THE ANDHRA PRADESH COLLEGE SERVICE COMMISSION (MANNER OF SELECTION OF PERSONS FOR THE APPOINTMENT TO THE POSTS OF TEACHERS) REGULATIONS, 1987

[1][THE ANDHRA PRADESH COLLEGE SERVICE COMMISSION (MANNER OF SELECTION OF PERSONS FOR THE APPOINTMENT TO THE POSTS OF TEACHERS) REGULATIONS, 1987]

PREAMBLE

In exercise of the powers conferred by sub-section (1) of Section 10 read with Section 20 of the Andhra Pradesh College Service Commission Act, 1985 (Act 13 of 1985) and with the previous approval of the Government, the College Service Commission hereby makes the following regulations prescribing the manner of selection of persons for the appointment to the posts of teachers, namely:-

Regulation - 1.

These Regulations may be called as the Andhra Pradesh College Service Commission (Manner of Selection of persons for the appointment to the posts of Teachers) Regulations, 1987.

Regulation - 2. Definitions.

(1)     In these regulations;

(a)      "Act" means the Andhra Pradesh College Service Commission Act, 1985 (Act 13 of 1985);

(b)      "Direct recruitment" means selection of teachers by the Commission through a competitive examination including a written test and an oral test according to the rules under sub-section (1) of Section 8 of the Andhra Pradesh College Service Commission Act, 1985;

(c)      "recruitment by transfer" means selection of teachers by the Commission from among the qualified and eligible categories of posts of teachers according to these regulations;

(d)      "Interview Board" means the Board constituted by the Commission for conducting oral tests for selection of candidates for teachers' posts.

(2)     Words and expressions used in these regulations but not defined shall carry the same meaning as is assigned to them in the Act.

Regulation - 3.

(1)     Every college shall communicate to the Commission all the existing and the estimated total number of various vacancies that are likely to occur during the unexpired portion of the year, within one month after such commencement and in respect of al such vacancies as are likely to occur during each subsequent year within one month after the commencement of such year.

(2)     While forwarding the estimate of vacancies to the Commission, the Colleges shall intimate the Commission the number of candidates to be selected under each community with reference to the rule of reservation where it applies, as per Government orders issued from time to time.

Regulation - 4.

The programmed of selection for the posts of teachers by direct recruitment shall be as follows:-

(i)       Issue of Notification:-Where direct recruitment to various posts is to be made by holding both written and oral tests, the Commission shall announce in the month of November every year by notification in the Andhra Pradesh Gazette and in select daily news papers and invite applications for the posts. The notification shall contain the following:

(a)      the qualifications required of the candidates for the posts;

(b)      the conditions of admission to the examination;

(c)      the scheme, subjects and syllabus for the examination; and

(d)      the number of vacancies to be filled from among the candidates admitted to the examination indicating the number of posts earmarked for Scheduled Castes/Scheduled Tribes/Backward Classes.

Provided that where the exact number of vacancies to be filled is not ascertainable, the Commission may announce the approximate number of vacancies to be filled.

(ii)      Application form:-Candidates desirous of applying may obtain the application form and particulars for the post or posts advertised by sending a requisition accompanied by a postal order for Rs. 15 (Rupees fifteen only) in favor of the Secretary, Andhra Pradesh College Service Commission and sufficiently stamped self-addressed cover or by cash at the sales counter for sale of application forms at the Commission's Office. In response to each requisition, the candidates are supplied with an application form and the attestation forms where necessary and "Instructions etc., to the candidates" which contain general information and also information for candidates which contain general information and also information for candidates which contain special information regarding the particulars of post(s) notified by the Commission. The application form and attestation form have to be duly filled in by the candidates and submitted to the Commission together with such other enclosures as may be specified.

The candidates who desire to apply for more than one category of posts shall apply separately for each category of post.

Regulation - 5. Pees.

A fee of Rs. 50 for each post will be levied from the candidates who apply in response to a notification issued by the Commission. The fee should be sent by way of Demand Draft in favor of the Secretary, Andhra Pradesh College Service Commission. The candidates belonging to Scheduled Castes, Scheduled Tribes and Backward Classes are exempted from payment of fee.

Regulation - 6. Age.

No person shall be eligible for selection to any of the categories of posts (advertised) unless:-

(a)      he/she has completed the age of 18 years on the 1st July of the year in respect of the recruitment to which he/she is an applicant;

(b)      he/she must not have completed the maximum age prescribed in the Special Rules/Adhoc Rules for direct recruitment to that post in Government colleges and 45 years in respect of posts in private colleges on the 1st July of the year, in respect of the recruitment to which he/she is an applicant or such upper age limit as may be prescribed by the Government from time to time.

Regulation - 7. Manner of selection to various posts.

