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State of Uttar Pradesh - Section

Section 16 in The U.P. Government Central Textile Institute (Ministerial) Service Rules, 1994

16. Procedure for direct recruitment for the posts of Accountant, Stenographer, Account Clerk, Junior Clerk, Store Keeper and Hostel Clerk.

(1)For the purpose of recruitment there shall be constituted a Selection Committee as follows :
(i) Appointing Authority ... Chairman
(ii) An officer belonging to Scheduled Caste orScheduled Tribes nominated by the District Magistrate if theappointing authority does not belong to Scheduled Castes orScheduled Tribes, an officer other than belonging to ScheduledCastes or Scheduled Tribes, to be nominated by the DistrictMagistrate ... Chairman
(iii) Two officers nominated by the appointingauthority one of whom shall be an officer belonging to MinorityCommunity and the other belonging to Backward Class. If suchsuitable officer or officers are not available in his departmentor organisation, such suitable officer or officers as the casemay be, shall, on the request of the appointing authority, benominated by the District Magistrate and on his failure to do so,by reason of non-availability of suitable officers such officersshall be nominated by the Divisional Commissioner ... Members
(2)The Selection Committee shall scrutinise the applications and require the eligible candidate to appear in a competitive examination.
(3)After the marks obtained by the candidate in the written examination have been tabulated, the Selection Committee shall having regard to the need for securing due representation of the candidates belonging to Scheduled Castes, Scheduled Tribes and other categories in accordance with Rule 6 call for interview such number of candidates as, on the result of the written examination have come upto the standard fixed by the Committee in this respect. The marks awarded to each candidate in the interview shall be added to the marks obtained by him in the written examination.
(4)The Selection Committee shall prepare a list of candidates in order of merit, as disclosed by the aggregate of marks obtained by them in the written examination and interview. If two or more candidates obtained equal marks the candidate obtaining higher marks in the written examination shall be placed higher. The number of names in the list shall be larger (but not larger by more than 25 per cent) than the number of the vacancies.