The UTTAR PRADESH EDUCATION SERVICE SELECTION COMMISSION ACT, 2023

[THE UTTAR PRADESH EDUCATION SERVICE SELECTION COMMISSION ACT, 2023]
THE UTTAR PRADESH EDUCATION SERVICE SELECTION 
COMMISSION ACT, 2023
(U.P. ACT No. 15 of  2023)
Amended by :
U.P. Act No. 11 of 2026
INpursuance of the provisions of clause (3) of Article 348 of the Constitution of 
India, the Governor is pleased to order the publication of the following English 
translation of the Uttar Pradesh Shiksha Sewa Chayan Aayog Adhiniyam, 2023 (Uttar 
Pradesh Adhiniyam Sankhya 15 of 2023) on August 21, 2023 as passed by the Uttar 
Pradesh Legislature and assented to by the Governor on August 17, 2023. The Uccha 
Shiksha  Anubhag-5 is administratively concerned with the said Adhiniyam. 
AN
ACT
To provide for the establishment of Uttar Pradesh Education Service Selection 
Commission for selection of teachers of non-government aided colleges, aided minority 
colleges affiliated and associated with a University governed by the Uttar Pradesh State 
Universities Act, 1973 or non-government aided intermediate colleges, higher secondary 
schools, high schools or attached primary schools governed by the Intermediate 
Education Act, 1921 or non-government aided minority intermediate colleges or minority 
higher secondary schools or minority high schools or attached minority primary schools 
covered under Intermediate Education Act, 1921 or theschools run and managed by 
Uttar Pradesh Basic Education Board, Prayagraj and non-government aided junior high 
schools and attached primary schools and non-government aided minority junior high 
schools and attached primary schools of the Uttar Pradesh Basic Education Board 
governed under the Uttar Pradesh Basic Education Act, 1972 or teachers in institutions 
run by the Atal Residential School Committee or for selection of instructors in certificate-
level State Industrial Training Institutes under the UttarPradesh Government Industrial 
Training Institutes (Instructors and Foreman Instructors) Service Rules, 2021 and to 
conduct and organize Uttar Pradesh Teacher Eligibility Test, and for matters connected 
therewith and incidental thereto.
IT IS HEREBY enacted in the Seventy-Fourth Year of the Republic of India as 
follows:-
CHAPTER-I
PRELIMINARY
Short title 1. This Act may be called the Uttar Pradesh Education Service Selection 
Commission Act, 2023.
Definitions 2.(1) In this Act, unless the context otherwise requires,-
(a)“Appointing Authority” means the authority empowered to make 
appointment in the relevant Acts/Service rules/University Statutes, as the 
case may be ;
(b) “Authorized Officer” means the Director or any other person 
authorized by the State Government for this purpose ;
(c)“Board” means the Uttar Pradesh Board of Secondary Education, 
Prayagraj, or the Uttar Pradesh Basic Education Board, Prayagraj, or the 
State Council for Vocational Training, Uttar Pradesh, Lucknow, for 
secondary education, basic education and industrial training, respectively; 
(d) “Chairperson” means the Chairperson of the Commission and 
includes any other person performing, in the absence of the Chairperson 
for the time being, the functions of the Chairperson; 
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[THE UTTAR PRADESH EDUCATION SERVICE SELECTION COMMISSION ACT, 2023]
(e)“Commission” means the Uttar Pradesh Education Service Selection 
Commission established under section 3; 
(f)“Director” means the Director of Higher Education, or Director of 
Secondary Education, or Director of Basic Education, or Director of 
Minority Welfare, or Director of Training and Employment, and Director 
General of Atal Residential School, and it includes Joint Director of Higher 
Education and Joint Director of Secondary Education, Basic Education; 
(g)“Institution” means any of the following institutions:-
(i) an affiliated or associated non-government aided college, aided 
minority college to which the privilege of affiliation has been granted by a 
University governed by the Uttar Pradesh State Universities Act, 1973 (U.P. 
Act no. 10 of 1973), respectively. 