(i)       Direct recruitment-For all categories of posts other than Principal, Professor and Reader, there shall be a written test in the subjects concerned as prescribed by the Commission and an oral test. The weightage for written test, marks in the qualifying examination and oral test shall be as follows:

(a)      Written test conducted by Andhra Pradesh 40 marks. College Service Commission.

(b)      Weightage marks for the academic record of the candidate (marks awarded on a graded basis taking into account the marks and class obtained besides additional academic qualification if any). 50 marks.

(c)      Oral test 10 marks.

In respect of Physical Directors weightage for oral test shall be on the basis of a skills' test for 5 marks and oral test for 5 marks.

The minimum qualifying marks in written test for eligibility for oral test shall be 80/200 for those considered in open competitions and 70/200 for Backward Classes and 60/200 for Scheduled Castes, Scheduled Tribes and Physically handicapped.

In respect of candidates belonging to Scheduled Castes and Scheduled Tribes if there is a shortage of candidates getting 60/200 marks the Commission may consider those getting below 60/200 marks.

The final selection and ranking of candidates shall be based in the order of merit arrived at as follows.

When more than one candidate gets equal number of marks those candidates will be bracketed and the candidates within the brackets shall then be ranked 1, 2, 3 etc., according to the age i.e., the oldest being classified as No. 1. Where the age of the candidates within the bracket is the same, they shall be ranked according to their marks in the qualifying examination leading to the P.G. Degree, besides additional qualifications.

(1)     Publication of lists of approved candidates:-Lists of approved candidates, College-wise prepared by the Commission in the manner explained in regulation 7(1) shall be published in the Andhra Pradesh Gazette and also communicated to the management to the Private Colleges Competent Authority in respect of Government Colleges and Government in the month of June every year. The lists so published in the Andhra Pradesh Gazette will mention in the preamble that the selection is provisional and is subject to verification of character and antecedents and subject to the condition that candidate is found physically fit.

Re-allotment of approved candidates from one college to another: -

Notwithstanding anything contained in these regulations, the Commission shall be have the right to re allot the candidates from one college to another.

(ii)      Recruitment by transfer:

Estimates of Vacancies:-Where rules provide for recruitment of any category of posts of teachers by transfer from among the feeder categories under the same management, the management shall send to the Commission estimates of the number of candidates to be selected for recruitment by transfer, to each category of posts from the feeder category, on the first day of January every year. The estimate should cover a period of 12 months following 1st July of that year.

Form of Proposals:-The management of every College should furnish to the Commission by the specified date with a list of all candidates qualified for appointment arranged in their order of seniority together with complete and up to date personal files of the candidates and also particulars as in the following proforma:-

(1)     Seniority number.

(2)     Name of the candidate:

(3)     Date of Birth, age:

(4)     Post held and pay drawn and the scale of pay:

(5)     Date of regular appointment and date of completion of probation in the feeder post to which recruitment by transfer is confined.

(6)     Qualifications (Academic and Professional).

(7)     Tests passed and Special Experience/Training possessed;

(8)     Date on which the candidate has become qualified for the post, according to the rules;

(9)     Whether charges are pending and if so, the nature of charges and the stage at which the matter stands at present.

(10)   Specific recommendations of the management on the suitability or otherwise of the candidate.

(11)   The personal file of the candidate with complete and up-to-date confidential reports on his work and conduct.

(12)   Any other information not covered by columns 1 to 11 but is relevant to the particular selection as called for by the Commission.

Panels should be prepared every year for each category of posts consisting of only such number of candidates as is approximately equal to the number of vacancies expected to arise in that year and earmarked for appointment by transfer.

Candidates included in the panel but not appointed on probation before the date of submission of proposals for the next panel according to the programme should not be automatically carried forward to the new panel but should be considered a fresh on their merits for inclusion in the new panel along with:-

(a)      persons who did not possess the prescribed qualifications at the time of preparation of the previous panels but who have since acquired the prescribed qualifications and are eligible for being considered in the current year's panel; and

(b)      persons who possess the prescribed qualifications but who were considered unsuitable for inclusion in the earlier penals.

The management should also see that no name of a qualified candidate is omitted in the list on the ground that it considers him "unfit" or "not yet fit" for such appointment. For this purpose the management should furnish a certificate to the effect that the names of all qualified candidates have been included in the proposals and that no name of any qualified candidate has been omitted.

Scrutiny by the Commission:-On receipt of such proposals from the managements, the Commission shall consider the claims of as many candidates eligible in its opinion for such transfer as it considers necessary together with any recommendations made by the management. If on scrutiny of the proposals, further information or confidential reports are found necessary, a reference should be made to the management. The Commission will after the scrutiny of the personal files of all the candidates and examining other aspects regarding the suitability of the candidates, forward to the management a list arranged in order of merit, by the first day of June, every year.

Regulation - 8.

The rates of remuneration for various items of work connected with the examinations of the Commission shall be as follows:-