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State of Uttar Pradesh - Act

The U.P. Higher Education Services Commission (Procedure For Selection Of Teachers) Regulations, 1983

UTTAR PRADESH
India

The U.P. Higher Education Services Commission (Procedure For Selection Of Teachers) Regulations, 1983

Rule THE-U-P-HIGHER-EDUCATION-SERVICES-COMMISSION-PROCEDURE-FOR-SELECTION-OF-TEACHERS-REGULATIONS-1983 of 1983

  • Published on 20 August 1983
  • Commenced on 20 August 1983
  • [This is the version of this document from 20 August 1983.]
  • [Note: The original publication document is not available and this content could not be verified.]
The U.P. Higher Education Services Commission (Procedure For Selection Of Teachers) Regulations, 1983Published Vide Notification No. U. SHI. Ayog/1904-1983-84, Dated 20.8.1983.In exercise of the powers under Section 31 of the Uttar Pradesh Higher Education Services Commission Act, 1980 (U.P. Act No. 16 of 1980), and with the previous approval of the Government, the Commission makes the following regulations :

1. Short title and commencement. -

(1)These regulations may be called the Uttar Pradesh Higher Education Services Commission (Procedure for Selection of Teachers) Regulations, 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 Higher Education Services Commission Act, 1980.
(b)"Chairman" means the Chairman of the Commission and includes any other person performing, in the absence of the Chairman, for the time being, the functions of the Chairman;
(c)"College" means an affiliated or associated college to which the privilege of affiliation or recognition, as such has been granted by a University governed by the Uttar Pradesh State University Act, 1973 and includes a college maintained by a local authority but does not include a college maintained by the State Government;
(d)"Commission" means the Uttar Pradesh Higher Education Services Commission established under Section 3 of the U.P. Higher Education Services Commission Act, 1980;
(e)"Director" means the Director of Education (Higher Education) includes Joint Director of Education or Deputy Director of Education authorised by him;
(f)"Government" means the Government of Uttar Pradesh;
(g)"Management" in relation to a college means the Committee of Management or person or authority vested with the power to manage and conduct the affairs of the college;
(h)"Teacher" means a person employed for imparting instructions in a college and includes a Principal;
(i)"Year of recruitment" means a period of twelve months commencing from July 1, of a calendar year;

3. Qualifications and experience, etc. for appointment as teacher. -

The minimum qualifications for appointment of a teacher shall be as given in the Statutes, referred to in Section 50 of the Uttar Pradesh State Universities Act, 1973.

4. Determination and intimation of vacancies. -

(1)The Management shall determine and intimate to the Commission, in the pro forma, given in Appendix Form I to the Uttar Pradesh Higher Education Services Commission Rules, 1981 and in the manner hereinafter specified, the vacancies existing or likely to fall vacant during the year of recruitment.
(2)The statement of vacancies shall be sent by the Management to the Commission by May 31 preceding the year of recruitment with a copy to the Director and where the vacancy has occurred during the session or after the requisition has already been sent within 15 days of the occurrence of the vacancy :Provided that where the Commission is satisfied that there are sufficient reasons for doing so, it may with the approval of the Government, relax or modify the time schedule in respect of any year generally or in respect of any particular college.
(3)Where the Management has failed to notify the vacancy or the vacancies by the specified date or in the manner prescribed, the Commission may require the Director to notify the vacancy and the vacancy so notified shall be deemed to be notified by the Management.

