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State of Uttar Pradesh - Section

Section 15A in U.P. Industries Services Rules, 1993

15A. Procedure for direct recruitment on the basis of interview.

- (i) Application .for being considered for selection shall be called by the Commission in the prescribed proforma published in the advertisement issued by the Commission.
(ii)The Commission shall, having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories in accordance with Rule 6, call for interview such number of candidates, who fulfil the requisite qualifications as they consider proper.
(iii)The Commission shall prepare a list of candidates in order of their proficiency as disclosed by the marks obtained by each candidates in the interview. If two or more candidates obtain 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 be larger (but not larger by more than twenty-five per cent) than the number of the vacancies. The Commission shall forward the list to the appointing authority.