Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH DIRECT RECUITMENT FOR THE POST OF TEACHERS (SCHEME OF SELECTION) RULES, 2000 CONTENTS 1. Short title and application 2. Definitions 3. Qualifications and method of recruitment 4. Selection Committee 5. Time schedule for recruitment of teachers 6. Notification of vacancies 7. Submission of application forms 8. Constitution of centres 9. Issue of hall tickets 10. Syllabus 11. Written Test 12. Selection 13. Preparation of selection lists 14. Communication of selection lists to appointing authorities 15. Apprentice ANDHRA PRADESH DIRECT RECUITMENT FOR THE POST OF TEACHERS (SCHEME OF SELECTION) RULES, 2000 In exercise of the powers conferred by Sections 78 and Section 99 of the Andhra Pradesh Act, 1982 (Act 1 of 1982) and sub-section (4) of Section 168 and sub-section (4) of Section 195 and Section 268 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act No.13 of 1994) and Section 74 of the Andhra Pradesh Municipalities Act, 1965 and paragraph 5 of the Fifth Schedule to the Constitution of India and the proviso to Article 309 of the Constitution of India, and in supercession of the Rules issued in G.O. Ms. No.5, Edn., (Ser.VI) Department, dated 29th April, 2000 as amended from time to time, and in pursuance to the orders issued in G.O. Ms. No.224, G.A. (SPF.A) Department, dated 30-6-2000 and the orders issued in G.O. Ms. No.71, Education, dated 30-6-2000 read with G.O. Ms. No.226, G.A. (Ser.A), Department, dated 1-7-2000 the Governor of Andhra Pradesh hereby makes the following Rules for recruitment to the posts of Teachers. 1. Short title and application :- (1) These Rules may be called the Andhra Pradesh Direct Recruitment for the Posts of Teachers (Scheme of Selection) Rules, 2000. (2) These Rules shall apply to all the categories of Teachers posts in Government, Zilla Parishad, Mandal Parishad, ITDA, Municipalities, Municipal Corporations Schools as specified in annex and these Rules shall also apply to all the categories of teachers posts in such other schools as may be notified by the Government from time to time. 2. Definitions :- In these Rules, unless the context otherwise requires,_ (a) "Appointing Authority" means : (i) The District Educational Officer of District concerned in respect of posts of teachers in Government, Mandal and Zilla Parishad Schools as per Rule 3 of the Special Rules for the Andhra Pradesh School Education Subordinate Service issued in G.O. Ms. No.538, Education, dated the 20th November, 1998; (ii) The Commissioner concerned in respect of posts of teachers in Municipality or Municipal Corporation Schools; (iii) The Project Officer of the Integrated Tribal Development Agency concerned in respect of posts of teachers in ITDA Schools; (iv) The management or such other person authorised by the management concerned under the provisions of the Andhra Pradesh Education Act, 1982 in respect of posts of teachers in other schools. (b) "Chief Executive Officer" means the Chief Executive Officer of Zilla Parishad appointed under Section 186 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act No.13 of 1994); (c) "Collector" means any officer incharge of a revenue district; (d) "Commissioner and Director of School Education" means the Officer-incharge of General Education which includes Pre-primary, Primary, Secondary, Non-formal and Teacher Education in the State; (e) "District" means Revenue District; (f) "District Educational Officer" means the Officer-incharge of General Education which includes Pre-primary, Primary, Secondary, Non-formal and Teacher Education in the district; (g) "Government" means the State Government of Andhra Pradesh; (h) "Mandal Parishad" means a Mandal Parishad constituted under Section 148 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act No.13 of 1994); (i) "Mandal Parishad Development Officer" means the officer appointed by that designation under Section 167 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act No.13 of 1994); (j) "Municipality" means a Municipality constituted under the Andhra Pradesh Municipalities Act, 1965; (k) "Municipal Corporation" means a Municipal Corporation constituted or deemed to have been constituted under any law relating to Municipal Corporation for the time being in force; (l) "School" means a Primary School or Upper Primary School or Secondary School; (m) "Unfair" means in relation to an examinee appearing for the written test, the unauthorised help from any person in any manner or from any material from whatsoever or the unauthorised use of any telephonic, wireless or electronic or other instrument of gadget in any manner; and (n) "Zilla Parishad" means a Zilla Parishad constituted under the Andhra Pradesh Panchayat Raj Act, 1994 (Act No.13 of 1994). 