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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(3) in The U.P. Directorate of Education Internal Audit Organisation Service Rules, 1993

(3)After the list under sub-rule (2) has been preferred, the Commission shall, having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories in accordance with rule 6, summon for written examination, such number of candidates as have come to the standard fixed by the Commission on the basis of quality marks. The written examination shall also be of fifty-five marks.