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State of Uttar Pradesh - Section

Section 22 in U.P. Zila Panchayats Service Rules, 1970

22. Intimation to Employment exchange.

- The appointing authority shall invite the names of candidates from the district Sub-Regional Employment Exchange within a reasonable time to be fixed by the appointing authority. Where no name is forwarded by the Exchange within the fixed time or if the number or names forwarded is less than three times the number of vacancies, notified, the appointing authority shall invite applications directly by advertisement in prominent daily newspapers including local daily newspapers, if any. The applications received directly shall be in the form prescribed by the appointing authority and obtainable from the Mukhya Adhikari. The applications received including the names forwarded by the Exchange shall be scrutinized by the Mukhya Adhikari and a list of the applicants qualified for the post shall be prepared and placed before the Chunao Samiti, along with the applications in original and the particulars sent by the Exchange.