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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(1) in The U.P. Government Central Textile Institute (Ministerial) Service Rules, 1994

(1)For the purpose of recruitment there shall be constituted a Selection Committee as follows :
(i) Appointing Authority ... Chairman
(ii) An officer belonging to Scheduled Caste orScheduled Tribes nominated by the District Magistrate if theappointing authority does not belong to Scheduled Castes orScheduled Tribes, an officer other than belonging to ScheduledCastes or Scheduled Tribes, to be nominated by the DistrictMagistrate ... Chairman
(iii) Two officers nominated by the appointingauthority one of whom shall be an officer belonging to MinorityCommunity and the other belonging to Backward Class. If suchsuitable officer or officers are not available in his departmentor organisation, such suitable officer or officers as the casemay be, shall, on the request of the appointing authority, benominated by the District Magistrate and on his failure to do so,by reason of non-availability of suitable officers such officersshall be nominated by the Divisional Commissioner ... Members