Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Uttar Pradesh - Act

The U.P. Direct Recruitment through Public Service Commission Preliminary Examination Rules, 1986

UTTAR PRADESH
India

The U.P. Direct Recruitment through Public Service Commission Preliminary Examination Rules, 1986

Rule THE-U-P-DIRECT-RECRUITMENT-THROUGH-PUBLIC-SERVICE-COMMISSION-PRELIMINARY-EXAMINATION-RULES-1986 of 1986

  • Published on 6 March 1990
  • Commenced on 6 March 1990
  • [This is the version of this document from 6 March 1990.]
  • [Note: The original publication document is not available and this content could not be verified.]
The U.P. Direct Recruitment through Public Service Commission Preliminary Examination Rules, 1986

1. Short title, commencement and applicability.

(1)These rules may be called the Uttar Pradesh Direct Recruitment through Public Service Commission Preliminary Examination Rules, 1986.
(2)They shall come into force at once.
(3)They shall apply to all the recruitment made directly by selection through Commission either on the basis of written examination or interview or both :Provided that in respect of the Uttar Pradesh Nyayik Sewa, the provisions of these rules shall apply on notification being issued to the effect by the Governor after consultation with the High Court of Judicature at Allahabad.

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.

3. Holding of preliminary examination.

(1)Notwithstanding anything to the contrary contained in relevant service rules or Government orders regarding recruitment, the Commission may, with the prior approval of Government hold preliminary examination for selection of suitable candidates for admission to main examination or interview, as the case may be.
(2)Where a preliminary examination is held only such candidates as qualify in the preliminary examination will be entitled for admission to Main Examination or Interview, as the case may be.
(3)The marks obtained in the preliminary examination will not be counted for determining the final orders of merit.
(i)[ Preliminary examination will consist of two question papers of two hours' duration each in cases where it is to be followed by main examination. Out of the two question papers one will be the compulsory paper of General Knowledge and General Studies, while the other will be of one of the optional subjects which may be prescribed by the Commission with the concurrence of the Government; [Substituted by Notification No. 681/KA 3-90-15-106-85, dated March 6, 1990, published in U.P. Gazette, Part 1 (ka), dated 5th May, 1990.]
The ratio between the marks allotted for the compulsory and optional question papers shall be 1 : 2.]
(ii)In cases where selection by interview alone is prescribed the preliminary examination will be of one paper of two hours duration in such subjects as may be prescribed by the Commission in its discretion covering mainly questions on General Knowledge, General Studies and subjects relevant to the nature of job of the post.
(5)Question papers will be set in the language allowed for main Examination and in English and Hindi in cases where selection by interview is prescribed in Service rules and Government orders.
(6)The Preliminary Examination shall be held at places and on dates and time as is fixed by Commission.

4. Saving.

- Notwithstanding anything contained in these rules the selection pending on the date of publication of these rules shall be continued and concluded in accordance with the relevant service rules and Government orders, as if these rules had not been in force.