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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(4) in The U.P. Family Courts Rules, 1995

(4)The Commission shall prepare and forward to the appointing authority a list of candidates who have taken examination for recruitment to the post in order of their proficiency as disclosed by the aggregate of marks finally awarded to each candidate. If two or more candidates obtain equal marks in the aggregate, the Commission shall give preference to the candidates securing higher marks in written examination.