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 15 in The U.P. Excise Constables, Drivers and Tari Supervisors Service Rules, 1983

15. Procedure for direct recruitment.

(1)For the purpose of direct recruitment to the posts of Excise Constables and Drivers in ordinary scale in a Region :
(i)Deputy Excise Commissioner or Assistant Excise Commissioner in charge of the Region concerned; and
(ii)Two Assistant Excise Commissioner or Superintendent, Excise of the Region concerned, or an adjoining Region, nominated by the Excise Commissioner.
(2)The Selection Committee shall rescrutinize the application for direct recruitment and having regard to the need for securing the representation of the candidate belonging to the Scheduled Castes, Scheduled Tribes and other categories in accordance with rule 6 call for interview such number of candidates as fulfil the requisite qualifications.
(3)The Selection Committee shall prepare a list of the candidates selected in order of merit as disclosed by the marks obtained by them in the interview two or more candidates obtain equal marks, the Selection Committee shall arrange their name in order of merit on the basis of their general suitability for the post. The number of the names in the list shall be large (but not larger by more than 25 per cent) than the number of vacancies. The Selection Committee shall forward the list to the appointing authority.