Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 18 in The U.P. Entertainment and Betting Tax Inspectors Service Rules, 1982

18. Recruitment by promotion to the post of Entertainment and Betting Tax Inspector Grade I.

(1)For the purpose of recruitment by promotion to posts of Entertainment and Betting Tax Inspector Grade I, there shall be constituted a Selection Committee as follows :
(i)Commissioner ;
(ii)Joint Secretory/Deputy Secretary to Government in Finance Department, dealing with Entertainment and Betting Tax to be nominated by the Secretary, Finance Department.
(iii)Deputy Secretary to Government, Finance Department to be nominated by the Finance Secretary.
(2)The appointing authority shall prepare an eligibility list of the candidates arranged in order of seniority, and place it before the Selection Committee alongwith their character rolls and such other record, pertaining to them, as may be considered proper.
(3)The Selection Committee snail consider the cases of candidates on the basis of records, referred to in sub-rule (2), and, if it considers necessary, it may interview the candidates also.
(4)The Selection Committee shall prepare a list of selected candidates arranged in order of seniority and forward the same to the appointing authority. The number, of candidates in the list shall be larger (but not larger by more than 25 per cent) than the number of vacancies.