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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(4) in The U.P. Higher Education Services Commission (Procedure For Selection Of Teachers) Regulations, 1983

(4)The Commission shall prepare two separate lists of selected candidates, one of the women candidates only and the other a 'general list' of all the candidates including women candidates (included in the first list). The names of women candidates who specifically opt not to be posted in women;s colleges shall not be included in the list of women candidates. The names of the candidates in the two lists shall be arranged in order of merit and the number of candidates shall not be more than three times the number of vacancies or the number of vacancies plus four whichever is more.