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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(2) in The U.P. Secondary Education Services Selection Board Rules, 1998

(2)The Joint Director shall scrutinise the application and shall cause the lists of candidates prepared on the basis of quality points specified in Appendix 'B' or Appendix 'C'. The compilation of quality points may be done on payment basis through a computer or through retired Gazetted Government servants under the personal supervision of such Joint Director. The payment for publication of advertisement under sub-rule (1) and for preparation of list under this sub-rule may be made from the amount of fee received with the application. The Joint Director shall place the lists along with the application before the Selection Committee.