Section 15 in The U.P. Subordinate Excise (Audit and Accounts) Service Rules, 1992
15. Procedure for direct recruitment.
(1)Applications for permission to appear in the competitive examination shall be called by the Commission in the prescribed form published in the advertisement issued by the Commission.(2)No candidate shall be admitted to the examination unless he holds a certificate of admission issued by the Commission.(3)After the results of the written examination have been received and tabulated, 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 under rule 6, prepare a list of candidates who have come up to the standard fixed by the Commission in this respect.(4)The Commission shall prepare a list of candidates in order of their proficiency as disclosed by the marks obtained by each candidate at the written examination and recommend such number of candidates as they consider fit for appointment. If two or more candidates obtain equal marks in the written examination, the names of the candidates will be arranged viewing their general suitability i.e. academic qualification etc.The number of the names in the list shall be larger (but not larger by more than twenty-five per cent) than the number of vacancies. The Commission shall forward the list to the appointing authority.
