Section 17 in Uttarakhand Medical Service Selection Board Act, 2015
17. Selection by the Board.
(1)The Board shall, as soon as possible after the intimation of vacancies under section 16, hold examination or interview or both and prepare in the manner prescribed a list of the candidates who are found suitable.(2)The list referred to in sub-section (1) shall be forwarded to the appointing authority and the appointing authority shall make appointments from the list so forwarded to it in the order mentioned therein.Chapter - V Business Before The Board
