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State of Uttarakhand - Section

Section 14 in The Uttarakhand Co-operative Service Rules, 2016

14. Procedure for direct recruitment through Commission.

(1)Applications through the Commission for permission to appear in the competitive examination shall be called by the Commission in the prescribed form, which may be obtained from the Secretary to the Commission on payment.
(2)No candidate shall be admitted to the examination unless he holds a certificate of admission granted by the Commission.
(3)After the result of the written examination have been received and tabulated, the Commission shall having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and others backward classes and other unler Rule 6, call for interview such number of candidates as, on the result of the written examination, have come up to the standard fixed by the Commission in this respect. The marks awarded to each candidate at the interview shall be added to the marks obtained by him/her in the written examination.
(4)The Commission shall prepare a list of candidates in order of their proficiency as disclosed by the aggregate of marks obtained by each candidate in the written examination and interview and recommend such nmber of candidates as they consider fit for appointment. If two or more candidates obtained equal m.arks in the aggregate, the name of the candidate obtaining higher marks in the written examination shall be placed higher in the list. The number of names in the lists shall be larger (but not larger by more than 25 per cent) than the number of vacancies. The Commission shall forward the list to the appointing authority.Note. - The particulars of syllabus related to competitive examination shall e such, as prescribed by the Commission and approved by the State Government.