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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(1) in U.P. Information Department Film Photo Unit Service Rules, 1993

(1)For the purpose of direct recruitment, there shall be constituted a Departmental Selection Committee comprising-
(i)appointing authority;
(ii)an Officer belonging to Scheduled Castes or Scheduled Tribes, nominated by the District Magistrate, if the appointing authority does not belong to Scheduled Castes or Scheduled Tribes. If the appointing authority belongs to Scheduled Castes or Scheduled Tribes, an Officer other than belonging to Scheduled Castes or Scheduled Tribes to be nominated by the District Magistrate;
(iii)two officers nominated by the appointing authority one of whom shall be an officer belonging to backward class. If such suitable officers are not available in his department, such suitable officers shall on the request of the appointing authority be nominated by the District Magistrate and on his failure to do so, by reason of non-availability of suitable officers, such officers shall be nominated by the Divisional Commissioner.