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] [Entire Act]

State of Uttar Pradesh - Section

Section 15 in U.P. Minor Irrigation Department Survey Service Rules, 1993

15. Procedure for direct recruitment.

(1)For the purpose of recruitment there shall be constituted a Selection Committee comprising-
(a)Appointing Authority.............Chairman;
(b)An officer belonging to Scheduled Castes/Scheduled Tribes nominated by District Magistrate; and
(c)Two officers nominated by the Appointing Authority, one of whom shall be an officer belonging to minority community and other to backward class.
(2)The Selection Committee shall scrutinize the applications and prepare a list of eligible candidates and require them to appear in a competitive examination.
(3)The Selection Committee shall prepare a list of candidates in order of merit as disclosed by aggregate of marks obtained by them in the written test. If two or more candidates obtain equal marks the candidates senior in age shall be placed higher. The number of the names in the list shall be larger, but not larger by more than 25 per cent, than the number of the vacancies.