Section 2 in The U.P. Direct Recruitment through Public Service Commission Preliminary Examination Rules, 1986
2. Definitions.
- (i) "Commission" means Public Service Commission, Uttar Pradesh;(ii)"Government" means Government of Uttar Pradesh;(iii)"Governor" means Governor of Uttar Pradesh;(iv)"Post" means any post or posts, the selection for which is made through the Commission;(v)"Service Rules" means the rules and Government orders governing the service and include the rules prescribing method of recruitment for post;(vi)"Preliminary Examination" means screening test to be conducted by the Commission with the purpose of finding out suitable candidates for admission to the main examination or interview;(vii)"Direct Recruitment" means recruitment directly made through the Commission either by competitive examination or by selection other than by Competitive Examination as may be prescribed in Service Rules and Government orders;(viii)"Suitable candidates" means candidate securing minimum number of marks as may be fixed by Commission in its discretion at Preliminary Examination thereby enabling him to appear in the main examination or interview as the case may be;(ix)"Main Examination or Interview" means the examination or interview as per relevant Service rules and Government orders.
