Section 17 in The U.P. Industries Department (Directorate of Handloom and Textiles) Subordinate Service Rules, 1992
17. Procedure for direct recruitment through Departmental Selection Committee.
(1)For the purpose of recruitment there shall be constituted Selection Committee comprising-(i)appointing authority;(ii)an officer belonging to Scheduled Castes/Scheduled Tribes nominated by the District Magistrate, if the appointing authority or his nominee does not belong to Scheduled Castes/Scheduled Tribes. If the appointing authority or his nominee belongs to Scheduled Castes/Scheduled Tribes, no officer other than, belonging to Scheduled Castes/Scheduled Tribes to be nominated by the concerned District Magistrate.(iii)two officers, nominated by the Director, one of whom shall be an officer belonging to minority community and the other one to be backward community. If such suitable officers are not available in his department or organisation, such officers shall on the request of the Director, be nominated by the District Magistrate concerned and on his failure to do so by reason of non-availability of suitable officers, such officers shall be nominated by the concerned Divisional Commissioner.(2)The Selection Committee shall scrutinize all the applications received under Rule 14.(3)The procedure for recruitment shall be in accordance with the Group 'D' Employees Service Rules, 1985, as amended from time to time.
