In exercise of the powers conferred by Section 35
of the Uttar Pradesh Secondary Education Services Selection Board Act, 1982
(U.P. Act 5 of 1982) read with Section 21 of the Uttar Pradesh General Clauses
Act, 1904 (U.P. Act 1 of 1904), the Governor is pleased to make the following
rules with a view to amending the Uttar Pradesh Secondary Education Services
Selection Board Rules, 1998 (1998-LLT-V-158[171]). (1) These rules may be called the Uttar Pradesh Secondary Education Services
Selection Board (Fifth Amendment) Rules, 2019. (2) They shall come into force with effect from the date of their
publication in the Gazette. In the Uttar Pradesh Secondary Education Services
Selection Board Rules, 1998, hereinafter referred to as the said rules for the
existing Rule 10, the following rule shall be substituted, namely- "Source of
recruitment. Teachers will be recruited in different categories
through following sources (a) Principal of an Intermediate College or Headmaster of a High School (i) By direct recruitment (b) Teachers of lecturers grade (i) 50 per cent by direct recruitment; (ii) 50 per cent by promotion from amongst substantively appointed teachers
of the trained graduate grade. (c) Teachers of Trained Graduate category by direct recruitment Provided that such intermediate colleges and high
schools where attached primary teachers are receiving salary under provisions
of the Uttar Pradesh High School and Intermediate Colleges (payment of Salaries
of Teachers and other employees) Act, 1971, 75 per cent of the posts will be
filled by direct recruitment and the rest of the 25 per cent of the posts will
be filled through promotion of those trained graduate teachers of attached
primary section who have completed satisfactory services of five years: Provided further that where there is no eligible
candidate available for recruitment through promotion in any recruitment year,
the posts may be filled through direct recruitment: Provided also that while calculating the percentage
of different posts under the same recruitment, if a fraction occurs, the
fraction of direct recruitment will be excluded and the fraction of posts to be
filled through promotion will be increased by one to create one post. (d) Teachers of attached primary section cent per cent by direct
recruitment. Note. For the recruitment of the teachers of attached
primary section, the minimum qualification shall be in accordance with National
Council for Teacher Education. Recruitment will be excluded and the fraction of
posts to be filled through promotion will be increased by one to create one
post.". In the said rules, in Rule 12 (a) for sub-rule (2), the following sub-rule shall be substituted, namely "(2) The Board shall scrutinize the applications and
in respect of the post of teacher in Lecturers, Trained graduate grade and
attached primary section shall conduct written examination. The written
examination shall consist of one paper of general aptitude test of two hours,
based on the subject. The centres for conducting written examination shall be
fixed in district headquarters only and the investigators shall be paid
honorarium at such rate as the Board may like to fix.". (b) for sub-rule (4), the following sub-rule shall be substituted, namely "(4) The Board shall prepare list for posts of
Lecturers on the basis of marks obtained in the written examination and marks
for special merits as follows (a) 85 per cent marks on the basis of written examination; (b) 10 per cent marks on the basis of interview which shall be divided in
the following manner namely (i) 4% marks on the basis of general knowledge; (ii) 3% marks on the basis of personality test; (iii) 3% marks on the basis of ability of expression. (c) 5 per cent marks on the basis of following special merits, namely (i) 2% marks for having Doctorate Degree; (ii) 2% marks for having Master of Education (M.Ed.) degree; (iii) 1 % marks for Bachelor of Education (B.Ed.) degree; Provided that no marks under this clause shall be
awarded to a candidate who has obtained marks under sub-clause (ii); (iv) 1% marks for the participation in any national level sports competition
thought State team.". (c) for sub-rule (9), the following sub-rule shall be substituted, namely "(9) In the case of Lecturer grade, the Board shall
at the time of interview after showing the lists of institutions which have
notified the vacancy to it, require the candidates to give, if she/he so
desires, the choice of not more than five, such institutions in order of
preference where if selected, he/she may wish to be appointed and in the case
of teachers in trained Graduate grade and attached primary teachers such
choices shall be given to candidates after preparation of merit list on the
basis of written examination by the board.".UTTAR
PRADESH SECONDARY EDUCATION SERVICES SELECTION BOARD (FIFTH AMENDMENT) RULES,
2019
PREAMBLE