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State of Uttar Pradesh - Section

Section 19 in The Group 'D' Employees Service (U.P.) Rules, 1985

19. [ Procedure for Selection. [Substituted by Notification No. 20/7/1986-Karmik-2 (1), dated September 8, 1986 (w.e.f. 1-7-1986), published in U.P. Gazette, Part 1 (Ka), dated 4th October, 1986.]

(1)The appointing authority shall determine the number of vacancies to be filled during the course of the year as also the number of the vacancies to be reserved for the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories. The vacancies shall be notified to the Employment Exchange. The appointing authority may also invite application directly from the persons who have their names registered in the Employment Exchange. For this purpose, the appointing authority shall issue an advertisement in a local daily newspaper besides pasting the notice for the same on the notice board. All such applications shall be placed before the Selection Committee.
(2)When the names both of the General Candidates and Reserve Candidates (for whom vacancies are required to be reserved under the orders of the Government) have been received by the Selection Committee it shall interview and select the candidate for the various posts.
(3)In making selection the Selection Committee shall give weight-age to the retrenched employees awarding marks in the following manner :
(i) For the first complete year : 5 marks,
(ii) For the next and every completed year of service : 5 marks.
Provided that the maximum marks awarded to a retrenchedemployee under this sub-rule shall not exceed. 15 marks.
(4)The number of the candidates to be selected will be larger (but not larger by more than 25 per cent) than the number of vacancies for which the selection has been made. The names in the select list shall be arranged according to the marks awarded at the interview.]