Section 3 in The U.P. Direct Recruitment through Public Service Commission Preliminary Examination Rules, 1986
3. Holding of preliminary examination.
(1)Notwithstanding anything to the contrary contained in relevant service rules or Government orders regarding recruitment, the Commission may, with the prior approval of Government hold preliminary examination for selection of suitable candidates for admission to main examination or interview, as the case may be.(2)Where a preliminary examination is held only such candidates as qualify in the preliminary examination will be entitled for admission to Main Examination or Interview, as the case may be.(3)The marks obtained in the preliminary examination will not be counted for determining the final orders of merit.(i)[ Preliminary examination will consist of two question papers of two hours' duration each in cases where it is to be followed by main examination. Out of the two question papers one will be the compulsory paper of General Knowledge and General Studies, while the other will be of one of the optional subjects which may be prescribed by the Commission with the concurrence of the Government; [Substituted by Notification No. 681/KA 3-90-15-106-85, dated March 6, 1990, published in U.P. Gazette, Part 1 (ka), dated 5th May, 1990.]The ratio between the marks allotted for the compulsory and optional question papers shall be 1 : 2.](ii)In cases where selection by interview alone is prescribed the preliminary examination will be of one paper of two hours duration in such subjects as may be prescribed by the Commission in its discretion covering mainly questions on General Knowledge, General Studies and subjects relevant to the nature of job of the post.(5)Question papers will be set in the language allowed for main Examination and in English and Hindi in cases where selection by interview is prescribed in Service rules and Government orders.(6)The Preliminary Examination shall be held at places and on dates and time as is fixed by Commission.
