Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 5 in The U.P. Entertainment and Betting Tax Inspectors Service Rules, 1982

5. Source of recruitment.

(1)Recruitment to the post of Entertainment and Betting Tax Inspectors, Grade II shall be made from the following sources :
(a)By direct recruitment through the Commission on the basis of competitive examination as provided in Part V of these rules ; and
(b)by promotion from amongst the permanent Senior Clerks in the [scale] [For latest pay scale, please see current G.O.] of Rs. 430-685 and Stenographers in the scale of Rs. 515-840 of the ministerial establishment of the Entertainment and Betting Tax Department who have held any of the ministerial posts for a continuous period of not less than five years on the first day of the year of recruitment :
Provided that recruitment shall be so arranged that, as far as may be, 10 per cent, of the posts in the cadre are held by the promotees (in the ratio of 33 per cent, for Stenographers and 67 per cent for permanent Senior Clerks) and the rest by the direct recruits.Note. - Recruitment to the posts of Entertainment and Betting Tax Inspector, Grade I shall be made by promotion from amongst the permanent Entertainment and Betting Tax Inspector, Grade II.