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State of Uttar Pradesh - Section

Section 15 in The U.P. Ground Water (Engineers and Scientists) Service Rules, 1999

15. Procedure for direct recruitment.

(1)Applications for permission to appear in the competitive examination shall be invited by the Commission in the prescribed proforma published in the advertisement issued by them.
(2)No candidates shall be admitted to the examination unless he holds a certificate of admission issued by the Commission.
(3)After the result 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 in accordance with Rule 6, summon for interview such number of candidate 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 candidates at the interviews shall be added to the marks obtained by him in the written examination.
(4)The Commission shall prepare a list of candidates in order of their proficiency as disclosed by the aggregate of marks obtained by each candidate at the written examination and interview and recommend such number of candidates they consider fit for appointment. If two or more candidates obtain equal mark, in the aggregate, the name of the candidate obtaining higher marks in the written examination shall be placed higher. The number of names in the list shall be larger (but not larger by more than 25 per cent) than the number of vacancies. The Commission shall forward the list to the appointing authority.