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      • 2. Overriding effect.
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      • 17. Office hours.
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      • 20. Interpretation.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Association of Inspector.
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      • 5. Documents to accompany.
      • 6. Inspector to forward the papers.
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      • 1. Short title and commencement.
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      • 1. Short title and commencement.
      • 2. Procedure for filling up short term vacancies.
      • 3. Duration of ad hoc appointment.
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      • 5. Substitution of Paragraph 2 of the First Removal of Difficulties Order, 1981.
      • 6. Amendment of the Appendix appended to the First Removal of Difficulties Order, 1981.
      • 1. Short title and commencement.
      • 2. Regulation of certain appointments.
      • 1. Short title and commencement.
      • 2. Substitution of Paragraph 3 and amendment in Paragraph 4 of the U.P. Secondary Education Services Commission (Removal of Difficulties) Order, 1981.
      • 3. Amendment of Paragraph 3 of the U.P. Secondary Education Services Commission (Removal of Difficulties) (Second) Order, 1981.
      • 1. Short title and commencement.
      • 2. Vacancies in which ad hoc appointment can be made.
      • 3. Duration of ad hoc appointments.
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      • 1. Short title and commencement.
      • 2. Definitions.
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      • 4. Selection and appointment of experts.
      • 5. Fee.
      • 6. Delegation of Power.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Qualifications and experience etc. for appointment as teacher.
      • 4. Determination and intimation of vacancies.
      • 5. Notification of vacancies.
      • 6. Procedure for recruitment.
      • 7. Preparation of Panel.
      • 8. Notification of selected candidate.
      • 9. Procedure for appointment by promotion.
      • 10. Canvassing.
      • 11. Investigation of misconduct.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Nationality.
      • 4. Age.
      • 5. Academic qualifications.
      • 6. Character.
      • 7. Marital status.
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      • 9. Bar to appoint a male candidate in a girls' institution.
      • 10. Source of recruitment.
      • 11. Determination and notification of vacancies.
      • 12. Procedure for direct recruitment.
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      • 14. Procedure for recruitment by promotion.
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      • 1. Short title and commencement.
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      • 1. Short title and commencement.
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      • 1. Short title and commencement
      • 2. Definitions
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      • 4. Composition of the Board
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      • 12A.
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      • 15A.
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      • 16. Appointments to be made only on the recommendations of the Board.
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      • 21G. Reconing of services rendered as subject expert in certain cases.
      • 22. Punishment for appointment of teachers in contravention of the provisions of the Act
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      • 24. Offences by societies
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      • 28. Provisions of Chapter IV of U.P. Act 16 of 1980 to apply
      • 29. Delegation.
      • 30. Exemption to Minority Institutions
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      • 32. Applicability of U.P. Act No. II of 1921
      • 33. Power to remove difficulties
      • 33A. Regularisation of certain appointment
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      • 33C. Regularisation of certain more appointments
      • 33D. Special provision for Certificate of Teaching grade teachers
      • 33E. Rescission of Orders
      • 33F. Regularisation of appointments against short term vacancies
      • 34. Power to make regulations.
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      • 36. Repeal and savings
      • 1. Short title and commencement
      • 2. Definitions
      • 3. Nationality
      • 4. Age
      • 5. Academic qualifications
      • 6. Character
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      • 9. Bar to appoint a male candidate in a girls' institution
      • 10. Source of recruitment.
      • 11. Determination and notification of vacancies
      • 12. Procedure for direct recruitment
      • 13. Intimation of names of selected candidates
      • 14. Procedure for recruitment by promotion
      • 15. Procedure for ad hoc appointment by direct recruitment
      • 16. Procedure for ad hoc appointment by promotion
      • 17. Regularisation of appointments
      • 18. Canvassing
      • 19. Investigation of misconduct
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Extent of application of Chapter II.
      • 4. Time of election.
      • 5. Place of election.
      • 6. Voters.
      • 7. Qualification of a candidate.
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      • 9. Returning Officer.
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      • 11. Withdrawal by candidates.
      • 12. Scrutiny of nomination papers.
      • 13. Result of nomination.
      • 14. Voting.
      • 15. Procedure in taking votes.
      • 16. Validity or invalidity of votes.
      • 17. Counting of votes and declaration of result.
      • 18. Custody and inspection of documents.
      • 19. Tribunals.
      • 20. Period of limitation and authority to whom election petition to be presented.
      • 21. Contents of petition.
      • 22. Powers and procedure of Tribunals.
      • 23. Government's power to cure irregularities.
      • 24. Government's approval for appointment.
      • 25. Qualifications.
      • 26. Disqualifications.
      • 27. Power to waive the conditions.
      • 28. Tehri servant's appointment.
      • 29. Probation.
      • 30. Pay.
      • 31. Termination of service during probation.
      • 32. Discharge.
      • 33. Punishments.
      • 34. Procedure.
      • 35. Suspension.
      • 36. Subsistence allowance.
      • 37. Special rules of punishment for servants of the Central Government.
      • 38. Appeals.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Extent of application of Chapter II
      • 4. Time of election.
      • 5. Place of election
      • 6. Returning Officer.
      • 7. Nomination.
      • 8. Withdrawal by candidates.
      • 9. Scrutiny of nomination papers.
      • 10. Result of nomination.
      • 11. Voting.
      • 12. Procedure of taking votes.
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      • 14. Counting of votes and declaration of result.
      • 15. Custody and inspections of documents.
      • 16. Tribunals.
      • 17. Period of limitation and authority to whom election petition is to be presented.
      • 18. Contents of petition.
      • 19. Powers and procedure of tribunals.
      • 20. State Government's power to cure irregularities.

