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The U.P. Secondary Education Services Commission (Procedure For Approval Of Punishment) Regulations, 1985
Published Vide Notification No. S.E.C./01/85-86 dated 18.4.1985.
UP182
(a) "Act" means the Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982;
(b) "Commission" means the Uttar Pradesh Secondary Education Services Commission established under Section 3 of the Act;
(c) "Inspector" means the District Inspector of Schools and in relation to an institution for girls, the Regional Inspectress of Girls Schools;
(d) "Institution" means an Intermediate College or a Higher Secondary School or a High School recognised under the Intermediate Education Act, 1921, and includes an institution maintained by a local authority but does not include an institution maintained by the State Government;
(e) "Management" in relation to an institution means the Committee of Management or person or authority vested with the power to manage and conduct the affairs of that Institution;
(f) "Teacher" means a person employed for imparting instruction in an institution and includes a Principal or a Head Master;
(g) "Officer" means Secretary, Deputy Secretary, Accounts Officer and such other Officer as are appointed as such by the State Government or the Commission;
3. Association of Inspector. - The Commission hereby associates with itself, the Inspector for the purposes of discharging its duties under subsection (1) of Section 21 of the Act. 4. Proceeding to be completed. - Before submitting cases to the Commission for approval of the Commission under sub-section (1) of Section 21, the management shall complete all proceedings as per procedure prescribed in Intermediate Education Act, 1921 or the rules, if any, and regulations made thereunder or orders issued by the Education Department and/or Board of High School and Intermediate Education, U.P., from time to time in regard to any action mentioned in sub-section (1) of Section 21 of the Act, proposed to be taken. 5. Documents to accompany. - Such cases shall be submitted to the Commission through the Inspector while submitting cases to the Commission the following documents will invariably be submitted to the Commission :(i) copy of the resolution of management setting up the inquiry committee;
(ii) chargesheet prepared and served on the teacher;
(iii) explanation furnished by the charged teacher in reply to the chargesheet;
(iv) full record of proceedings including evidence taken and cross examination, if any, done and personal hearing, if any, given by the Inquiry Committee appointed for the purpose;
(v) report of the Inquiry Committee;
(vi) proposal in regard to the punishment to be inflicted;
(vii) copy of the resolution adopted by the Management in regard to the proposed punishment;
(viii) up-to-date service book and character roll of the charge-sheeted teacher.
6. Inspector to forward the papers. - The Inspector shall ensure that the documents are complete as required in Regulation 5 and shall forward the same ordinarily within 30 days from the date of receipt of the papers in the first instance from the management. He may point out the defects, if any, in the proceedings of the management. 7. Power of Commission to call for documents. - The Commission may call for any documents considered relevant to the case from the management or the Inspector. 8. Disposal by Commission. - The Commission shall after due consideration approve or disapprove the punishment proposed or may issue any other directions as may be deemed fit in the case.
