Section 19(4) in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
(4)The Appropriate Commission shall prepare a list of candidates in order of their proficiency as disclosed by the aggregate of marks obtained by each candidate at the written examination and interview if any and recommend such number of candidates as they consider fit for appointment. In case of written examination and interview both has been taken if two or more candidates obtain equal marks in the aggregate, the name of the candidate obtaining higher marks in the written examination shall be placed higher, in the list. The number of the names in the list shall not be larger than the number of vacancy meaning thereby waiting list will not be prepared, but in case of Single Cadre Selection, the number of names in the list shall be larger (but not larger by more than 25 per cent) than the number of vacancies. The appropriate Commission shall forward the list to the appointing authority.Note. - The syllabus and rules for competitive examination shall be such as may be prescribed by the appropriate Commission from time to time.