5. Notification of vacancies, submission of application and indication of preference. -

The Commission shall advertise the vacancies in the three issues of at least three newspapers. The Commission shall send a copy of the advertisement to the Director and may, if it considers proper, also send a copy thereto to the District Inspector of Schools and to the Colleges. Such advertisement shall, inter alia, indicate the total number of vacancies as also the number of vacancies in women's colleges and other colleges separately, the names of the college(s) and where they are situate and shall require the candidates to apply in prescribed form and to give if he so desires, the choice of not more than five colleges in order of preference. Where a candidate wishes to be considered for a particular college or colleges only and for no other, he shall mention the fact in his application.Provided that where the number of colleges is large or for any other reason the Commission considers it inexpedient, it may, instead of mentioning the names and particulars of the colleges in the advertisement, send the copy thereof to the colleges and to the District Inspector of Schools and mention in the advertisement that particulars of the colleges may be seen in the office of the Commission, the office of District Inspector of Schools or in the Colleges :Provided also that the Commission shall not be bound by the choice given by the candidate and may, in its discretion, recommend him for appointment in a college other than indicated by him.

6. Procedure for selection. -

(1)The Commission shall scrutinise the applications and call for interview such number of candidates as it may consider proper :Provided that, if on account of excess number of applications or for any other reasons, the Commission considers it desirable to limit the number of candidates to be called for interview, it may -
(i)in the case of the post of a teacher, not being the post of Principal, either hold preliminary screening on the basis of academic record or hold a competitive examination, so however that no competitive examination shall be held before the recruitment year 1984.
(ii)in the case of the post of the Principal, hold preliminary screening on the basis of academic record, teaching and administrative experience :
Provided further that the number of candidates to be called for interview for any category of post shall, as far as possible, be between three to eight times the vacancies as the Commission may consider proper.
(2)The Commission shall interview the candidates in accordance with the criteria, minimum standards and guidelines set out by it. The Commission may, if it considers necessary, hold practical test also as part of interview.
(3)No candidate shall be recommended unless at least one expert concurs with the selection.
(4)The Commission shall prepare two separate lists of selected candidates, one of the women candidates only and the other a 'general list' of all the candidates including women candidates (included in the first list). The names of women candidates who specifically opt not to be posted in women;s colleges shall not be included in the list of women candidates. The names of the candidates in the two lists shall be arranged in order of merit and the number of candidates shall not be more than three times the number of vacancies or the number of vacancies plus four whichever is more.

7. Recommendation for appointment. -

(1)The Commission may recommend the names of upto three candidates, in order of merit, for each post.
(2)The post of Principal shall-
(a)in the case of women's colleges, be offered to the candidates in the list of women candidates, and
(b)in the other colleges, be offered to the candidates in the general list after striking out the names of the women candidates who have been offered posts under clause (a).
(3)The posts of the Principal of degree colleges in the higher grade shall be offered in order of merit with due regard to the preference given by the candidates and the posts in the lower grade shall similarly be offered to the candidates standing next in order of merit.
(4)The procedure mentioned in sub-regulations (2) and (3) shall, mutatis mutandis, be followed in respect of the posts of teachers, other than Principal.

8. Notification of names of selected candidates. -

(1)The Commission shall forward its recommendations to the Management of the concerned college, with a copy thereof to the Director, and shall also notify the same on its notice board and public it in such other manner as it may consider proper.
(2)The Management shall report compliance to the Commission and to the Director within one month of the receipt of the recommendations.[9. Fee. - (1) Every candidate shall be liable to pay to the Commission such fee for holding selection, 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 revised under sub-regulation (1), every candidate for selection shall pay the Commission the fee at the following rates :
  General and O.B.C. Schedule Castes/Scheduled Tribes
  Rs. Rs.
(a) For application form and application fee    
(1) Principal 600 300
(2) Lecturers 400 200
(b) For interview (to be paid before being admitted to interview)    
(1) Principal 200 100
(2) Lecturers 200 100
(3)The cost of application form and application fees shall be payable only through a Nationalised Bank and the fees for the interview shall be paid to the Commission in cash.] [Substituted by Notification No. U. SHI. Ayog/5077/99-2000 dated 4.9.1999.]

10. Residuary matters. -

Subject to the provisions of the Act or of the Rules, or Regulations framed thereunder, the Commission may deal with any matter not specifically provided or in such manner as it deems fit and intimate the Government forthwith for information and directions, if any.