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] [Entire Act]

State of Uttar Pradesh - Section

Section 15 in U.P. Inspectorate of Government Offices Drivers Service Rules, 1992

15. Procedure for recruitment.

(1)For the purpose of recruitment, there shall be constituted a Selection Committee comprising :
(i) appointing authority ... Chairman
(ii) Regional Transport Officer or his nominee ... Member
(iii) Three officers nominated by the appointing authority, belonging respectively to- ... Members
(a)Scheduled Caste or Scheduled Tribes
(b)Minority Community
(c)Backward Class
Provided that, if the appointing authority and or the Regional Transport Officer or the latter's nominee, as the case may be, belongs to the Scheduled Caste or Scheduled Tribe or Minority Community or Backward Class, the number of nominees of the appointing authority shall be reduced accordingly.
(2)The Selection Committee shall scrutinise the applications and require the eligible candidates to appear for an interview.
(3)The Selection Committee shall prepare a list of the candidates in order of merit as disclosed by the marks obtained by them in the interview. If two or more candidates obtain equal marks, the Selection Committee shall arrange their names in order of merit on the basis of their general suitability for the post The number of names in the list shall be larger (but not larger by more than twenty-five percent) than the number of vacancies.