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State of Uttar Pradesh - Section

Section 15 in U.P. Minor Irrigation Department (Drawing) Service Rules, 1992

15. Procedure for direct recruitment.

(1)Direct recruitment to the posts of Tracer and Draftsman shall be made through a Selection Committee to be constituted as mentioned below :
(i) Appointing authority ... Chairman
(ii) An officer belonging to the Scheduled Castes orScheduled Tribes, nominated by the District Magistrate, if theappointing authority does not belong to ScheduledCastes/Scheduled Tribes. If the appointing authority belongs toScheduled Castes/Scheduled Tribes, an officer other thanbelonging to Scheduled Castes or Scheduled Tribes, to benominated by the District Magistrate. ... Member
(iii) Two officers nominated by the appointingauthority, one of whom shall be an officer belonging to minorityand the other of belonging to backward class community. If suchsuitable officers are not available in his department ororganisation, such suitable officers shall, on the request of theappointing authority, be nominated by the District Magistrate andon his failure to do so, by reason of non-availability ofsuitable officers, such officers shall be nominated by theDivisional Commissioner. ... Member
(2)The Selection Committee shall scrutinize the applications and 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, call for interview such numbers of candidates who fulfil the requisite qualifications as it considers proper.
(3)The Selection Committee shall prepare a list of candidates in order of their proficiency as disclosed by the marks obtained by each candidate in the interview. If two or more candidates obtain equal marks, the Selection Committee shall arrange their names in order of merit on the basis of their general suitability to the Service. The number of the names in the list shall be larger (but not larger by more than 25 per cent) than the number of vacancies. The Committee shall forward the list to the appointing authority.