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State of Uttar Pradesh - Section

Section 6 in The U.P. Industrial Development Authorities Centralized Service Rules, 2018

6. Suitability.

- Suitability of the provisionally absorbed persons for final absorption in the service shall be examined by a Screening Committee appointed by the Government for the purpose. The Committee shall submit its recommendations to the Government, by a date to be specified by the Government, on the basis of their qualifications, character rolls and service records and after interviewing them if it consider interview to be necessary.