[Cites 0, Cited by 0]
[Section 15]
[Entire Act]
State of Uttar Pradesh - Subsection
Section 15(1) in U.P. Minor Irrigation Department (Drawing) Service Rules, 1992
| (i) | Appointing authority | ... Chairman |
| (ii) | An officer belonging to the Scheduled Castes orScheduled Tribes, nominated by the District Magistrate, if theappointing authority does not belong to ScheduledCastes/Scheduled Tribes. If the appointing authority belongs toScheduled Castes/Scheduled Tribes, an officer other thanbelonging to Scheduled Castes or Scheduled Tribes, to benominated by the District Magistrate. | ... Member |
| (iii) | Two officers nominated by the appointingauthority, one of whom shall be an officer belonging to minorityand the other of belonging to backward class community. If suchsuitable officers are not available in his department ororganisation, such suitable officers shall, on the request of theappointing authority, be nominated by the District Magistrate andon his failure to do so, by reason of non-availability ofsuitable officers, such officers shall be nominated by theDivisional Commissioner. | ... Member |