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State of Uttar Pradesh - Act

The U.P. Competitive Examination Allocation of Marks Rules, 1986

UTTAR PRADESH
India

The U.P. Competitive Examination Allocation of Marks Rules, 1986

Rule THE-U-P-COMPETITIVE-EXAMINATION-ALLOCATION-OF-MARKS-RULES-1986 of 1986

  • Published on 17 January 1987
  • Commenced on 17 January 1987
  • [This is the version of this document from 17 January 1987.]
  • [Note: The original publication document is not available and this content could not be verified.]
The U.P. Competitive Examination Allocation of Marks Rules, 1986Published vide Notification No. 13/20/-85-Karmik-l-86, dated September 11, 1986, published in the U.P. Gazette, Part 1-Ka, dated 17th January, 1987In exercise of the powers conferred by the proviso to Article 309 of the Constitution, the Governor is pleased to make the following rules:

1. Short title, commencement and application.

(1)These rules may be called the Uttar Pradesh Competitive Examination Allocation of Marks Rules, 1986.
(2)They shall come into force at once.
(3)They shall apply in respect of recruitment, on the basis of competitive examination comprising written examination and interview, for any service or post in connection with the affairs of Uttar Pradesh and under the rule-making power of the Governor, except where written examination has already been held before the commencement of these rules.

2. Allocation of marks.

- Notwithstanding anything to the contrary contained in any rules or orders, the maximum marks for interview shall not exceed 12.2 per cent of total marks:Provided that where the marks for interview, calculated under this rule, are not a multiple of five the marks shall be rounded off to a figure, not being a figure exceeding 12.2 per cent of the total marks, which is a multiple of five.