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State of Uttar Pradesh - Section

Section 15 in The U.P. Employees State Insurance Scheme Labour Medical Services Ayurvedic Pharmacist Service Rules, 1995

15. Procedure for direct recruitment.

- (i) Applications for being considered for selection shall be invited by the Commission in the form published in the advertisement issued by the Commission;
(ii)The Commission shall, having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories under rule 6, summon for interview such number of candidates, who fulfil the requisite qualifications, as they consider proper.
(iii)The Commission shall prepare a list of candidates in order of their proficiency as disclosed by the marks obtained by each candidate in the interview. If two or more candidates obtain equal marks in the interview the name of the candidate senior in age shall be placed higher in the list. 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.