Section 16 in The U.P. Entertainment and Betting Tax Department Ministerial Service Rules, 1979
16. Procedure for direct recruitment to the posts of Stenographer.
(1)For the purpose of recruitment to the posts of stenographer, there shall be constituted a Selection Committee comprising :(i)Entertainment and Betting Tax Commissioner,(ii)Deputy Entertainment and Betting Tax Commissioner or Assistant Entertainment and Betting Tax Commissioner (Headquarters), to be dominated by the Entertainment and Betting Tax Commissioner.(iii)An Assistant Entertainment and Betting Tax Commissioner to be nominated by the Entertainment and Betting Tax Commissioner.(2)The Selection Committee shall scrutinize the applications and require the eligible candidates to appear in a competitive examination.Note - The syllabus and procedure for competitive examination is given in Appendix II.(3)After the marks obtained by the candidates in the written test have been tabulated the Selection Committee shall having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories in accordance with Rule 6 call for interview such number of candidates as on the result of the written examination, have come up to the standard fixed by the committee in this respect. The markets awarded to each candidates in the interview shall be added to the marks obtained by him in the written test.(4)The Selection Committee shall prepare a list of candidates in order of merit, as disclosed by aggregate of marks obtained by them in the written test and interview. If two or more candidates obtain equal marks the name of the candidate obtaining higher marks in the written test shall be placed higher. The number of the names in the list shall be larger but not larger by more than 25 per cent of the number of vacancies.
