In exercise of the power under Section 31 of the Uttar
Pradesh Higher Education Services Commission Act, 1980 (U.P. Act No. 16 of
1980) read with Section 21 of the Uttar Pradesh General Clauses Act, 1904 (U.P.
Act No. 1 of 1904) and with the previous approval
(No.-USC-14/70-3-2014-USC(03)/2014 dated February 26, 2014) of the Government,
the U.P. Higher Education Services Commission makes the following regulation
with supersession of the Uttar Pradesh Higher Education Services Commission
(Procedure for Selection of Teachers) Regulation, 1983. (1)
These regulations may be called the
Uttar Pradesh Higher Education Services Commission (Procedure for Selection of
Teachers) Regulations, 2014. (2)
They shall come into force at once. In these regulations, unless there is anything repugnant in
the subjects or context (a)
"Act" means the Uttar
Pradesh Higher Education Services Commission Act, 1980. (b)
"Chairman" means the
Chairman of the Commission and include any other seniormost member performing,
in the absence of the Chairman for the time being, the functions of the
Chairman. (c)
"College" means an
affiliated or associated college to which in privilege of affiliation
recognition, as such has been granted by a University governed by the Uttar
Pradesh State Universities Act, 1973 and includes a college maintained by a
local authority but does not include a college established and maintained by
the State Government. (d)
"Commission" means the Uttar
Pradesh Higher Education Services Commission established under Section 3 of the
U.P. Higher Education Services Commission Act, 1980. (e)
"Director" means the
Director of Education (Higher Education) and includes Joint Director to
Education or Deputy Director of Education authorized by him. (f)
"Government" means the
Government of Uttar Pradesh. (g)
"Management" in relation to
a college means the committee of management or person or authority vested with
the power to manage and conduct the affairs of the college. (h)
"Teacher" means a person
employed for imparting instructions in a college and includes a Principal. (i)
"Year of recruitment" means
a period of twelve months commencing from July 1, of a calendar year. (j)
"Examination Committee"
means the Chairman of the Commission, Seniormost Member, Secretary and Deputy
Secretary. (k)
"Written examination" means
the written examination conducted by U.P. Higher Education Services Commission,
Allahabad. (l)
"Educational Qualification"
means the qualification prescribed by University Grant Commission and State
Government from time to time. (m)
"Selection" means selection
of candidate finally after written examinations and interview, in pursuance of
advertisement already made. The minimum qualification for appointment as teacher shall
be as prescribed by University Grant Commission and State Government from time
to time. (1)
The management shall intimate the
existing vacancies and the vacancies are likely to be caused during the course
of the ensuing academic year, to the Director at such time and in such manner,
as may be prescribed. Explanation. The expression academic year means the period
of 12 months commencing of July 1st. The Director shall notify to the Commission at such time
and in such manner as may be prescribed a subject-wise consolidated list of
vacancies intimated to him from all colleges. (2)
After advertising the vacancies
notified from the Director of Higher Education there will be no transfer on
such post. In special circumstances if any transfer made under single transfer
rule that will be informed at once to the Commission necessary and the post
which will be vacant due to single transfer rule will be vacant post on the
place of the post filled by the single transfer rule, and will become the part
of vacancies notified by Director of Higher Education earlier, but it is clear
that the single transfer will not be made once the process of selection
commenced. The Commission shall advertise the vacancies in three
issues of at least three newspapers and detail of which shall be given in Ayog
website. Such advertisement shall inter alia, indicate the total number of
vacancies as also the number of vacancies in women's colleges and other
colleges separately, like U.G. and P.G. college. It require, the candidates to
apply in prescribed form and to give, the choice of the colleges in order of
preference same shall be binding for selected: Provided that if Commission fail to initiate selection
within three year of advertisement. Commission can cancel the advertisement,
with right to go for fresh advertisement. (1)
The Commission shall scrutinise the
applications and conduct the written examination and interview of eligible
candidate for the post of lecturer and Principal. (i)
Written examination for the post of
lecturer shall consist one objective type question papers (General Knowledge
