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State of Uttar Pradesh - Section

Section 15 in U.P Subordinate Educational (Trained Graduates Grade) Service (Fourth Amendment) Rules, 2016

15. Procedure of direct recruitment - (1)(a) The appointing authority shall advertise the number of subject-wise vacancies to be filled by direct recruitment of both branches (Men/Women) as also the number of vacancies to be reserved for candidates belonging to Scheduled Castes, Scheduled Tribes and other categories. The vacancies shall be notified in the following manner -

(i)by issuing advertisement in two daily newspapers having wide circulation;(ii)by pasting the notice on the notice board of the office/offices or by advertising through Radio/Television and other Employment newspapers; and(iii)by notifying vacancies to the Employment Exchange.Note. - (1) In the advertisement, besides other things, minimum educational qualifications, pay and allowances and such other relevant information regarding the posts which is considered necessary shall be mentioned.Note. - (2) The applications for direct recruitment shall be invited online on such format as prescribed by the Government.(b)The applications to be invited online under clause (a) shall be obtained on or before the date fixed in the advertisement issued under clause (a).(c)The application in the format mentioned in clause (a) shall include the following(i)The amount of fee as decided by the Government for different categories of candidates in the manner prescribed by the Government,(ii)Self-addressed envelope, and(iii)Other required documents.(d)The applications which are not on the prescribed format or incomplete or contain errors shall not be considered.
(2)The appointing authority shall scrutinize the applications and prepare lists of eligible candidates on the basis of the quality points specified in Appendix 'U. The appointing authority shall place the list so prepared along with the applications before the Selection Committee.
(3)For the purpose of selection by direct recruitment, there shall be constituted a selection Committee comprising:
(i) Appointing Authority -Chairman
(ii) Joint Director of Education (Women) UttarPradesh -Member
(iii) Joint Director of Education (Finance) UttarPradesh -Member
Note. - Nomination of officers for giving representation to the Scheduled Castes/Scheduled Tribes and Other Backward Classes of Citizens in the Selection Committee shall be made in accordance with the order made under Section 7 of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994, as amended from time to time.
(4)The Selection Committee shall after considering the cases of candidates on the basis of lists referred to in sub-rule (2), prepare subject-wise lists of selected candidates for appointment in order of merit as disclosed by the quality points compiled under sub-rule (2). If two or more candidates obtain equal quality points, the candidate senior in age shall be placed higher in the list. The Selection Committee shall forward the lists to the appointing authority.