Section 16 in The Group 'D' Employees Service (U.P.) Rules, 1985
16. [ Constitution of Selection Committee. [Substituted by Notification No. 20-7-1986, Karmik 2 (1), dated 20th June, 1992.]
- For the purpose of recruitment to any post, there shall be constituted a Selection Committee as follows :(1)Appointing Authority;(2)An officer belonging to Scheduled Castes/Scheduled Tribes, nominated by the District Magistrate if the appointing authority does not belong to Scheduled Castes or Scheduled Tribes. If the appointing authority belong to Scheduled Castes/Scheduled Tribes, an officer other than belonging to Scheduled Castes/Scheduled Tribes, Minority Community and Backward Class to be nominated by the District Magistrate;(3)Two officers nominated by the appointing authority one of whom shall be an officer belonging to Minority Community and the other Backward Class. If such suitable officers are not available in his department or organisation, such officers shall, on the request of the appointing authority, be nominated by the District Magistrate and on his failure to do so, by reason of non-availability of suitable officers, such officers shall be nominated by the Divisional Commissioner.]
