Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Subordinate Services Selection Commission Act, 2006 1 of 2006 CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short Title And Commencement 2. Applicability 3. Exception 4. Definitions CHAPTER 2 :- ESTABLISHMENT OF THE COMMISSION 5. Establishment Of The Commission 6. Composition Of The Commission 7. Appointment Of Chairman And Members 8. Powers And Duties Of Chairman And Other Members 9. Terms Of Office And Conditions Of Service Of Members 10. Disqualification For Being The Chairman Or Other Member 11. Power To Associate 12. Proceedings Of The Commission Not To Be Invalidated 13. Secretary Of The Commission 14. Authentication Of The Orders Of The Commission CHAPTER 3 :- POWERS AND DUTIES OF THE COMMISSION AND ALLOCATION OF BUSINESS 15. Powers And Duties Of The Commission 16. Business To Be Transacted By Commission CHAPTER 4 :- NOTIFICATION OF VACANCIES AND APPOINTMENT 17. Notification Of Vacancies 18. Selection By The Commission CHAPTER 5 :- BUSINESS BEFORE THE COMMISSION 19. Decision In Meeting 20. Quorum CHAPTER 6 :- ANNUAL REPORTS 21. Annual Reports CHAPTER 7 :- MISCELLANEOUS 22. Power To Make Rules 23. Power To Make Regulations 24. Protection Of Action Taken In Good Faith Uttar Pradesh Subordinate Services Selection Commission Act, 2006 1 of 2006 An Act to provide for the establishment of a Subordinate Services Selection Commission for certain categories for Subordinate Services and for matters connected therewith and incidental thereto It is hereby enacted in the Fifty-seventh Year of the Republic of India as follows:-- 1. Received the assent of the Governor on February 17, 2006 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 20th February, 2006, pp. 6-10 CHAPTER 1 PRELIMINARY 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Subordinate Services Selection Commission Act, 2006. (2) It shall come into force on such date as the State Government may, by notification, appoint in this behalf. Came into force w.e.f. 23-2-2006 2. Applicability :- T h e provisions of this Act shall apply in relation to direct recruitment to all Group C posts including posts in the Civil Secretariat and also to all Group C posts in a Board or a Corporation or other statutory body established by or controlled by the State Government: Provided that the State Government may, by notification, withdraw or add any post from the purview of the Commission. 3. Exception :- Nothing in this Act shall apply to recruitment to any post-- (a) in the Secretariat of each House of the State Legislature; (b) under the High Court or a court subordinate thereto; (c) under the State Public Service Commission; (d) under the Lok Ayukt appointed under the Uttar Pradesh Lok Ayukt and Up-Lok Ayukt Act, 1975; (e) governed by the Police Act, 1861. 4. Definitions :- In this Act unless the context otherwise requires-- (a) Appointing authority, in relation to any service or post, means the authority empowered to make appointment to such service or post; ( b ) Commission means the Uttar Pradesh Subordinate Services Selection Commission constituted under Section 5; (c) Chairman means the Chairman of the Commission; (d) "Group C post" means the post specified as such by the State Government from time to time; (e) Member means a Member of the Commission and includes the Chairman; (f) Old Commission means the Uttar Pradesh Subordinate Services Selection Commission constituted under the Uttar Pradesh Subordinate Services Selection Commission Act, 1988; (g) Other Backward Classes means the backward classes specified in Schedule I of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994; (h) "Secretary" means the Secretary of the Commission; ( i ) Year of recruitment means the period of twelve months commencing on the first day of July of a Calendar year. CHAPTER 2 ESTABLISHMENT OF THE COMMISSION 5. Establishment Of The Commission :- (1) On and from such date as the State Government may, by notification, appoint in this behalf, there shall be established a Commission to be known as the Uttar Pradesh Subordinate Services Selection Commission. (2) The services of every whole time employee of the Old Commission serving in that Commission immediately before the commencement of this Act shall stand transferred to the Commission. 6. Composition Of The Commission :- (1) The Commission shall consist of a Chairman and such other Members not exceeding eight, as the State Government may from time to time appoint: Provided that member shall be eligible for appointment as Chairman but shall not be eligible for re-appointment or continuance in office either as Member or Chairman after the period of his term. (2) If the office of the Chairman becomes vacant or if the Chairman by reason of absence or for any other reason is unable to perform the duties of his office, such duties shall, until some person appointed under sub-section (1) has assumed or, as the case may be, until the Chairman has resumed his duties, be performed by such Member as the State Government may appoint for the purpose. 7. Appointment Of Chairman And Members :- The Chairman and other Members shall be appointed by the State Government: Provided that as nearly as may be one-half of the Members of the Commission shall be the person who on the date of their respective appointment have held office on Group A post for at least ten years under the Government of India or under the State Government. 8. Powers And Duties Of Chairman And Other Members :- (1) The Chairman shall be in charge of the administration of the Commission and shall have the power to-- (a) constitute Committees or sub-committees from amongst the Members with or without one or more non-members; (b) allocate to Members, committees and sub-committees such work as is not specifically allocated by this Act, or rules or regulations made thereunder; (c) co-ordinate the working of the Commission and its Members; (d) grant leave to and approve the tour programmes of Members and Officers of the Commission. (2) The Members shall assist the Chairman in conducting the examinations and interviews of candidates and do such other work as may be allocated to them by or under this Act, the rules or regulations made thereunder, or by the Chairman under clause (b) of subsection (1). 