Section 19 in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
19. Procedure for direct recruitment (when recruitment is to be made through competitive examination).
(1)Applications for permission to appear in the competitive examination shall be called by the appropriate Commission in accordance with the procedure prescribed by it.(2)No candidate shall be admitted to the examination unless he holds a certificate of admission, issued by the appropriate Commission.(3)After the results of the written examination have been received and tabulated, the Commission shall, having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes, Other Backward Classes and Other Categories under Rule 9, summon for interview such number of candidates as, on the result of the written examination, have come up to the standard fixed by the Commission in this respect. The marks awarded to each candidate at the interview shall be added to the marks obtained by him in the written examination.(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.
