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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(2) in The U.P. Secondary Education Services Commission Rules, 1995

(2)The Commission shall scrutinise the applications and prepare lists for each category of posts on the basis of quality points specified in Appendix B, C, and D, as the case may be, and having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and other Backward Classes of citizens in respect of the post of teacher in lecturers and trained graduates (L.T.) grade, call for interview such candidates who have secured the maximum qualifying points in such manner that the number of candidates shall not be less than five times of the number of vacancies.