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State of Uttar Pradesh - Section

Section 28 in The U.P. Entertainment and Betting Tax Department Ministerial Service Rules, 1979

28. Saving.

- Nothing in these rules shall affect reservations and other concessions required to be provided for Scheduled Castes, Scheduled Tribes and other special categories of persons in accordance with the orders issued by the Government from time to time in this regard.Appendix I[Referred to in rule 4 (2)]The strength of the ministerial service and of each category of posts therein at the time of commencement of these rules is as follows :
Category of posts Name of posts sanctioned
Permanent Temporary Total
  1 1 2 3
1. Office Superintendent 1 - 1
2. Senior Clerks 13 - 13
3. Junior Clerks 36 15 51
4. Stenographers 12 1 13
  Total Strength of Service 62 16 78
Appendix II(Syllabus for the Test of Stenographers)The subject, of the test and the maximum marks in each subject shall be as follows :
(i) Stenography (Hindi) ... 100 marks
(ii) Hindi composition ... 50 marks
(2)The test in stenography will consist of dictation of a passage in Hindi for five minutes at the speed of 80 words per minute. One hour will be allowed for transcribing and typing the shorthand record of dictation. The passage will be selected with a view to testing the candidates not only in their speed in stenography but also in their knowledge of good and idiomatic Hindi. No candidate will be considered to have qualified for employment whose percentage of errors exceeds 5 in the test.
(3)The test in Hindi composition will be two hours duration. Candidates will be required to write a letter and or an essay on a subject.