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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(3) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980

(3)The Selection Committee shall consider the cases of all eligible candidates on the basis of their character rolls and such other records, pertaining to them, as it may deem proper to consider and may, if it so desires, also interview the candidates. The Selection Committee shall prepare a select list, arranged in order of seniority and forward the same to the appointing authority.