and related optional subjects of fixed marks 200 (60+140) and for interview 30
marks. Final merit list shall be prepared on the basis of marks obtained on
both (200+30). (ii)
Selection for the post of Principal
based on a written examination, Academic Performance Indicator (API) marks and
Interview. Written examination consist one objective question paper comprising
General Knowledge and Administrative Aptitude Test of fixed marks (30+70) 100
marks. For API 50 marks which shall be allotted by the Commission's guideline
based on U.G.C. norms. For interview fixed 20 marks. Final result declared to the marks of written examination
and interview. (2)
The number of candidates to be called
for interview as far as possible, be between three to five times, the vacancies
advertised as the Commission may consider proper. All within cut off marks
shall be called for interview. (3)
For recommendation of candidates, all
member including experts have equal right of evaluation. (4)
The Commission shall prepare two
separate lists of selected candidates, one for the women candidates only and
the other for 'general list' of all the candidates (including women candidates
included in the first list). The names of women candidates who specifically opt
not to be posted in women's colleges shall not be included in the list of women
candidates. The names of the candidates in the two lists shall be arranged in
order of merit. (5)
At the time of preparation of merit
wise selected list, if more than one candidates are having equal marks in the
selection list, in that circumstance firstly the criteria for selection would
be marks in written examination. Even if they are equal the mark of interview,
then in case further required then weightage of J.R.F. and Ph.D. Even if
situation continue NET and Ph.D. and in case further required J.R.F. then NET
then Ph.D. would be basis even if situated remain same the next criteria would
be marks of postgraduation, for determination of merit[1]. (1)
The Commission shall issue the list of
selected candidates in order of merit against vacant post. List shall be sent
to Director simultaneously recommending an additional list of most suitable
candidate so far as twenty-five per cent more than the number of vacancy, in
each subject against vacant post: Provided that if any condition or at any stage selection is
found to be invalid then the Commission shall have final right to cancel the
selection/candidature. (2)
The post of the Principal shall (a)
in the case of womens colleges, be
offered to the candidates in the list of women candidates, and (b)
in the other colleges, be offered to
the candidates in the general list, after striking out the names of the women
candidates who have been offered posts under clause (a). (3)
The posts of the Principal of degree
colleges in the higher grade shall be offered in order of merit with due regard
to the preference given by the candidates and the posts of the lower grade
shall similarly be offered to the candidates standing next in order of merit. (4)
The procedure, mentioned in
sub-regulations (2) and (3) shall, mutatis mutandis, be followed in respect of
the posts of teachers, other than Principal. (1)
The Commission shall forward its
recommendations to the Director and shall also notify the same on its notice
board and publish it in such other manner as it may consider proper. (2)
The Management shall report compliance
to the Commission and to the Director within one month of the receipt of the
recommendations from the Director of Higher Education. (1)
Every candidate shall be liable to pay
to the Commission such fee for holding selections, conducting examinations, 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 revised under
sub-regulation (1), every candidate for selection shall pay to the Commission
the fee at the following rates: (a)
For application form and application fee
in General and OBC Rs. 3000 categories and SC/ST Rs. 2000 for Principal and Rs.
2000 in General and OBC categories and Rs. 1000 for SC/ST categories for
Lecturers. (b)
For interview (to be paid before being
admitted to interview) in General and OBC categories Rs. 1500 and SC/ST Rs.
1000 for Principal and Rs. 800 for General and OBC categories and Rs. 400 for
SC/ST categories for Lecturers. (3)
The fee for interview shall be paid in
cash only and the application fee shall be payable through Nationalized Bank. Subject to the provisions of the Act or of the rules, or
regulations framed thereunder, the Commission may deal with any matter not
specifically provided for in such manner as it deems fit and intimate the
Government forthwith for information and directions, if any. (1)
The Examination of the Commission
shall be conducted by the Examination Committee. Chairman, Seniormost Member,
Secretary and Deputy Secretary shall be Member of the Examination Committee.
