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State of Uttar Pradesh - Section
Section 8 in The U.P. Basic Education (Teachers) Service Rules, 1981
8. [ Academic Qualifications. [Substituted by Notification No. C.M. 10/ 68-5-2019-Writ-105-2014, dated 24.1.2019.]
- The essential qualifications of candidates for appointment to a post referred to in clause (a) of Rule 5 shall be as shown below against each -| Post | Academic Qualifications |
| Omitted | |
| [Assistant Master of Junior Basic Schools. [Substituted by Notification No. 189/68-5-2019-Writ-105-2014, dated 7.3.2019.] | (ii)(a) Bachelors degree from a Universityestablished by law in India or a degree recognised by theGovernment equivalent thereto together with any othertraining course recognised by the Government as equivalentthereto together with the training qualification consistingof a Basic Teacher's Certificate (BTC), two year BTC,(Urdu), Vishist BTC. Two year Diploma in Education (SpecialEducation) approved by Rehabilitation council of India orfour year Degree in Elementary Education (B.El.Ed.), twoyear Diploma in Elementary Education (by whatever nameknown) in accordance with the National Council of TeacherEducation (Recognition, Norms and Procedure), Regulations,2002, or any training qualifications to be added by NationalCouncil of Teacher Education for the recruitment of teachersin primary education, and teacher eligibility test passedconducted by the Government or by the Government ofIndia.(aa) Graduation with at least fifty per cent marks andBachelor of Education (B.Ed.), provided that the person soappointed as a teacher shall mandatorily undergo a six monthBridge Course in Elementary Education recognised by theNCTE, within two years of such appointment as primaryteacher or any training qualifications to be added byNational Council of Teacher Education for the recruitment ofteachers in primary education, and teacher eligibility testpassed conducted by the Government or by the GovernmentIndia] |
| (b) a Trainee Teacher who has completedsuccessfully six months special training programme in elementaryeducation recognised by NCTE. | |
| (c) a shikshamitra who possessed bachelorsdegree from a University established by law in India or a degreerecognised by the Government equivalent thereto and hascompleted successfully two year distant learning B.T.C. courseor Basic Teacher’s Certificate (B.T.C.), Basic Teacher'sCertificate (B.T.C.) (Urdu) or Vishisht B.T.C. conducted by theState Council of Educational Research and Training (SCERT) andpassed the Teacher Eligibility Test conducted by the Governmentor by the Government of India and passed Assistant Teacherrecruitment Examination conducted by the Government. | |
| (2) The essential qualifications of candidatesfor appointment to a post referred to in sub-clauses (iii) and(iv) of clause (b) of Rule 5 or under the proviso to clause (b)of Rule 5 for teaching Science, Mathematics, Craft or anylanguage other than Hindi and Urdu shall be as follows - | |
| (i) A Bachelors Degree from a Universityestablished by law in India or a Degree recognised by theGovernment equivalent thereto with Science, Mathematics, Craftor particular language, as the case may be, as one of thesubject, and | |
| (ii) Training qualification consisting of BasicTeacher's Certificate, Certificate of Teaching or any otherTraining Course recognised by the Government as equivalentthereto or Bachelor of Education (B.Ed.) recognised by theGovernment or B.Ed. (Special Education) a course recognised byRehabilitation Council of India (RCI) and passed the TeacherEligibility Test conducted by the Government or by theGovernment of India. | |
| (3) The minimum experience of candidates forpromotion to a post referred to in clause (b) of Rule 5 shall byas shown below against each - | |
| Post | Experience |
| (i) Omitted | |
| (ii) Headmaster of Junior Basic Schools andAssistant Master of Senior Basic School | At least five years teaching experience aspermanent Assistant Master of Junior Basic School; |
| (iii) Headmaster of Senior Basic School | At least three years experience as permanentHeadmaster of Junior Basic School or Assistant Master of SeniorBasic School, as the case may be: |
| Provided that if sufficient number of suitableor eligible candidates are not available for promotion to theposts mentioned at serial numbers (ii) or (iii), the field ofeligibility may be extended by the Board by giving relaxation inthe period of experience. | |
| (4) The essential qualification of candidatesfor appointment to the posts referred to in clause (a) andsub-clauses (v) and (vi) of clause (b) of Rule 5 for teachingUrdu Language shall be as follows - | |
| (i) A Bachelors Degree from a Universityestablished by law in India or a Degree recognised by theGovernment as equivalent thereto with Urdu as one of thesubjects. | |
| Note.- A candidate who does not possessthe aforesaid qualification in Urdu, shall be eligible forappointment, if the candidate possesses a Master’s Degreein Urdu. | |
| (ii) Training qualification recognised by theGovernment as equivalent thereto or Basic Teacher’Certificate (BTC), two years BTC (Urdu) and teacher eligibilitytest passed, conducted by the Government or by the Government ofIndia. | |
| (5) The essential qualifications of candidateshaving proficiency in Urdu for appointment to the posts referredto in sub-clause (ii) of clause (a) of Rule 5 for teaching inUrdu medium shall be as follows - | |
| (i) A Bachelors Degree from a Universityestablished by law in India or a Degree recognised by theGovernment as equivalent thereto. The qualifications forproficiency in Urdu will be such as may be prescribed from timeto time by the Government and | |
| (ii)(a) Training qualification of two yearsB.T.C. Urdu special training course and teacher eligibility testpassed, conducted by the Government of Uttar Pradesh or by theGovernment of India. | |
| (b) Diploma in Teaching from Aligarh MuslimUniversity (for teaching Urdu) and teacher eligibility testconducted by the Government or by the Government of India. | |
| or | |
| (c) Mualim-e-Urdu Degree obtained before August11, 1997 (for teaching Urdu) and Teacher Eligibility Test passedconducted by the Government or by the Government of India.] |