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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(4) in The U.P. Higher Education Services Commission (Group "C" And "D" Employees) Services Regulations, 2000

(4)
(a)After the results of the written examination and other evaluations under clauses (a), (b), (c), (d) and (e) of sub-rule (3) have been received and tabulated, the Selection Committee shall, having regard to the provisions of reservation referred to in Rule 4, hold an interview of candidates. The number of candidates to be called for interview shall be four times the number of the vacancies.
(b)The interview shall carry ten per cent marks. Marks at the interview shall be awarded by the Chairman and all other members separately in the following manner :
(i) Subject/General Knowledge upto four per cent marks.
(ii) Personality Assessment upto three per cent marks.
(iii) Power of Expression upto three per cent marks.
Note. - The total marks obtained by a candidate at the interview shall be determined by calculating the average of marks awarded to him by the Chairman and all the Members of the Selection Committee separately.
(c)The Chairman and Members of the Selection Committee shall, in no case, be provided any information with regard to marks obtained by candidates under clauses (a), (b), (c), (d) and (e) of sub-rule (3) at the time of interview.