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State of Uttar Pradesh - Section

Section 16 in U.P. Information Department Film Photo Unit Service Rules, 1993

16. Procedure for direct recruitment through the Departmental Selection Committee.

(1)For the purpose of direct recruitment, there shall be constituted a Departmental Selection Committee comprising-
(i)appointing authority;
(ii)an Officer belonging to Scheduled Castes or Scheduled Tribes, nominated by the District Magistrate, if the appointing authority does not belong to Scheduled Castes or Scheduled Tribes. If the appointing authority belongs to Scheduled Castes or Scheduled Tribes, an Officer other than belonging to Scheduled Castes or Scheduled Tribes to be nominated by the District Magistrate;
(iii)two officers nominated by the appointing authority one of whom shall be an officer belonging to backward class. If such suitable officers are not available in his department, such suitable officers shall on the request of the appointing authority be nominated by the District Magistrate and on his failure to do so, by reason of non-availability of suitable officers, such officers shall be nominated by the Divisional Commissioner.
(2)All the applications received under Rule 14 shall be placed before the Departmental Selection Committee. The Selection Committee shall scrutinize all the applications and shall, having regard to the need for securing due representation of the candidates belonging to Scheduled Castes, Scheduled Tribes and other categories in accordance with Rule 6, call for interview such number of candidates as have come up to the standard fixed by the Committee in this respect.
(3)The Departmental Selection Committee shall prepare a list of candidates in order of proficiencies as disclosed by the marks obtained in the interview. If two or more candidates obtain equal marks, the Departmental Selection Committee shall arrange their names in order of merit on the basis of their general suitability for the post. The number of the names in the list shall be larger (but not larger by more than 25 per cent) than the number of vacancies. The Departmental Selection Committee shall forward the list to the appointing authority.