Chairman of Commission, shall be the Chairman of Examination Committee too. (2)
The Examination Committee shall,
subject to the provision of this regulation, perform such duties and functions
as may be entrusted to him under the rules or orders, relating to the
competitive examinations conducted by the Commission. (3)
The Chairman shall be responsible for
the proper and timely conduct of such examinations and for maintaining and
ensuring secrecy thereof. (4)
Unless otherwise prescribed, all
contracts concerning such examination shall be in writing and all documents and
examination records shall be authenticated by the Secretary/Deputy Secretary on
behalf of the Commission. All such records shall be kept in the personal
custody under the instruction of Chairman of the Secretary/Deputy Secretary,
but it will be released on the instruction of the Chairman. (5)
All arrangements for the conduct of
such examinations shall be made by the Examination Committee in consultation
with the Chairman and in accordance with such directions as may be issued by
the Commission in this behalf. (6)
Candidates require to be given at
least 40% marks in interview, but maximum it could be up to 90%. (7)
At least fifteen candidate can be
interviewed by the Board in a day. In special circumstances the number of
candidate may increase or decrease. (8)
The Secretary shall prepare a chart of
successful candidates who appeared in written examination which shall contain
the educational records only of the respective candidates. This will be
presented before the interview board through lottery confidentially. (1)
The Chairman Examination Committee
shall prepare for every subject, a list of persons qualified for appointment as
examiners and submit the same for approval of the Commission, such list shall
be revised at least once in every two years: Provided that a person included in the previous list shall
be eligible far inclusion in the revised list. (2)
The list referred in sub-section (1)
shall contain, as far as possible, information about the persons included
therein regard to their academic qualifications, teaching experience at the
degree and the postgraduate levels or professional experience and, the
particulars, of the earlier examinations conducted by the Commission in which
they acted as examiners. (3)
The Chairman Examination Committee
shall, with the prior approval of the Commission, appoint Paper Setters and
Moderators from amongst the persons included in the list referred to in
sub-section (1). (4)
In making such appointments every care
shall be taken to ensure that no person as so appointed who was found guilty of
misconduct by any university, Government or Government body, or against whom
any inquiries or investigations are pending or allegations of misconduct, or
whose integrity is doubtful. Any person whose work as Head Examiner, Paper
Setter or Valuer is found to be unsatisfactory by the Commission shall not be
reappointed for that purpose. (1)
Every question paper shall be set by
three different Paper Setters, who shall not belong to the same place. (2)
Selected question papers received from
paper setters shall be kept in the custody of the Chairman Examination
Committee. (3)
The sealed envelopes, containing
question received from the three paper setters, shall be handed over to the
concerned Moderators against a receipt. (4)
The Moderators shall moderate all the
three questions papers, place them in separate covers under their seal, without
making any mark of identification on the cover and hand them over to the
Chairman Examination Committee or his nominee (excluding senior member) against
a receipt. (5)
The Chairman Examination Committee or
his nominee from Committee shall choose any of the moderated question paper of
a subject without opening the sealed cover and sent it as such to the press,
which shall be responsible for printing the question papers including the proof
reading, and for preparing packets of question papers for all examination
centres under its seal, in accordance with information furnished by the
Examination Committee. (6)
The concerned press and Chairman
Examination Committee shall be responsible for maintaining the secrecy of the
question papers, and the Chairman Examination Committee shall issue necessary
directions and take necessary precautions to ensure such secrecy. (1)
Work of printing and evaluation of
mark-sheet shall be done by any agency outside the state. It should be ensured
before appointing such agency, that it should be registered and reputed one and
further nothing adverse found against said agency in any state. Appointment of
such agency shall be done by seniormost Member of Examination Committee or his
nominee (excluding Chairman). Such agency will be responsible for compliance of
all instruction issued by seniormost member. Such agency and seniormost member
shall be responsible for secrecy of work done. (2)
The said agency shall go for printing
and valuation of answer sheet and other work. All such document shall be handed
over in a sealed cover to seniormost member or his nominee in Examination
Committee.UTTAR PRADESH HIGHER EDUCATION SERVICES
COMMISSION (PROCEDURE FOR SELECTION OF TEACHERS) REGULATIONS, 2014
PREAMBLE