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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(4) in U.P. Zila Panchayats Service Rules, 1970

(4)Selection by competitive examination. - Where selection has to be made on the basis of competitive examination :
(i)the Commission shall lay down the syllabus and make all necessary arrangements to hold the examination and charge such fee as they may consider necessary;
(ii)the Commission shall publish the results of the examination in the press and shall forward a copy of the mark-sheets of the candidates considered by them to be suitable for appointment in the order of merits to the Mukhya Adhikari;
(iii)the Mukhya Adhikari shall cause the aforesaid results to be placed before [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.], which shall make appointments in the order of merit as disclosed by the result of the examination with due regard to the provisions of Rule 7; and
(iv)the Commission shall also forward to each candidate the marks obtained by him at the examination.