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[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Tamilnadu - Subsection

Section 151(5) in Tamil Nadu Co-operative Societies Rules, 1988

(5)[(a) The District Recruitment Bureau shall conduct interview by itself or, if the situation warrants, may constitute more number of Interview Boards consisting of subject experts and of experienced officers. The members of the District Recruitment Bureau or of the Interview Boards, as the case may be, shall award marks on the basis of the performance of the candidates in the interview. The District Recruitment Bureau shall rank the candidates in accordance with the marks obtained in the interview.
(b)The State Recruitment Bureau shall conduct the interview by itself or, if the situation warrants, may constitute more number of Interview Boards consisting of subject experts and of experienced officers. The members of the State Recruitment Bureau or of the Interview Boards, as the case may be, shall award marks on the basis of the performance of the candidates in the interview.. The Controller of Examination shall rank the candidates in accordance with the marks obtained in the written examination and the average of the marks awarded to the candidates in the interview and the State Recruitment Bureau shall finalize the list of selected candidates.]
(c)For every four vacancies or part thereof, one more candidate shall be selected and kept in the waiting list which shall be in force for a period of six months from the date of finalisation of selection.