Section 8 in The U.P. Secondary Education Services Commission (Procedure and Conduct of Business) First Regulations, 1995
8. Interview Board
. - (1) The Commission shall constitute separate Interview Boards for different posts or categories of post for which interviews are to be held and may constitute more than one Interview Boards where the number of candidates for any particular post is large.(2)Where more than one Interview Boards are constituted, the constitution of such Interview Boards may be changed by rotation as often as the Commission thinks proper.(3)There shall be at least one member and two experts in an Interview Board, but the Commission may, if it thinks necessary so to do, include more than one member or more than two experts in an Interview Board or constitute an Interview Board with one member and one expert.(4)The experts for the Interview Board shall be selected from the panels prepared under sub-regulation (2) of Regulation 9 in such manner that one expert shall be taken from each panel.(5)The programme of interview of the candidates shall be fixed by the Commission.(6)The intimation for interview shall be sent to the candidates twenty-one days in advance by post at the address given in his application and if any intimation about the change of address has been received, at such changed address.(7)If any member of the Commission is unable to be present in an Interview Board, the Chairman may authorise any other member of the Commission to hold interview in his place and this fact shall not invalidate the proceedings of such Interview Board and the selection made by it.(8)If a member of an Interview Board is unable to attend or has to leave the Interview Board during the course of its sitting and an alternative arrangement cannot be made, the remaining member or members of the Interview Board may hold or continue to hold the interviews and the proceedings of the Interview Board and the selection made by it shall not be called in question on the ground that any member of the Interview Board was absent from the sitting of the Interview Board.(9)In an Interview Board, the member of the Commission shall preside and where there are more than one such members the senior member shall preside.(10)The proceedings of the Interview Board shall, as soon as may be, be placed before the Commission for approval, which may also be obtained by circulation or by hand.
