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State of Uttar Pradesh - Act

The U.P. Secondary Education Department Regularisation of Ad Hoc Appointment on the Post of Lecturer in Government Intermediate Colleges Rules, 2001

UTTAR PRADESH
India

The U.P. Secondary Education Department Regularisation of Ad Hoc Appointment on the Post of Lecturer in Government Intermediate Colleges Rules, 2001

Rule THE-U-P-SECONDARY-EDUCATION-DEPARTMENT-REGULARISATION-OF-AD-HOC-APPOINTMENT-ON-THE-POST-OF-LECTURER-IN-GOVERNMENT-INTERMEDIATE-COLLEGES-RULES-2001 of 2001

  • Published on 17 August 2001
  • Commenced on 17 August 2001
  • [This is the version of this document from 17 August 2001.]
  • [Note: The original publication document is not available and this content could not be verified.]
The U.P. Secondary Education Department Regularisation of Ad Hoc Appointment on the Post of Lecturer in Government Intermediate Colleges Rules, 2001Published Vide Notification No. 3637/15-2-2000-27(40)-93 dated 17.8.2001, published in the U.P. Gazette, Extraordinary, Part 4, Section (Ka), dated 17.8.2001.In exercise of the powers conferred by the proviso to Article 309 of the Constitution, the Governor is pleased to make the following rules.

1. Short title and commencement

. - (1) These Rules may be called the Uttar Pradesh Secondary Education Department Regularisation of Ad hoc Appointments on the Post of Lecturer in Government Intermediate Colleges Rules, 2001.
(2)They shall come into force at once.

2. Overriding effect

. - These rules shall have effect notwithstanding anything to the contrary contained in any other rules or orders.

3. Definitions

. - Unless there is anything repugnant in the subject or context -
(i)'Appointing authority' means the authority empowered to make appointment to the post of Lecturer in a Government Intermediate College under the relevant service rules;
(ii)'Available vacancy' means a vacancy for which no candidate has been recommended by the Commission before the date of notification of these rules;
(iii)'Commission' means the Uttar Pradesh Public Service Commission;
(iv)'Governor' means the Governor of Uttar Pradesh.

4. Regularisation of ad hoc appointments

. - (1) Any person who -(i)was directly appointed on the post of Lecturer in a Government Intermediate College of the State on ad hoc basis before August 7, 1993 and is continuing in sendee as such on the date of commencement of these rules;(ii)possessed requisite qualifications prescribed for regular appointment to the post of the Lecturer at the time of such ad hoc appointment; and(iii)has completed or as the case may be, after he has completed three years service as such; shall be considered for regular appointment in permanent or temporary vacancy as may be available, on the basis of his record and suitability before any regular appointment is made in such vacancy in accordance with the relevant service rules or orders.
(2)In making regular appointment under these rules, reservation for the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories shall be made in accordance with the orders of the Government in force at the time of recruitment.
(3)For the purpose of sub-rule (1), the appointing authority shall constitute a Selection Committee.
(4)The appointing authority shall prepare an eligibility list of the candidates, arranged in order of seniority, determined from the date of order of appointment and, if two or more persons are appointed together, from the order in which their names are arranged in the said appointment order. The list shall be placed before the Selection Committee along with their character rolls and such other records, pertaining to them, as may be considered necessary to judge their suitability.
(5)The Selection Committee shall consider the cases of the candidates on the basis of their records, referred to in sub-rule (4).
(6)The Selection Committee shall prepare a list of selected candidates, the names in the list being arranged in order of seniority, and forward it to the appointing authority.

5. Appointments

. - The appointing authority shall, subject to the provisions of sub-rule (2) of Rule 4, make appointments from the list prepared under sub-rule (6) of the said rule in the order in which their names stand in the list.

6. Appointments are deemed to be under the relevant service rules etc

. - Appointments made under these rules shall be deemed to be under the relevant service rules or orders, if any.

7. Seniority

. - (1) A person appointed under these rules, shall be entitled to seniority only from the date of order of appointment after selection in accordance with these rules and shall, in all cases, be placed below the persons appointed in accordance with the relevant service rules, or as the case may be, the regular prescribed procedure, prior to the appointment of such person, under these rules.
(2)If two or more persons are appointed together, their seniority inter se shall be determined in the order mentioned in the order of appointment.

8. Termination of Services

. - The services of a person, appointed on ad hoc basis who is not found suitable or whose case in not covered by sub-rule (1) of Rule 4 of these rules, shall be terminated forthwith and, on such termination, he shall be entitled to receive one months pay.