U.P. Competitive Examination (Medium of Written Examination) Rules, 1994 1. Short title, commencement and application. 2. Overriding effect. 3. Definitions. 4. Medium of answering question papers. 5. Examination in General Hindi.
The U.P. Competitive Examination (Medium of Written Examination) Rules, 1994
Published vide Notification No. 886-Ka-47-Ka-4-94-15-39-94, dated 18th August, 1994
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- Short title, commencement and application.- (1) These rules may be called the Uttar Pradesh Competitive Examination (Medium of Written Examination) Rules, 1994.
(2) They shall come into force at once.
(3) They shall apply to all examinations.
- Overriding effect.- The provisions of these rules shall have effect notwithstanding anything to the contrary contained in any other rules made by the Governor under the proviso to Article 309 of the Constitution, or orders, for the time being in force.
- Definitions.- In these rules unless there is anything repugnant in the subject on context,-
(a) 'Candidate' means a person who appears in an examination;
(b) 'Examination' means a written examination or a competitive examination for directing recruitment to any post or service under the rule making power of the Governor under the proviso to Article 309 of the Constitution;
(c) 'Constitution' means the Constitution of India;
(d) 'Governor' means the Governor of Uttar Pradesh;
(e) 'Commission' means the Uttar Pradesh Public Service Commission or the Uttar Pradesh Subordinate Service Selection Commission, as the case may be.
- Medium of answering question papers.- A candidate may answer question papers in English in Roman script or Hindi in Devnagri script or Urdu in Persian script except that the language papers must be answered in the same language :
Provided that question paper as a whole, and not for each question separately, must be answered in any of the above script :
Provided further that the question paper shall be in English in Roman script and Hindi in Devnagri script.
- Examination in General Hindi.- A candidate shall be required to obtain such minimum marks in the compulsory paper of General Hindi as may be determined by the Government or the Commission, as the case may be.
