Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 12 in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999

12. Direct recruitment by written test and interview.

(1)Direct recruitment shall be made by written test and interview at such intervals, as the appointing authority may, from time to time, determine in consultation with General Administration Committee.
(2)Alter scrutiny of the applications received, a list of eligible candidates for each category shall be prepared in order of the marks obtained in the qualifying examination prescribed for the post.
(3)The number of candidates allowed to appear in written test shall not exceed ten times of the vacancies in each category. The candidates shall be considered for written test in the order in which their names appear in the list prepared in accordance with the provisions of above sub-rule (2).
(4)The number of candidates allowed for interview shall not exceed three times of the number of vacancies in each category who may qualify in written examination according to the standard laid down by the Selection Committee.
(5)Marks allotted for interview shall not exceed fifteen per cent of the minimum marks.
(6)In interview, the suitability of the candidate shall be assessed by oral test having regard to their personality, general proficiency, professional knowledge, communication skills in local dialect, knowledge of local environment, general knowledge, general aptitude etc.
(7)The written test shall be held by the Chief Executive Officer or any other officer nominated by the Chief Executive Officer under the direction and supervision of the Selection Committee.