Section 15(3) in The U.P. Employees' State Insurance Labour Medical Service Auditors Service Rules, 1997
(3)After the results of the written examination have been received and tabulated, the Commission shall having regard to the need for securing due representation of the candidate belonging to the Scheduled Castes, Scheduled Tribes and other categories under rule 6 prepare a list of candidates in order of their proficiency as disclosed by the marks obtained as by each candidate at the written examination and recommend such number of candidates as they consider fit for appointment. If two or more candidates obtain equal marks, the name of the candidate senior in age shall be placed higher in the list. The number of names in the list shall be larger (but not larger by more than 25%) than the number of vacancies. The Commission shall forward the list to the appointing authority.