(ii) a non-government aided Intermediate College or a Higher Secondary 
School or a High School and attached primary school recognized under the 
Intermediate Education Act, 1921 (U.P. Act no. 2 of 1921); 
(iii) a non-government aided minority intermediate college or minority 
higher secondary school or minority high school and attached primary 
school recognized under the Intermediate Education Act, 1921; 
(iv)a school run and managed by the Uttar Pradesh Basic Education 
Board; 
(v) non-government aided junior high schools and attached primary 
schools recognized by Uttar Pradesh Basic Education Board; 
(vi)an aided minority junior high school and attached primary school 
governed by the Uttar Pradesh Basic Education Board; 
(vii)Certificate-level Government Industrial Training Institutes operated 
under the Department of Vocational Education and Skill Development; 
(viii) Atal Residential Schools run by the Atal Residential School 
Committee. 
(h) “Instructor” means a person employed for imparting training in 
certificate-level Government Industrial Training Institutes under the 
Department of Vocational Education and Skill Development; 
(i) “Management” in relation to an institution means the management 
committee or person or authority vested with the power to manage and 
conduct the affairs of that institution; 
(j)“Member” means a member of the Commission; 
(k)“Other Backward Classes of Citizens” means the backward classes of 
citizens specified in Schedule-I of the Uttar Pradesh Public Services 
(Reservation for Scheduled Castes, Scheduled Tribes and Other Backward 
Classes) Act, 1994 (U.P. Act no. 4 of 1994); 
(l)“Prescribed” means prescribed by rules made under this Act; 
(m)“Regulation” means any regulation made under section 28; 
(n)“Teacher” means a person employed for imparting instruction in an 
institution and includes a Principal or Vice-Principal or a Headmaster; 
(o)“Year of recruitment”means a period of twelve months commencing 
from the first day of July of a calendar year. 
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(2) Words and expressions used herein and not defined but defined in the 
Uttar Pradesh State Universities Act, 1973 (U.P. Act no. 10 of 1973), Intermediate 
Education Act, 1921 (U.P. Act no. 2 of 1921), Uttar Pradesh Basic Education Act, 1972 
(U.P. Act no. 34 of 1972), Uttar Pradesh Government Industrial Training Institutes 
(Instructors and Foreman Instructors) Service Rules, 2021, shall have the same 
meanings as respectively assigned to them in the said Acts, Rules and Statute.
CHAPTER-II
ESTABLISHMENT AND FUNCTIONS OF THE COMMISSION
Establishment 
of the Commission
3.(1) With effect from such date as the State Government may by notification 
appoint in this behalf, there shall be established a Commission to be called the “Uttar 
Pradesh Education Service Selection Commission.”
(2) The Commission shall be a body corporate. It shall exercise powers 
throughout the State of Uttar Pradesh and its headquarter shall be at Prayagraj.
Composition 
of the Commission
4.(1) The Commission shall consist of a Chairperson and twelve members who 
shall be appointed by the State Government. 
(2) A person shall be qualified for appointment as Chairperson if he/she,–
1[(a) is holding or has heldthe post of Principal Secretary to the State 
Government or a post equivalent thereto; or]
(b) is or has been a Vice-Chancellor of any University established by law; 
or
(c)  is or has been a Professor of any University established by law for at 
least ten years and has at least three years of administrative experience.
(3) Of the members,-
(a) one shall be a person who is or has been a member of the Indian 
Administrative Service and has held the post of Secretary or any other 
equivalent post under the State Government; 
(b) one shall be a person, who is or has been, not below the rank of Joint 
Director, Higher Education, whose services have been of an excellent order; 
(c) one shall be a person, who is or has been, not below the rank of 
Additional Director, Vocational Education, whose services have been of an 
excellent category; 
(d) one shall be a person, who is or has been, not below the rank of Joint 
Director, Secondary Education, whose services have been of an excellent 
category; 
(e) one shall be a person, who is or has been, not below the rank of Joint 
Director, Basic Education, whose services have been of an excellent category; 
(f) one shall be a person who has been a member of the Judicial service 
(District Judge level) with distinguished service; 
(g) Six shall be educationists whose services have been outstanding and 
who, in the opinion of the State Government, have made significant 
contributions to the field of education.
