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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(4)(a) in The U.P. Higher Education Services Commission (Group "C" And "D" Employees) Services Regulations, 2000

(a)After the results of the written examination and other evaluations under clauses (a), (b), (c), (d) and (e) of sub-rule (3) have been received and tabulated, the Selection Committee shall, having regard to the provisions of reservation referred to in Rule 4, hold an interview of candidates. The number of candidates to be called for interview shall be four times the number of the vacancies.