Section 20 in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
20. Procedure for direct recruitment other than through competition e.g. interview.
(1)Application for being considered for selection shall be called by the Commission.(2)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 in accordance with Rule 9 call for interview such number of candidates, who fulfill the requisite qualifications, as they consider proper.(3)The Commission shall prepare a list of candidates in order of their proficiency as disclosed by the marks obtained by each candidate in the interview. If two or more candidates obtained equal marks, the Commission shall arrange their names in order of merit on the basis of their general suitability for the service. 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 the names in the list shall be larger (but not larger by more than 25 per cent) than the number of the vacancies. The Commission shall forward the list to the appointing authority.
