Section 25 in U.P. Primary Agricultural Co-Operative Credit Societies Centralised Service Rules, 1976
25. [ Direct recruitment. [Rules 24 and 26 Substituted by Notification No. 1636/XII-C-1-84-7(1)-1976, dated 8th June, 1984.]
(1)All vacancies of posts of category III and twenty per cent of vacancies of posts of Category I and II shall be filled up by direct recruitment by the Regional Committee. For this purpose the Committee shall ask for names of suitable candidates fulfilling the necessary conditions prescribed for the post from the District Employment Officer of all the districts of the region. The names to be asked for from the District Employment Officer shall be three times the number of vacancies to be filled. The Committee may also invite applications, of the employees of the Co-operative Societies and of the retrenched Co-operative Supervisors and Kamdars of the Uttar Pradesh Co-operative Union fulfilling the conditions prescribed under Rule 28 and otherwise eligible for the post through the District Assistance Registrar, Co-operative Societies of all the districts of the region, and by advertising the vacancies in at least to leading newspaper of the State.(2)[ The selection committee shall make direct recruitment from the open competition by holding written examination and prepare the merit list on the basis of marks obtained by candidates. In the case of direct recruitment from the employees of the society by way of screening according to the rules prescribed by the Commissioner and Registrar. Reservation for the candidates belonging to the Scheduled Castes, Scheduled Tribes and the other categories shall be in accordance with the Uttar Pradesh Public Service (Reservation for Physically Handicapp. d, Dependants of Freedom Fighters and Ex-Servicemen) Act, 1993, the Uttar Pradesh Public Service (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994, as amended from time to time and the orders of the Government for the time being in force.]]
