Section 15(1) in U.P. Jail Ministerial and Commercial Service Rules, 1983
(1)For the purpose of direct recruitment, there shall be constituted a selection committee comprising-(i)The Inspector-General of Prisons.(ii)The Additional or Deputy Inspector-General of Prisons nominated by the Inspector-General of Prisons.(iii)The Senior Finance and Accounts Officer of the Office of Inspector-General of Prisons in case of Selection of Jail Accounts Clerks, Senior Auditor and Auditors and Superintendent of Central Prisons, to be nominated by the Inspector-General of Prisons in case of other posts.
