(1)The service shall consist of the following :(a)Class I-(i)Director of Public Instruction ;(ii)Additional Director of Public Instruction/Director of Elementary Education/Director of Adult Education, hereinafter referred to as Additional Director ;(iii)Principal, Government Degree Colleges ;(iv)Principal Science College ;(v)Principal, State Institute of Education ;(vi)Joint Director, Public Instruction/Joint Director, Elementary Education/Joint Director, Adult Education/Joint Director, Public Instruction, Hills/Joint Director, Plains Tribal Education/Joint Director, Vocational Education/Director, Institute of Science Education, hereinafter referred to as Joint Director ;(vii)Principal Government Law College ;(viii)Deputy Director of Public Instruction/Deputy Director, Elementary Education/Deputy Director of Adult Education/Inspector of Schools, hereinafter referred to as Deputy Director ;(x)Principal, Government Sanskrit College ;(xi)Principal Hindi Teachers, Training College ;(xii)Vice-Principal and Professor of Government Degree Colleges including non-technical Assistant Professors of Engineering Colleges and Polytechnics, hereinafter referred to as Professors ;(xiii)Vice-Principal and Professor of Post Graduate Training Colleges hereinafter referred to as Professors ;(xiv)Professors of Science College ;(xv)Professors/Readers of State Institute of Education and State Institute of Science Education hereinafter referred to as Professors ;(xvi)Assistant Director, Vocational Guidance ;(xvii)Assistant Director, Planning and Co-ordination ;(xviii)Lecturer of Government Degree College including non-technical Lecturers of Engineering Colleges and Polytechnics.(xix)Lecturers of Science Colleges ;(xv)Assistant Inspector/Assistant Inspectors of Schools/Vigyan Mandir Officer.(b)Class II :(i)Lectures of Post Graduate Training College ;(ii)Lecturers of Government Sanskrit College ;(iii)Lecturers of Government Law College ;(iv)Lecturers of Hindi Teachers Training College ;(v)Lecturers of State Institute of Education/State Institute of Science Education ;(vi)Deputy Inspector of Schools/District Social Education Officer ;(2)The service may also include-(i)any post equivalent to a post in any of the cadres mentioned in sub-rule (1): and(ii)any cadre or post declared by Government to be a cadre of the service.Note. - Each of the post in the sub-rule (10 shall form independent cadre. Members of any cadre shall have no claim for appointment in higher cadre except in accordance with provisions of these rules.