(4) Every appointment under this section shall take effect from the date on 
which it is notified by the State Government.
1. Subs. by sec. 2 of U.P.Act No. 11 of 2026.
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[THE UTTAR PRADESH EDUCATION SERVICE SELECTION COMMISSION ACT, 2023]
Term of Office and 
Conditions of 
Service 
of Chairperson and 
Members
5.(1) Subject to the provisions of this Act, the Chairperson shall hold office for 
a term of three years from the date of appointment and shall not hold office as such after 
attaining the age of sixty-five years, whichever is earlier. Subject to the provisions of 
this Act, the Member shall hold office for a term of three years from the date of 
appointment and shall not hold office as such after attaining the age of sixty-five years, 
whichever is earlier.
(2) No person shall be a Chairperson or member for more than two terms.
(3) A Chairperson or member may resign from his/her office by writing under 
his/her hand addressed to the State Government, but he/she shall continue in office until 
his/her resignation is accepted by the State Government.
(4) The office of the Chairperson and members shall be full-time, and the terms 
and conditions of their service shall be such as the State Government may, by order, 
direct.
Power of State 
Government to 
remove the 
Chairperson and 
Members
6.(1) The State Government may, by order, remove from office the Chairperson 
or any member, if he ,-
(a) is adjudged insolvent by a Court; or 
(b) engages, during his term of office, in any paid employment outside the 
duties of his office; or 
(c) is, in the opinion of the State Government, unfit to continue in office by 
reason of infirmity of mind or body or of proved misconduct; or
(d) is liable to any disqualification under this Act or the rules made 
thereunder.
Explanation :Where a Chairperson or member becomes in any way concerned 
or interested in any contract or agreement made by or on behalf of any institution or 
participates in any way in the profits thereof or in any benefit or emolument arising 
therefrom, otherwise than as a member, he shall, for the purpose of clause (c), be deemed 
to be guilty of misconduct.
(2) The procedure for the investigation and proof of misconduct under this 
section shall be such as may be prescribed.
Power to Associate 7. The Commission may associate with itself, in such manner and for such 
purpose, any person whose assistance or advice it may desire to have in carrying out any 
of the provisions of this Act.
Staff of the 
Commission 8.(1) The Secretary, the Controller of Examinations, the Controller of Finance, 
and the Deputy Secretary of the Commission shall be appointed by the State Government 
on deputation for a term not exceeding three years, and other conditions of his service 
shall be such as the State Government may, by order, determine. 
(2) Subject to such directions as may be issued by the State Government in this 
behalf, the Commission may appoint such other employees as it may deem necessary for 
the efficient performance of its functions under this Act and on such terms and conditions 
of service as it deems fit. 
Powers and Duties 
of the Commission 9.The Commission shall have the following powers and duties, namely:-
(a) to prepare guidelines on matters relating to the method of direct 
recruitment of teachers or instructors; 
(b) to conduct examinations, where necessary, and hold interviews and select 
candidates for appointment as teachers or instructors; 
(c) to conduct and organize the Uttar Pradesh Teacher Eligibility Test; 
(d) to select and invite experts and to appoint examiners for the purposes of 
clause (b); 
(e) to make recommendations regarding the appointment of selected 
candidates; 
(f) to obtain periodical returns or other information from institutions 
regarding the strength of the teachers or instructors and the vacancies for the 
appointment of teachers or instructors from Authorized Officer through State 
Government; 
(g) to fix the emoluments, and travelling and other allowances of the experts; 
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[THE UTTAR PRADESH EDUCATION SERVICE SELECTION COMMISSION ACT, 2023]
(h) to administer the funds placed at the disposal of the Commission; 
(i) to perform such other duties and exercise such other powers as may be 
prescribed or as may be incidental or conducive to discharge of its functions 
under this Act or the rules or regulations made thereunder; 
(j) to follow the provisions of the policy/procedure made from time to time 
by the Department of Personnel, Uttar Pradesh regarding selection/appointment.