The U.P. Secondary Education Services Commission First Regulations, 1983

Published Vide Notification No. Ma-Shee-6-1/15 - 7-2(15)-81, dated 10.1.1983.

UP181

Substituted by Notification No. S.E.C./1/Adhi-8(1)83-84 dated 6.7.1983.

In exercise of the powers under proviso to sub-section (1) of Section 34 of the Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 (U.P. Act No. 5 of 1982), the Governor is pleased to make the following regulations :-

1. Short title and commencement. - (1) These Regulations may be called the Uttar Pradesh Secondary Education Services Commission [First 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 Secondary Education Services Commission and Selection Boards Act, 1982;

[(b) 'Chairman' means the chairman of the Commission, and includes any other person performing in absence of the Chairman for the time being, the function of the Chairman];

(c) 'Commission' means the Uttar Pradesh Secondary Education Services Commission established under Section 3 of the Uttar Pradesh Secondary Education Services Commission and Selection Board Act, 1982.

3. Power to associate : Section 7. - (1) The Commission may, with the prior approval of the Government, associate such person or persons as it may consider necessary for assisting or advising it in the discharge of its functions under this Act.

(2) Without prejudice to the generality of the provision of sub-regulation (1), the Commission may appoint officers and staff in the Commission by deputation from the Uttar Pradesh Civil Secretariat, offices of the Head of Departments, the High Court or Courts subordinate to it :

Provided that, where officers or staff under the High Court is intended to be appointed, prior approval of High Court shall be obtained.

4. Selection and appointment of experts : Section 9(e). - (1) A panel of experts shall be drawn by the Commission separately for the selection of heads of institution and teachers from amongst persons who is or has been :-

(i) Member of State Education Service;

[(ii) Professor, Readers and Lecturers in any University established by law in Uttar Pradesh :

Provided that in case of a lecturer he should not have less than 5 years' experience.]

(iii) Principal of any college recognised by or affiliated to any such University for not less than five years;

(iv) Assistant Professor/Lecturer in any college recognised by or affiliated to such University for not less than 10 years;

(v) Principal of any college recognised under the Intermediate Education Act, 1921 for a period of not less than [10] years :

Provided that experts for selection of teachers (not being the selection of head of institution), shall be experts in the subject for which a teacher has to be selected.

Explanation. - Expert, referred to in the proviso, must be a person who possesses the minimum qualification prescribed for the appointment of a teacher in Intermediate classes in the subject.

(2) The number of experts in the panel arid in various Selection Committees shall be such as may be determined by the Commission.

(3) The panel shall, unless revised earlier, remain valid for three years :

Provided that the Commission may at any time add any name to or remove any name from the panel.

(4) Every expert attending the selection shall be entitled to be paid remuneration and travelling allowance at such rates, not exceeding the rates prescribed by the Uttar Pradesh Public Service Commission, as may be determined by the Commission from time to time.

5. Fee : Section 34. - (1) Every candidate shall be liable to pay to the Commission such fee, for holding selections, 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 determined or revised under sub-regulation (1), every candidate for selection shall pay to the Commission the fee at the following rates :-

General

Scheduled Castes

Scheduled Tribes


Rs.

Rs.

Rs.

(a) For application, fee for teachers and heads of institutions.

15/-

10/-

5/-

(b) For selection to the post of bead of institution

30/-

20/-

10/-

(c) For the selection for the post of teacher through interview only.

25/-

15/-

10/-

(d) For the selection for the post of teacher through competitive examination (including interview) :

50/-

35/-

20/-


(3) The fee shall be payable by crossed postal order or Bank Draft payable to the Secretary of the Commission.

6. Delegation of Power : Sections 29 and 34. - [The power of general superintendence and direction over the business transacted by, or in the Commission, including the power with regard to the expenditure in connection with the maintenance of the office and internal administration of the Commission is delegated to the Chairman, and the Chairman may exercise such power or any of the powers either himself or, subject to his overall superintendence and direction, through any other member or the officer of the Commission.]

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