Section 14 in U.P. Jail Ministerial and Commercial Service Rules, 1983
14. Determination of vacancies.
- The appointing authority shall determine and notify to the Employment Exchange, in accordance with the Rules and Orders for the time being in force the number of vacancies to be filled during the course of the year by direct recruitment as also the number of vacancies to be reserved for candidates belonging to the Scheduled Caste, Scheduled Tribes and other categories under Rule 6.