Determination 
of Vacancies, 
Requisition, and 
Selection 
Procedure
10.(1) For the purpose of making an appointment of a teacher or instructor by 
direct recruitment, the Appointing Authority or Management or Authorized Officer shall 
determine the number of vacancies existing or likely to fall vacant during the year of 
recruitment and, in the case of a post other than the post of head of the institution, also 
determine the number of vacancies to be reserved for the candidates belonging to the 
Scheduled Castes, the Scheduled Tribes and Other Backward Classes of citizens in 
accordance with the Uttar Pradesh Public Services (Reservation for Scheduled Castes, 
Scheduled Tribes and Other Backward Classes) Act, 1994 (U.P. Act no. 4 of 1994), and 
persons belonging to economically weaker sections in accordance with the Uttar Pradesh 
Public Services (Reservation for Economically Weaker Sections) Act, 2020 (U.P. Act no. 
10 of 2020) and other directions issued by the Government from time to time, and notify 
the vacancies to the Commission in such manner and through such officer or authority as 
may be prescribed. The Commission shall decide the eligibility and accordingly advertise 
the vacancies received in the manner as may be prescribed.
(2) The procedure of selection of candidates for direct recruitment to the posts of 
teachers or instructors shall be such as may be prescribed.
(3)Regarding appointment in religious and linguistic minorityeducational 
institutions for maintaining quality of education, process of selection shall be completed 
by compulsorily inviting educationist of that particular religion and language (having 
knowledge of theology and culture) as experts.
Panel/List of 
Candidates 11.(1) The Commission shall, as soon as may be, after a vacancy is notified under 
sub-section (1) of section 10, conduct, wherever necessary, examinations or interviews or 
conduct the examination and interview of the candidates and prepare a panel/list of those 
found most suitable for appointment.
(2) The panel referred to in sub-section (1) shall be forwarded to the prescribed 
officer or Authorized Officer referred to in sub-section (1) of section 10 in such manner 
as may be prescribed.
(3) After the receipt of the panel under sub-section (2), the prescribed officer or 
Authorized Officer shall, in the prescribed manner, intimate the Appointing Authority of 
the names of the selected candidates in respect of the vacancies notified under sub-section 
(1) of section 10.
(4) The Appointing Authority shall, within a period of thirty days from the date of 
receipt of such information, issue appointment letters to such selected candidates and 
facilitate the selected candidate to join the duties in the prescribed manner.
(5) Where such selected candidate fails to join the post of a teacher or instructor in 
such institution within the time allowed in the appointment letter or within such extended 
time as the Appointing Authority may allow in this behalf,or where such candidate is 
otherwise not available for appointment, the Authorized Officer shall, on the request of 
Management, intimate in the prescribed manner, fresh name or names from the panel/list 
forwarded by the Commission under sub-section (2). Such time limit shall be up to a 
maximum of one year after the date of issuing of the appointment letter.
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[THE UTTAR PRADESH EDUCATION SERVICE SELECTION COMMISSION ACT, 2023]
(6) If the Management/ Appointing Authority fails to issue appointment letter to a 
selected candidate on reasonable grounds (the Management/ Appointing Authority is to 
mention the appropriate reason) then a panel of remaining candidates from the list/panel 
of candidates under sub-section (1) will be made available to the Institute only once. Still, 
if the Management/Appointing Authority fails to issueappointment letter then the 
concerned post will be abolished as per the prescribed method.
CHAPTER- III
APPOINTMENT OF SELECTED TEACHERS/INSTRUCTORS 
Appointments to 
be made only 
on the 
Recommendations 
of the Commission 
12.Every appointment of a teacher or instructor shall be made by the 
Appointing Authority only on the recommendation of the Commission, and any 
appointment made in contravention of the provisions of this Act shall be void: 
Provided that the appointment of a teacher or instructor by transfer from one 
institution to another or by promotion in any institution or the appointment of a teacher 
or instructor as a dependent of an employee dying in harness cases may be made as per 
the provisions given in the relevant Acts or rules or regulations.
