Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(2) in The U.P. Secondary Education Services Commission Rules, 1995

(2)The Deputy Director shall scrutinise the application and shall cause the lists of candidates prepared on the basis of quality points specified in Appendix 'G'. The compilation of quality points may be done on payment basis through a computer or through retired Gazetted Government servants under the personal supervision of such Deputy Director. The payment for publication of advertisement under sub-rule (1) and for preparation of lists under this sub-rule may be made from the amount of fee received with the application. The Deputy Director shall place the lists along with the applications before the Selection Committee.