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State of Uttar Pradesh - Section

Section 22E in The U.P. Pravidhik Shiksha Adhiniyam, 1962

22E. Appointment of teachers.

(1)Qualifications for appointment as Principal and of teachers shall be laid down by regulations;Provided that the Board may, after considering the report of the Director, exempt any person from the requirement of minimum qualifications having regard to his experience, education and other attainments.
(2)There shall be constituted in every affiliated institution a selection committee with the head of such institution as an ex-officio member thereof, for the purpose of selecting candidates for appointment as teacher in the affiliated institution.
(3)For the selection of Principal of an affiliated institution, there shall likewise be constituted a selection committee of three members one of whom shall be a person not belonging to the district in which the affiliated institution is located, selected by the Committee of Management out of the regional panel referred to in sub-section (4).
(4)The Director shall prepare for each region a panel of persons to act as nominated members in the Selection Committee referred to in sub-section (3).
(5)The constitution of the selection committee referred to in subsections (2) and (3), the conduct of business at their meetings, the preparation of regional panels and other matters shall be regulated by regulations.