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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2) in The U.P. Industrial Development Authorities Centralized Service Rules, 2018

(2)The Commission, shall having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes, Other Backward Classes and other categories in accordance with Rule 9 call for interview such number of candidates, who fulfill the requisite qualifications, as they consider proper.