U.P. Procedure For Direct Recruitment For Group "C" Posts (Outside The Purview Of The Uttar Pradesh Public Service Commission) Rules, 1998

U.P. Procedure For Direct Recruitment For Group "C" Posts (Outside The Purview Of The Uttar Pradesh Public Service Commission) Rules, 1998 1. Short title, commencement and application. 2. Overriding effect. 3. Definitions. 4. Determination of vacancies. 5. Procedure for direct recruitment. 6. Constitution of Selection Committee. 7. Fee. 8. Publication and display of correct answers and the marks obtained by the candidates. 9. Inspection of records by the candidates

The U.P. Procedure For Direct Recruitment For Group "C" Posts (Outside The Purview Of The Uttar Pradesh Public Service Commission) Rules, 1998

Published Vide Notification No. 20/1/91 /T.C./97, dated 9th June, 1998, published in the U.P. Gazette, Extraordinary, dated 9th June, 1998

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In exercise of the powers conferred by the proviso to Article 309 of the I Constitution, the Governor is pleased to make the following rules :

1. Short title, commencement and application.- (1) These rules may be called the Uttar Pradesh Procedure for Direct Recruitment for Group "C" Posts (Outside the Purview of the Uttar Pradesh Public Service. Commission) Rules,

(2) They shall come into force at once.

(3) They shall apply to direct recruitment to Group "C" posts under the rule making power of the Governor under the proviso to Article 309 of the Constitution, except the posts and Departments,-

(i) which are within the purview of the Uttar Pradesh Public Service Commission, Uttar Pradesh Secondary Education Services Board, Uttar Pradesh Higher Education Service Commission, High Court and the Subordinate Courts under the control and superintendence of the High Court and the Police Department including Provincial Armed Constabulary and Fire Services;

(ii) which are excluded from application of these rules by the Government by notified order.

2. Overriding effect.- These rules shall have effect notwithstanding anything to the contrary contained in any other rules or orders.
3. Definitions.- In these rules, unless there is anything repugnant in the subject or context,-

(a) "appointing authority" means the authority empowered to make appointment under the relevant service rules;

(b) "Constitution" means the Constitution of India;

(c) "Government" means the State Government of Uttar Pradesh;

(d) "Governor" means the Governor of Uttar Pradesh;

(e) "Other Backward Classes" means the Other Backward Classes of citizens specified in Schedule I of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes) Act, 1994, as amended from time to time.

4. Determination of vacancies.- The appointing authority shall determine the number of vacancies to be filled during the course of the year as also the number of vacancies to be reserved for, candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories in accordance with the relevant service rules. In case the Chairman of the Selection Committee is an officer other than the appointing authority, the appointing authority shall intimate the vacancies to the Chairman of the Selection Committee.
5. Procedure for direct recruitment.- (1) For making direct recruitment the vacancies shall be notified in the following manner :

(i) by issuing advertisement in daily news papers having wide circulation;

(ii) by pasting the notice on the notice board of the office or by advertising through Radio/Television and other Employment news papers, and

(iii) by notifying vacancies to the Employment Exchange.

(2) Application for being considered for selection shall be called in the form published in the advertisement issued under sub-rule (1).

(3) The merit list of the candidates shall be prepared in the following manner :

(a) (i) There shall be an objective type written examination of forty per cent marks consisting of a single question paper which will include General Hindi, General Knowledge and General studies. In the case of candidates to be selected for any post for which typewriting or shorthand and typewriting has been prescribed as an essential qualification, the written test shall be of twenty per cent marks only.

(ii) The question paper-cum-answer sheet (in duplicate) shall be provided to the candidates. When the examination is over, the candidates shall be allowed to carry back the carbon copy of the answer-sheet along with them.

(b) Thirty per cent of the total marks obtained at the minimum qualifying examination prescribed for the post shall be given to each candidate.

(c) Marks to a retrenched employee shall be awarded in the following manner subject to the maximum of 15 per cent marks :

(d) Marks to a sportsman shall be awarded in the following manner subject to the maximum of 5 per cent marks :

(e) In the case of candidates to be selected for any post for which type-writing or shorthand and type-writing has been prescribed as an essential qualification, there shall be a test of Hindi typewriting or Hindi shorthand and typewriting, as the case may be, of twenty per cent marks only.

(4) (a) After the results of the written examination and other evaluations under clauses (a), (b), (c), (d) and (e) of sub-rule (3) have been received and tabulated, the Selection Committee shall having regard to the provisions of reservation referred to in Rule 4, hold an interview of candidates. The number of candidates to be called for interview shall be four times the number of the

(b) The interview shall carry ten per cent marks. Marks at the interview shall be awarded by the Chairman and all other members separately in the following manner :

Note.-The total marks obtained by a candidate at the interview shall be determined by calculating the average of marks awarded to him by the Chairman and all the Members of the Selection Committee separately.

(c) The Chairman and Members of the Selection Committee shall, in no case, be provided any information with regard to marks obtained by candidates under clauses (a), (b), (c), (d) and (e) of sub-rule (3) at the time of interview.

(5) The marks obtained by each candidate at the interview under sub-rule (4) shall be added to the marks obtained under sub-rule (3). The final select list shall be prepared on the basis of aggregate of marks so arrived. If two or more candidates obtain equal marks in aggregate, the candidate obtaining higher marks in the written examination shall be placed higher in the select list. In case two or more candidates obtain equal marks in the written examination also, the candidate senior in age shall be placed higher in the select list. The number of the names in the list shall be larger (but not larger by more than twenty five per cent) than the number of vacancies.

(6) The select list referred to in sub-rule (5) shall be forwarded to the appointing authority.

6. Constitution of Selection Committee.- Direct recruitment shall be made by a Selection Committee comprising-

Note.-(1) If in a district there are more than one appointing authorities in a department then for that department there shall be constituted a single Selection Committee for the entire district, the senior-most appointing authority shall be the Chairman of the Selection Committee.

Note.-(2) If the appointing authority is the Head of the Department then in such case all the members of the Selection Committee shall be nominated by him. He may, on his behalf, nominate an officer senior to other members as Chairman of the Selection Committee.

7. Fee.- Candidates for selection shall be required to pay to the Selection Committee such fee as may, from time to time, be determined by the Government. No claim for the refund of the fee shall be entertained.

Note.-The scale of fee determined at the commencement of these rules for the candidates belonging to the Scheduled Castes and Scheduled Tribes is rupees twenty and for all other candidates rupees fifty.

8. Publication and display of correct answers and the marks obtained by the candidates.- When the selection process is complete and the select list has been forwarded to the appointing authority, the correct answers of the questions of the written examination and the marks obtained therein by the candidates alongwith their aggregate of marks obtained under sub-rule (5) of

Rule 5 shall be published in the daily newspapers and displayed on the notice board of the concerned office.

9. Inspection of records by the candidates.- Candidates shall be permitted to inspect the records pertaining to the selection process done and the marks awarded therein by the Selection Committee in accordance with Rule 5 on payment of such fee as may be determined by the Government from time to time. If a candidate so desires, he shall also be provided with photostat copies of such records on payment of a fee at the rate of rupees five per page.