Section 15(3) in U.P. Prison Administration and Reforms Department Ministerial, Stenographer and Co-Related Service Rules, 2007
(3)After the results of the written examination have been received and tabulated, the Commission shall, having regards to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories under Rule 6, prepare a list of candidates who come up to the standard fixed by them in this respect.
