Section 17 in The U.P. Board of Revenue Subordinate Audit Service Rules, 1978
17. Direct recruitment to the post of Accountant.
- Whenever vacancies into the posts of Accountant are required to be filled up by direct recruitment, the Secretary shall determine and intimate to the Commission the number of vacancies to be filled. He shall also intimate the number of vacancies, if any, to be reserved for candidates belonging to Scheduled Castes and other categories under Rule 6.(2)The Commission shall invite applications from suitable candidates in the prescribed form obtainable from the Secretary to the Commission against payment. The Commission shall scrutinize the applications for admission to the competitive examination and admit to the examination such candidates as on scrutiny of the applications are found eligible for recruitment to the post.(3)The candidates who qualify in the written examination according to the standard fixed by the Commission will be called for interviews.(4)The merit list shall be prepared on the basis of the aggregate marks obtained in the written examination and the interview. If two candidates obtain equal marks, the candidate who gets higher marks in the written examination will be placed higher. The list shall hold good for one year or until the next selection whichever is earlier.(5)The syllabus and rules relating to the competitive examination shall be such as are prescribed from time to time by the Commission with the approval of the Government.Note. - The syllabus and rules in force at the commencement of these rules are given in Appendix 'E'.(6)The candidates for direct recruitment to the post of Accountant shall pay such fee to the Commission as may from time to time be prescribed by the Government. No claim for the refund of the fee shall ordinarily be entertained.Note. - The fee prescribed at the time of the commencement of these rules is given in Appendix 'F'.
