Section 8 in Warehousing Development and Regulatory Authority (Conditions of service of the Officers and other Employees) Regulations, 2016
8. Procedure for direct recruitment.
- The selection of candidate for appointment to various posts which are to be filled up by direct recruitment shall be made in the following manner, namely:-(a)the vacancies which are to be filled up shall be advertised at least in two leading national dailies and the Employment News.(b)applications which are not received by the last date mentioned in the advertisement or which are from candidates who do not satisfy the conditions laid down shall not be entertained.(c)from the remaining applications, the Selection Committee shall shortlist the candidates who are to be called for an interview or written test or both, as the authority considers fit, provided that the Appointing Authority may choose to call all candidates for interview or written test or both and, no interview shall be held for Group `B' posts and instructions issued by Department of Personal and Training to this effect shall be followed.(d)final selection of the candidate(s) shall be made by the Appointing Authority on the basis of combined evaluation of the candidate's performance in interview or written test or both, as the case may be and his qualification or job experience.(e)the Appointing Authority, in its discretion, may maintain a panel of names of suitable candidates who may be offered employment against future vacancies in the concerned posts and any such panel of names, if prepared and maintained, shall remain valid for a period not exceeding twelve months from the date of its approval.
