Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Uttar Pradesh - Act

U.P. Competitive Examination Allocation of Marks Rules, 2006

UTTAR PRADESH
India

U.P. Competitive Examination Allocation of Marks Rules, 2006

Rule U-P-COMPETITIVE-EXAMINATION-ALLOCATION-OF-MARKS-RULES-2006 of 2006

  • Published on 17 February 2006
  • Commenced on 17 February 2006
  • [This is the version of this document from 17 February 2006.]
  • [Note: The original publication document is not available and this content could not be verified.]
U.P. Competitive Examination Allocation of Marks Rules, 2006Published vide Notification No. 13/20/85-Karmik-1, dated 17 February, 2006, U.P. Gazette Extra Part 4 Section (Ka) dated 17 February, 2006IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India the Governor of Uttar Pradesh is pleased to order the publication of the following English translation of notification no. 13/20/85-Karmic-l, dated February 17, 2006.IN exercise of the powers conferred by the proviso to Article 309 of the Constitution of India and in supersession of all existing rules and orders on the subject, the Governor of Uttar Pradesh is pleased to make the following rules-

1. Short title, commencement and application.

(1)These rules may be called "The Uttar Pradesh Competitive Examination Allocation of Marks Rules, 2006."
(2)They shall came into force at once.
(3)They shall apply in respect of recruitment on the basis of competitive examination comprising written examination and interview, for any service or post in connection with the affairs of Uttar Pradesh and under the rule making power of the Governor, except where written examination has already been held before the commencement of these rules.

2. Allocation of marks.

- Notwithstanding anything to the contrary contained in any rules or orders, the maximum marks for interview shall be determined on the basis of the requirements of the service or post for which selection is to be made :Provided that, it shall be ensured that the allocation of marks for interview is not done in such a way as to become arbitrary and capable of being abused or misused in its exercise.