Section 15 in U.P. Industries Services Rules, 1993
15. Procedure for direct recruitment to the basis of competitive examination.
-(i)Application for permission to appear in the competitive examination shall be called by the Commission in the prescribed proforma published in the advertisement issued by the Commission.(ii)No candidate shall be admitted to the examination unless he holds a certificate of admission, issued by the Commission.(iii)After the results of the written examination have been received and tabulated, the Commission shall, having regard to the need for securing due representation of the candidate belonging to the Scheduled Castes, Scheduled Tribes and others under Rule 6, summon for interview such number of candidates as, on the result of the written examination have come up to the standard fixed by the Commission in this respect. The marks awarded to each candidate at the interview shall be added to the marks obtained by them in the written examination.(iv)The Commission shall prepare a list of candidates in order of their proficiency as disclosed by the aggregate marks obtained by each candidates at the written examination and interview and recommend such number of candidates as they consider fit for appointment. If two or more candidates obtain equal marks in the aggregate, the name of the candidate obtaining higher marks in the written examination shall be placed higher. The number of the names in the list shall be larger (but not larger by more than twenty five per cent) than the number of vacancies. The Commission shall forward the list to the appointing authority.
