Section 6B(6) in The U.P. Consumer Protection Rules, 1987

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State of Uttar Pradesh - Subsection

Section 6B(6) in The U.P. Consumer Protection Rules, 1987

(6)The Selection Committee shall short list the applicants in the following manner, namely -

(a)in the case of candidates having judicial background, on the basis of the judgements and other judicial orders passed by such candidates;

(b)in the case of candidates having experience of working under the Central Government or any State Government or an undertaking under the Central Government or the State Government, on the basis of their available Annual Confidential Report for the last ten years and their experience relevant to the post applied for;

(c)in other cases, on the basis of a written test of two papers as per the following scheme. The qualifying marks in each paper shall be 50%.

Paper	Topics	Nature of Test	Max. marks	Duration
Paper I	(a) General knowledgeand Current Affairs(b) Board featuresof the Code of Civil Procedure(c) Knowledge ofvarious Consumer related Laws as indicated in the schedule.(d) Knowledge of Constitution of India	Objective Type	100	2 hours
Paper II	(a) One Essay ontopics chosen from issues on trade and commerce, consumer relatedissue or Public Affairs.(b) One case study of a consumer case fortesting the abilities of analysis and cogent drafting of orders.	Descriptive Type	100	3 hours

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State of Uttar Pradesh - Subsection

Section 6B(6) in The U.P. Consumer Protection Rules, 1987