Section 15 in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980
15. Procedure for recruitment.
(1)On receipt of an intimation from the Chief Audit Officer regarding the number of vacancies to be filled by direct recruitment, the Commission shall advertise the vacancies and shall invite applications in the prescribed form to be obtained on payment from the Secretary to the Commission.(2)No candidate shall be admitted to the examination unless he holds a certificate of admission issued by the Commission.(3)After the results of written examination have been tabulated, the Commission shall, having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories under rule 6 summon for interview such number of candidates as, on the result of the written examination have come up to the standard fixed by the Commission in this respect the mark awarded to each candidate in the interview shall be added to the marks obtained by him in the written examinations.(4)The Commission shall prepare a list of candidates in order of their proficiency as disclosed by the aggregate of marks obtained by each candidate at the written examination and interview and recommend such number of candidates as they consider fit for appointment. If two or more candidates obtain equal marks in the aggregate, the name of the candidate obtaining higher marks in the written examination shall be placed higher. The number of names in the list shall be larger but not larger by more than 25 per cent of the number of vacancies. The Commission shall forward the list to the appointing authority.