Inquiry by Director 13.(1) Where any person, in accordance with the provisions of this Act, is 
entitled to be appointed as a teacher or instructor but is not so appointed by the 
Appointing Authority within the time provided for the same, he may appeal to the 
Director or any officer authorized by him for a direction under sub-section (2) of this 
section. 
(2) As far as may be within one month from the date of receiptof an 
application under sub-section (1), the Director or an officer authorized by him may hold 
an inquiry, and if he is satisfied that the Appointing Authority has failed to appoint the 
applicant as a teacher or instructor as per the provisions of this Act, he may, by order, 
direct -
(a) the Appointing Authority to appoint the applicant as a teacher or instructor with 
immediate effect and to pay him salary from the date specified in the order; and 
(b) the concerned Head of the Institution to take work from the applicant as a 
teacher or an instructor. 
(3) The amountof salary, if any, due to such teacher or instructor shall, on a 
certificate issued by the Director or an officer authorized by him in this behalf, be 
recoverable by the Collector as arrears of land revenue from the property belonging to 
or vested in the society or body running the Institution. 
Mode of Adjustment 
in Case of not Joining 
of Duty
by Candidates 
Selected by 
the Commission 
14.If any selected candidate recommended by the Commission in the 
panel/list sent under the provisions of section 11fails to join the allowed Institution due 
to erroneous requisition or appointment of a dependent of an employee dying in harness 
or any order of the Hon’ble Supreme Court or High Court or abolition of the post, or 
any other reason (the Management is to mention the specific reason), the following 
procedure shall be adopted:-
(a) Concerned selected candidate shall submit his representation before the 
Director, mentioning the reasons for him not taking charge; 
(b) The Director shall, after detailed enquiry on the representation submitted by the 
candidate, fix responsibility against the responsible Institution or Appointing 
Authority for sending erroneous requisition and send a report to the Commission 
with his recommendation for adjustment of the selected candidate; 
(c) On the basis of the report and recommendation of the Director, the Commission 
shall adjust the selected candidate against the non-advertised requisition and shall 
send, or make available, as may be prescribed, the selected panel/list to the 
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[THE UTTAR PRADESH EDUCATION SERVICE SELECTION COMMISSION ACT, 2023]
Appointing Authority after adjustment; 
(d) On the basis of the panel/list sent under clause (c), the Appointing Authority 
shall ensure the joining of the selected candidate as per the provisions of section 
11. 
Power to Call for 
Information and 
Inspect the Record, 
Register,etc.
15. The Commissionmay require to furnish such information or return 
regarding the matters referred to in section 9as it thinks fit, from the Authorized Officer 
through State Government and the Authorized Officer shall accordinglycomply with 
the same. 
Conditions of 
Service of Teachers 
or Instructors 
16.The conditions of service of teacher or instructor can be decided as per the 
provisions given in the relevant Acts/ Service Rules/ Regulations/ University Statutes, 
as the case may be. 
CHAPTER- IV
ANNUAL REPORTS AND ACCOUNTS
Financial 
Management 
of the 
Commission
17.(1) The financial management of the Commission shall be done in 
accordance with the rules laid down in Financial Handbook, Volumes 1, 2, 3 and 5: 
Provided that the Commission may, with prior approval of the State 
Government, frame special regulations in respect of such matters as it may consider 
necessary. 
(2) The expenditure of the Commission shall be incurred from the grants 
given by the State Government and receipts by way of fees, etc., in accordance with 
rules mentioned in sub-section (1) and that of the State Government, if any. A person 
who incurs expenditure in violation of the rules referred to in sub-section (1) or orders 
of the State Government, if any, shall be personally liable. 
(3) The estimate of income-expenditure shall be prepared by the Controller of 
Finance under the supervision and direction of the Secretary, and expenditure shall be 
incurred according to the provisions of the budget after it is approved by the 
Commission. 
(4) The Chairperson shall be the controlling officer with regard to himself, 
the Members, the Secretary, the Deputy Secretary, and the Controller of Finance and 
shall exercise all such financial powers as are ordinarily vested in the Head of the 
Department, in addition to all other financial powers delegated to the Chairperson by 
the Commission. 
