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State of Uttarakhand - Section

Section 15 in Irrigation Department, Uttaranchal Service of Revenue Subordinate Cadre (Group 'B' and 'C') Rules, 2003

15. Procedure for Direct Recruitment.

- Seenchpal/Tube-well Operator/Revenue Clerk. - (1) In order to fill the vacancies of this Service, Head of the Department shall constitute a Selection Committee as follows, including a member of Scheduled Caste/Tribe :
(i) Executive Engineer of canals ... Member
(ii) Executive Engineer of Tube-well ... Member
(iii) Deputy Revenue Officer ... Member
(Senior Executive Engineer Will be Chairman of the Committee).
(2)For direct recruitment, the Chairman of the Committee shall invite the applications, by publishing the advertisement in the newspapers, from such candidates whose names are enrolled in the office of District Employment Exchange of Uttaranchal.
(3)The Committee shall select the suitable candidates and prepare a list of such candidates and produce to the Superintending Engineer (Karmic). Superintending Engineer then shall appoint the candidates in various divisions as unpaid apprentice for a period of six months (one crop) and during the period of apprenticeship the candidate shall have to qualify a written test conducted by the Committee formed in sub-clause (1) above, regarding their duties and functions as specified in Appendix "B".
(4)The Committee shall prepare a list of the names of qualifying candidates according to date of birth, keeping below the names who are already on list, with the details in the following order :A- NameB- Father's NameC- Date of BirthD- Academic QualificationE- Permanent AddressF- Other Details, if any
(5)The number of candidates in the list shall not be more than 20% of the sanctioned post.
(6)The names of such candidates shall be deleted from this list who shall forego to join the duties on the officiating post without assigning any proper reason or shall complete 35 years of age without working of officiating post against vacancy.
(7)The Head of the Department shall recruit the candidates in the order of merit from such list prepared in sub-clause (6) above, to the vacant substantive post.