15. Procedure for direct recruitment on the basis of competitive examination.
(1)Application for permission to sit at the competitive examination shall be invited by the Commission in the form notified by them in the advertisement.(2)No candidate shall be admitted to the examination unless he holds a certificate of admission issued by the Commission.(3)After the results of the written examination have been received and tabulated, the Commission shall, having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories under Rule 4, summon for interview such number of candidates as on the result of the written examination have come up to the standard fixed by the Commission in this respect. The marks awarded to each candidate at the interview shall be added to the marks obtained by him in the written examination.(4)The Commission shall prepare and forward to the appointing authority a list of candidates who have taken examination for recruitment to the post in order of their proficiency as disclosed by the aggregate of marks finally awarded to each candidate. If two or more candidates obtain equal marks in the aggregate, the Commission shall give preference to the candidates securing higher marks in written examination.
