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] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(1) in The U.P. Direct Recruitment through Public Service Commission Preliminary Examination Rules, 1986

(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.