9. Terms Of Office And Conditions Of Service Of Members :- (1) The Chairman or every other Member shall hold office for a term of five years from the date he assumes his office: Provided that no Member including the Chairman shall hold office as such after he has attained the age of sixty-five years or he has completed his term, whichever is earlier. (2) The Chairman or other Member may, at any time, by writing under his hand addressed to the State Government resign from his office. (3) The Chairman or other Member may be removed from his office by an order made by the State Government on the ground that he has acquired any of the disqualifications specified in Section 10 or on the ground of misconduct or incapacity after an inquiry made by a Judge of the High Court in the manner as may be prescribed in which such Member has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges. 10. Disqualification For Being The Chairman Or Other Member :- A person shall be disqualified for appointment as Chairman or other Member if he-- (a) becomes an undischarged insolvent; (b ) is convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves moral turpitude; ( c ) becomes of unsound mind and stands so declared by a competent court. 11. Power To Associate :- The Commission may associate with itself, in such manner and for such purposes as may be determined by regulations made under this Act, any person whose assistance or advice it may desire to have in carrying out any of the provisions of this Act. 12. Proceedings Of The Commission Not To Be Invalidated :- No act or proceedings of the Commission shall be deemed to be invalid merely on the ground of (a) any vacancy or defect in the constitution of the Commission; (b) any defect or irregularity in the appointment of a person acting as the Chairman or other Member thereof; or (c) any defect or irregularity in such act or proceeding not affecting the substance. 13. Secretary Of The Commission :- (1) There shall be a Secretary of the Commission appointed by the State Government, who shall be the Head of the Office of the Commission. (2) The Secretary shall exercise such powers and perform such duties as may be specified in the rules or regulations made under this Act or as may be directed by the Chairman. 14. Authentication Of The Orders Of The Commission :- All the decisions and orders of the Commission shall be authenticated by the signature of the Secretary or any other officer authorised by the Commission in this behalf. CHAPTER 3 POWERS AND DUTIES OF THE COMMISSION AND ALLOCATION OF BUSINESS 15. Powers And Duties Of The Commission :- The Commission shall have the following powers and duties, namely-- (a) to prepare guidelines on matters relating to the method of recruitment; (b) to conduct examinations, hold interview and make selection of candidates; (c) to select and invite experts and to appoint examiners for the purposes specified in clause (by); (d) to perform such other duties and exercise such other powers as may be prescribed. (2) In exercising the powers or performing the duties referred to in sub-section (1), the Commission shall be guided by such rules or regulations as may be made in this behalf. 16. Business To Be Transacted By Commission :- The Commission shall, with previous approval of the State Government, make regulations for the convenient transaction of its business, including performance of its functions by the Chairman or other Members or a committee thereof and the business transacted in accordance with such regulations shall be deemed to have been transacted by the Commission : Provided that it shall be lawful for the State Government to accord approval to any such regulation either in original or in modified form. CHAPTER 4 NOTIFICATION OF VACANCIES AND APPOINTMENT 17. Notification Of Vacancies :- (1) The appointing authority shall determine and intimate to the Commission the number of vacancies to be filled through the Commission during the course of the year of recruitment as also the number of the vacancies to be reserved for the candidates belonging to the Scheduled Castes and Scheduled Tribes and other categories in accordance with the law for the time being in force in this behalf. (2 ) The vacancies shall be notified to the Commission in such manner as may be prescribed. 18. Selection By The Commission :- (1) The Commission shall, as soon as possible after the intimation o f vacancies under Section 17, hold examination or interview or both and prepare in the manner prescribed a list of the candidates who are found suitable. (2) The list referred to in sub-section (1) shall be forwarded to the appointing authority and the appointing authority shall make appointments from the list so forwarded to it in the order mentioned therein. CHAPTER 5 BUSINESS BEFORE THE COMMISSION 19. Decision In Meeting :- All matters at any meeting of the Commission shall be determined by a majority of the members present and voting and in the case of equality of votes, the Chairman or, in his absence, the member presiding shall have a second or casting vote. 20. Quorum :- The quorum for a meeting of the Commission shall be one-half of the total number of members: Provided that no quorum shall be necessary for a meeting adjourned for want of quorum. CHAPTER 6 ANNUAL REPORTS 21. Annual Reports :- The Commission shall prepare every year, in such form and in such manner as may be prescribed, an annual report giving a true and full account of its activities during the previous year, and copies thereof shall be forwarded to the State Government and the State Government shall cause the same to be laid before both the Houses of the State Legislature. CHAPTER 7 MISCELLANEOUS 22. Power To Make Rules :- The State Government may, by notification, make rules for carrying out the purposes of this Act. 23. Power To Make Regulations :- (1) The Commission may, with the previous approval of the State Government, make or amend regulations relating to the discharge of its functions under this Act including charging of fees for holding examinations or interviews or both for making selection under this Act. (2) The regulations made under sub-section (1) shall not be inconsistent with the provisions of this Act or the rules made thereunder. 24. Protection Of Action Taken In Good Faith :- No suit, prosecution or other proceeding shall lie against: any person for anything which is in good faith done or intended to be done under this Act.