Section 15 in The U.P. Directorate of Education Internal Audit Organisation Service Rules, 1993
15.
(1)Applications for being considered for selection by direct recruitment shall be called by the commission in the prescribed pro forma published in the advertisement issued by the commission.(2)The Commission shall scrutinize the applications and cause the list of candidates prepared on the basis of quality marks to be calculated in the manner specified in the Appendix. The maximum quality marks shall be fifty-five.(3)After the list under sub-rule (2) has been preferred, the Commission shall, having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories in accordance with rule 6, summon for written examination, such number of candidates as have come to the standard fixed by the Commission on the basis of quality marks. The written examination shall also be of fifty-five marks.(4)The marks obtained in the written examination by each candidate shall be added to his quality marks.(5)The commission shall prepare a list of candidates in order of their proficiency as disclosed by the aggregate of marks obtained by each candidate under sub-rule (4) and recommend such number of candidates as they consider fit for appointment. If two or more candidates obtain equal marks in the aggregate, the name of the candidate obtaining higher quality marks shall be placed higher in the list. 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. The Commission shall forward the list to appointing authority.
