry afresh and the inquiry may be proceeded with from the stage when the Inquiry Officer was changed.

(g)Subject to the provisions of this rule, the Inquiry Officer shall have power to regulate the procedure of the inquiry, including the fixing of place and time of its sitting and deciding whether inquiry should be conducted in public or in camera.

APPENDIX "A"[See Rules 11(2) and 14(3)]REQUISITION FORM FOR THE RECRUITMENT OF CANDIDATES FOR APPOINTMENT TO THE POST OF TEACHER/PRINCIPAL/HEAD MASTER(To be sent in quadruplicate)

1. (i) Name of Institution................

(ii)Place................................

(iii)District............................

(iv)Number of students Class Section No.......................

(v)Names of Subjects/High School/Inter.

(vi)Number of Teachers...................

2. (i) Name(s) of the post(s) for which selection is to be made........

(ii)Number of posts........................

(iii).....................................................................

(iv)Pay scale of the post..............................................

App.

3. Where the post for which selection to be made, is of Lecturer or L.T. grade :

(i)Total number of sanctioned post;

(ii)Number of posts already filled by -

(a)direct recruitment

(b)promotion.

(iii)Total number of vacancies determined by the Management to be filled by -

(a)direct recruitment;

(b)promotion.

4. Number of posts, if any, reserved for -

(a)Scheduled Castes;

(b)Scheduled Tribes;

(c)Other Backward Classes of citizen.

5. Name of all candidates eligible for promotion, their qualification and length of service from the date of regular appointment in the grade from which promotion is to be made.

6. Any other information, that the Commission may desire to have -

Certified that the above information is correctly recorded and verified from the relevant documents.Manager.Verified and forwarded to the Secretary, Uttar Pradesh Secondary Education Services Commission, Allahabad.District Inspector of Schools.Regional Inspectressof Girls Schools.APPENDIX "B"[See Rule 12 (2)]Quality points for selection of teachers by direct recruitment.For Trained graduates (L.T.) grade.

	Name of Examination	Quality points
1.	High School	The percentage of marks
10
	To be filled in only where the post is to be filled bypromotion.
		The percentage of marks x2________________________
10
2.	Intermediate
	Other	First Division	Second Division	Third Division

	Name of Examination	Quality points
3.	Training -
	(a) Theory	12	6	3
	(b) Practical	12	6	3
4.	Post-graduate degree	15	10	5

APPENDIX "C"[See Rule 12 (2)]Quality points for selection of teachers by direct recruitment.For Lecturers Grade -

Name of Examination	Quality points
1. High School	The percentage of marks____________________
10
2. Intermediate	The percentage of marks x2_______________________
10
3. Graduate degree	The percentage of marks x4_______________________
10
4. Post-graduate degree	The percentage of marks x8_______________________
10

APPENDIX "D"Quality points for selection of Principal of an Intermediate College/Headmaster of a High School.

Name of Examination	Quality points
1. High School	The percentage of marks____________________
10
2. Intermediate	The percentage of marks x2_______________________
10
3. Graduate degree	The percentage of marks x4_______________________
10
4. Post-graduate degree	The percentage of marks x8_______________________
10
Other	First Division	Second Division	Third Division

5. Training -
(a) Theory	12	6	3
(b) Practical	12	6	3
6. Administrative experience

Note. - Two marks for each year and the maximum of 15 marks.Appendix "E"[See Rules 13 (i), (ii) and 14 (6)](Under registered cover)(Name of institution)............... No........ Place................... date.....district.....Sub : Appointment of Teacher/Principal/Head MasterSir/Madam,I am pleased to inform you that you have been selected for the post of........ by the Uttar Pradesh Secondary Services Commission. The Committee of Management of the Institution vide their resolution No......., dated............ have appointed you as a...........in the scale of Rs with a starting salary of Rs........... plus D.A. and such other allowances as may be admissible under the rules, orders of one year probation/temporarily up to..................You are called upon to report to the Principal/Headmaster, Manager within 10 days of the receipt of the letter and join duty. In case you fail to join within the specified time, the appointment will be liable to be cancelled.Yours faithfullyManager.Appendix "F"[See Rules 15 (i)(a)]Application for ad hoc appointment by direct recruitment in lecturer or trained graduates (L.T.) grade in the institution.

1. Name of the post applied for (mention the subject wherenecessary)	{\|
Paste here the certified photographin passport size

|-| 2. Name of theapplicant...........|-| 3. [ Father's Name.................] [To be filled in block letters.]|-| 4. [ Permanent address.............] [To be filled in block letters.]|-| 5. [ Postal address................] [To be filled in block letters.]||-| 6. [ Home District.................] [To be filled in block letters.]||-| 7.Gender...................Male.............Female...............||-| 8. Date ofbirth.............(attach certificate)||-| 9. Scheduled Castes| Scheduled Tribes| Other BackwardClassof Citizen| Others|-| (attach certificate if belongs toS.C., S.T. or O.B.C.)|-| 10. Citizenship||-| 11. Academicqualifications(attach certified marksheets andcertificates).|-| Serial No.| Name of Examination| Subject| Marks obtainedpercentage| Division| Examining Body|-||-| 12. Detail of Postal Order.|-| 13. Three choices of the districtwhere posting is required in order of preference.|-| 14. Detail of annexures :|}DeclarationI................do hereby declare that, to the best of my knowledge and belief, the information given by me in this application are true.Signature of applicant.Appendix "G"[See Rule 15 (2)]Quality points for selection of teachers for ad hoc appointment by direct recruitment.

(1)	For Trained graduates (L.T.) Grade :
	Name of Examination	Quality points
1.	High School	The percentage of marks____________________
10
2.	Intermediate	The percentage of marks x2________________________
10
3.	Graduate degree	The percentage of marks x4________________________
10
	Other	First Division	Second Division	Third Division
3.	Training -
	(a) Theory	12	6	3
	(b) Practical	12	6	3
4.	Post-graduate degree	15	10	5
(2)	For Lecturers Grade -
	Name of Examination	Quality points
1.	High School	The percentage of marks____________________
10
2.	Intermediate	The percentage of marks x2________________________
10
3.	Graduate degree	The percentage of marks x4________________________
10
4.	Post-graduate degree	The percentage of marks x8________________________
10

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Act