(5) (i) The Secretary shall be the Drawing and Disbursing Officer, but he 
may, if he considers it necessary, by an order in writing, delegate all or any of such 
powers to the Deputy Secretary. 
(ii) The Secretary shall exercise all such powers as may be vested in the Head 
of an Office. In addition, the Commission may delegate such other financialpowers to 
the Secretary as it may consider necessary. 
Annual Reports 18.The Commission shall prepare annually, in such form and at such time as 
may be prescribed, an annual report giving an accurate and complete 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. 
Accounts and Audit 19.(1) The Commission shall cause to be maintained such books of accounts 
and other books in relation to its account, in such form and in such manner as the State 
Government may, by general or special order, direct. 
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[THE UTTAR PRADESH EDUCATION SERVICE SELECTION COMMISSION ACT, 2023]
(2) The Commission shall, as soon as possible after closing its annual 
accounts, prepare a Statement of Accounts in such form and forward the same to the 
Accountant General by such date as the State Government may, in consultation with the 
Accountant General determine, for audit under section 14 of the Comptroller and 
Auditor General’s (Duties, Powers and Conditions of Service) Act, 1971 (Act no. 56 of 
1971). 
(3) The annual accounts of the Commission, together with the audit report 
thereon, shall be forwarded to the State Government, and the Government shall cause 
the same to be laid before both the Houses of the State Legislature. 
CHAPTER- V
MISCELLANEOUS
Punishment for 
appointment of 
Teachers or 
Instructors in 
contravention of the 
provisions of Act 
20. Any entity, which means Appointing Authority, Management and 
Institution, failing to comply with the recommendations of the Commission or which 
fails to comply with the order or direction of the Director under section 13, or appoints a 
teacher in contravention of the provisions of this Act, shall be liable to legal action. 
Protection of action 
taken in good faith 
21.No suit, prosecution or other legal proceeding shall lie against any person 
for anything which is in good faith done or intended to be done in pursuance of the 
provisions of this Act. 
Prohibition of 
Prosecution 
22.No prosecution for any offence under this Act shall be instituted without 
the previous sanction of the Director or such officer or authority as the State Government 
may, by general or special order, specify in this behalf. 
Certain 
Proceedings not 
invalid 
23.No act or proceeding of the Commission shall be deemed to be invalid 
merely on the ground of: 
(a) any vacancy in, or defect in, the constitution of the Commission; or 
(b) any defect or irregularity in the appointment of any person acting as a 
member thereof; or 
(c) any defect or irregularity in such act or proceeding not having any 
material effect. 
Authentication 
of Decisions 
24.All orders and decisions of the Commission shall be authenticated by the 
signature of the Secretary appointed under section 8 or any other officer authorized by 
the Commission. 
Delegation 25.The Commission may, by regulations made under section 28, confer on its 
Chairperson or any member or officer, the power to delegate the general superintendence 
of and directions in connection with the work done by or in the Commission, including 
the expenditure incurred for maintenance of office and the internal administration of the 
Commission. 
Transfer of Assets 
and Matters 
26.To make the Commission function practically, the staff of the Uttar 
Pradesh Higher Education Service Commission and the Uttar Pradesh Secondary 
Education Service Selection Board will be transferred to the Commission. In the course 
of time, after the abolition of the Uttar Pradesh Higher Education Service Commission 
and Uttar Pradesh Secondary Education Service Selection Board, any matter pending 
before them, their assets, loans, liabilities, obligations and services of full-time 
employees will be transferred to the Commission. 
Power to 
make rules 
27.(1) The State Government shall, by notification in the Gazette, make rules 
for carrying out the purposes of this Act. 
(2) All rules made under this Act shall, as soon as may be after they are made, 
be laid before each Houseof the State Legislature, while it is in session, for a total period 
of fourteen days which may be comprised in its one session or in two or more successive 
sessions and shall, unless some later date is appointed, take effect from the date of their 
publication in the Gazettesubject to such modifications or annulments as the two Houses 
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of the Legislature may agree to make, so however, that any such modification or 
annulment shall be without prejudice to the validity of anything previously done 
thereunder. 