3. Qualifications and method of recruitment :- (1) The candidates for the selection of these posts shall possess the academic and professional qualifications prescribed in column (3) of Annexure to Special Rules for the Andhra Pradesh School Educational Subordinate Services issued in G.O. Ms. No.538, Education (Ser.II) Department, dated 20-11-1998, as may be amended from time to time. (2) The recruitment shall be through a selection process constituting of written test, proportionate weightage to the marks secured in academic and professional qualifications prescribed for the post and other criteria stipulated by the Government from time to time. The total marks shall be 100. The details of allocation of marks for written test and weightages to different aspects for different categories of posts shall be as decided by the Government from time to time. * [Provided that where the Government considers that the sufficient number of qualified candidates are not available through the selection process of written test to fill the vacancies, it shall be competent for the Government to waive the written test.] 4. Selection Committee :- There shall be District Selection Committee for each district, consisting of the following : 5. Time schedule for recruitment of teachers :- The Commissioner and Director of School Education shall issue the time schedule for recruitment of teachers under these Rules. 6. Notification of vacancies :- The District Educational Officer and the Member Secretary of the District Selection Committee shall consolidate the number of vacancies of teachers posts in the District, Category-wise, Community-wise, subject-wise and media-wise after obtaining the required information from the officers concerned in the District, and furnish the same to the Commissioner and Director of School Education as per the instructions issued by him. On receipt of the information about the vacancy position from the Secretaries of District Selection Committees of various districts, the Commissioner and Director of School Education shall issue a notification in atleast four (4) leading News Papers in the State, of which atleast two (2) are in Telugu and one (1) in Urdu, inviting applications. 7. Submission of application forms :- (i) The candidates intending to apply for the posts notified in respect of any district shall obtain and submit applications as per the instructions issued by the Commissioner and Director of School Education in the notification. (ii) The candidates shall submit the application forms along with attested copies of all relevant certificates. (iii) Non-submission of attested copies of certificates and memos of marks pertaining to the minimum qualifications prescribed for the post, will make his/her application invalid and hence liable for rejection. 8. Constitution of centres :- Institutions having spacious rooms and sufficient number of rooms are to be constituted as Examination Centres. Institutions proposed to be constituted as Examination Centre shall be inspected by the Secretary of the District Selection Committee personally. The number of rooms available in each centre and number of candidates to be accommodated in each room shall be ascertained before allotting the number of candidates to any of the Examination Centres. 9. Issue of hall tickets :- The District Educational Officer and Secretary of the District Selection Committee of the District concerned shall issue hall tickets to the candidates. 10. Syllabus :- The details of syllabus, allocation of marks to different subjects, pattern of question papers shall be prescribed and furnished in the notification issued by the Commissioner and Director of School Education. 11. Written Test :- (1) The written test shall be conducted in all the districts, provided that it shall not be conducted in those districts where there are no vacancies. The candidates shall appear for written test in the district in which they have applied. . (3) The candidates who are found copying or resorting to other unfair means or malpractice shall be expelled from the examination hall apart from being debarred from appearing for District Selection Committee for three consecutive examinations. 12. Selection :- Candidates shall be selected on the basis of marks secured in the written test and the application of such weightages, as may be notified. * [Provided that where the written test is waived, the candidates shall be selected on the basis of the marks secured in weightages as may be prescribed.] 13. Preparation of selection lists :- (1) The number of candidates selected shall not be more than the number of vacancies notified. There shall be no waiting list. (2) The selection lists shall be prepared separately for the different units of appointment. (3) The District Selection Committees concerned shall approve the selection lists prepared as per Rules. The same list shall be displayed on the notice boards at the O/o the District Collector and the O/o the District Educational Officer concerned. 14. Communication of selection lists to appointing authorities :- T he selection lists prepared separately for the different units of appointment shall be communicated to the respective appointing authorities along with the application forms of the candidates by the Secretary, District Selection Committee. 15. Apprentice :- Every selected candidate shall be initially appointed as an Apprentice for a period of four years from the date of joining duty. He or she shall work under general supervision of the Head Master or Head Mistress or Mandal Educational Officer as the case may be. During the period of apprenticeship he or she shall be paid a monthly stipend at a rate to be prescribed from time to time by the Government. On satisfactory completion of the period of apprenticeship, he or she shall be appointed to a regular post with a regular scale of pay. The apprenticeship period shall count for probation