Section 16(2)(c) in The U.P. Information Service Rules, 1982

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(2)(c) in The U.P. Information Service Rules, 1982

(c)The Departmental Selection Committee shall consider the cases of candidates on the basis of records, referred in Clause (b), and, if it considers necessary, it may interview the candidates also.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 16(2)(c) in The U.P. Information Service Rules, 1982