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State of Uttar Pradesh - Section

Section 13 in The U.P. Excise (Prohibition) Group 'D' Service Rules, 1978

13. Direct recruitment.

(1)Whenever it is required to fill up any vacancy by direct recruitment, the appointing authority shall ascertain the number of vacancies to be so filled up and also determine the number of vacancies, if any, to be reserved for Scheduled Castes candidates and others under Rule 5.
(2)Recruitment to the posts of Peon, Chowkidar and Van Attendant shall be made in accordance with the provisions of the Class IV Employees Service Rules, 1975.
(3)Recruitment to the post of Driver (Light Vehicles) shall be made as follows :
(i)The appointing authority shall invite applications through Employment Exchange in accordance with the procedure prescribed by the Government in this behalf.
(ii)A selection committee shall be appointed by the State Prohibition Officer for the selection of drivers for direct recruitment. The selection committee shall consist of the following :