Power to make 
regulations 
28. (1) The Commission may, with the prior approval of the State 
Government, make or amend regulations prescribing fees for holding examinations, for 
conducting interviews, and for laying down the procedure to be followed by the 
Commission for discharging its duties and performing its functions under this Act. 
(2) The regulations made under sub-section (1) shall not be inconsistent with 
the provisions of this Act and the rules made thereunder. 
Power to remove 
difficulties 29. (1) The State Government may, for the purposes of removing any 
difficulty, by a notified order, direct that the provisions of this Act shall, during such 
period as may be specified in the order, have effect subject to such adaptations, whether 
by way of modification, addition or omission as it may deem to be necessary or 
expedient: 
Provided that no such order shall be made after two years from the date of 
commencement of this Act. 
(2) Every order made under sub-section (1) shallbe laid, as soon as may be 
after it is made, before both the Houses of State Legislature. 
Overriding Effect 
of the Act 30.Regarding the selection of teachers or instructors, the provisions of this 
Act shall have effect notwithstanding anything contrary to the rules, regulations, or 
Statutes contained in the Uttar Pradesh State University Act, 1973, Intermediate 
Education 
Act, 1921, Uttar Pradesh Basic Education Act, 1972, Uttar Pradesh Government 
Industrial Training Institutes (Instructors and Foreman Instructors) Service Rules, 2021. 
Repeal and 
Savings 31.(1) The Uttar Pradesh Higher Education Services Commission Act, 1980, 
the Uttar Pradesh Secondary Education Service Selection Board Act, 1982 and the Uttar 
Pradesh Education Service Selection Commission Act, 2019 are hereby repealed. 
(2) Notwithstanding such repeal, anything done or any action taken under the 
Acts referred to in sub-section (1) shall be deemed to have been done or taken under this 
Act, as if the provisions of this Act were in force at all material times. 
(3) Save as otherwise provided in this Act, the repeal of the Acts referred to in 
sub-section (1) shall not have an adverse effect on the general application of section 6 of 
the Uttar Pradesh General Clauses Act, 1904(U.P. Act no. 1 of 1904) in relation to the 
enforcement of provisions. 
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[THE UTTAR PRADESH EDUCATION SERVICE SELECTION COMMISSION ACT, 2023]
STATEMENT OF OBJECTS AND REASONS
The State of Uttar Pradesh at present has various Commissions for the  selection of teachers: 
(i) Uttar Pradesh Higher Education Service Commission for the selection of teachers of non-government 
aided colleges of the state; (ii) Uttar Pradesh Secondary Education Service Selection Board for the 
selection of teachers of non-government aided intermediate colleges; (iii) Concerned management 
committee for the selection of the posts of assistant teachers in aided junior high schools and affiliated 
primary schools; (iv)District Basic Education Officer and Secretary, Basic Education Council for selection 
of assistant teachers in council schools; (v)Uttar Pradesh Subordinate Services Selection Commission for 
the selection of instructors in the Department of Vocational Education.
Due to the difference in the level of efficiency related to selection by the above mentioned 
Commissions/Institutions the quality of selection of teachers is affected, there is no uniformity in the 
process of selection, timely selection of teachers is not being done, and there are several vacant posts of 
teachers in various institutions. This adversely affects the education/training of the students/trainees in the 
State. Apart from this, a lack of transparency is evident in the selection process conducted by institution-
level selection committees which has resulted in litigations.
In view of the above, it was decided to make a law to establish ‘Uttar Pradesh Education Service 
Selection Commission’ to bring the work done by the aforesaid Commissions/Institutions under one 
Commission and to bring inuniformity, transparency and timeliness in the recruitment process of teachers 
by removing the above-mentioned shortcomings and selecting qualified teachers and instructors for 
providing quality education in the State.
The Uttar Pradesh Education Service Selection Commission Bill, 2023 is introduced accordingly.
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