UTTAR PRADESH SUBORDINATE SERVICES SELECTION COMMISSION (PROCEDURE AND CONDUCT OF BUSINESS) REGULATIONS, 2015

In exercise of the powers conferred by Sections 16 and 23 of the Uttar Pradesh Subordinate Services Selection Commission Act, 2014 (U.P. Act No. 20 of 2014), the Uttar Pradesh Subordinate Services Selection Commission, with the prior approval of the State Government, hereby makes the following regulations.

Regulation - 1. Short title and commencement.

(1)     These regulations may be called the Uttar Pradesh Subordinate Services Selection Commission (Procedure and Conduct of Business) Regulations, 2015.

(2)     They shall come into force with effect from the date of their publication in the Gazette.

Regulation - 2. Definitions.

(1)     In these regulations, unless there is anything repugnant in the subject or the context,

(a)      'Act' means the Uttar Pradesh Subordinate Services Selection Commission Act, 2014;

(b)      'Allocation' means allocation of business of the Commission among the Members including the Chairperson according to these regulations;

(c)      'Board' means a board constituted by the Chairperson for the purposes of holding viva voce test or interview of candidates;

(d)      'Chairperson' means the Chairperson of the Commission;

(e)      'Commission' means the Uttar Pradesh Subordinate Services Selection Commission constituted under Section 5 of the Act;

(f)       'Committee or sub-committee' means a committee constituted by the Commission or the Chairperson under Section 8 of the Act;

(g)      'Government' means the Government of Uttar Pradesh;

(h)     'Initiating Member' means the member who proposes a discussion on any matter or to whom the file is first sent for the opinion or orders in accordance with the allocation of business;

(i)       'Interview' includes viva-voce or personality test;

(j)       'Member' means a Member of the Commission and includes the Chairperson;

(k)      'Multiple Member Board' means an Interview Board in which more than one Member is nominated by the Chairperson;

(l)       'Multiple Board' means more than one Board constituted by the Chairperson for holding interview of candidate for selection of candidates for appointment to a post;

(m)    'Office' means the Office of the Commission;

(n)     'Officer' means the Officers of the Commission appointed by the State Government or by the Chairperson;

(o)      'Online Form Submission' means submission of application form by the candidate to the Commission through the Internet/Computer in the manner prescribed and publicised by the Commission on its website and/or through print/electronic media;

(p)      'Secretary' means the secretary of the Commission and includes any other officer of the Commission authorised by the Chairperson to perform all or any of functions of the Secretary;

(q)      'Senior Member' in relation to other Member or Members means a Member in respect of whom the order of appointment by the Governor was issued at an earlier date and if the date of the order is same, the Member whose name stands higher in the order of appointment and 'Senior Most Member' means the senior most member in relation to all other Members generally or among Members present in a meeting of the Commission or of a Committee or an Interview Board;

(r)      'Single Member Board' means an Interview Board in which only one Member is nominated by the Chairperson;

(s)      'Staff' means Section Officers and other Officers or officials of the Commission;

(t)       'Use of Unfair' means copying or receiving or giving assistance during an Examination or Interview.

(2)     Words or expressions used in these regulations not defined but defined in the Act shall have the meanings respectively assigned to them.

Business to be transacted by Chairperson and Member

Regulation - 3.

(1)     The business of the Commission specified in the Schedule shall be transacted by the Chairperson or the Member, as the case may be.

(2)     Notwithstanding any allocation of work made in the Schedule appended to these regulation, the Chairperson may, if he considers necessary to do so, direct that any particular matter or business specified in the Schedule be placed before the Commission for decision.

The Chairperson may refer any matter in respect of business allocated to him to an individual Member or to a committee as he may deem fit, for consideration and report to the Commission.

Business before the Commission

Regulation - 4. Meetings.

(1)     An ordinary meeting of the Commission shall he held twice in a month:

Provided that if it is not possible to hold two meetings in any month for unavoidable reasons the Commission may hold one meeting.

(2)     An extraordinary meeting of the Commission may be called by the Chairperson, in connection with the work allocated to the Commission on any day at any time, if exigency arises or it in writing.

(3)     The Secretary shall prepare the agenda of the meeting and get it approved by the Chairperson.

(4)     The date and time of every meeting shall be fixed by the Secretary after obtaining prior approval of the Chairperson.

(5)     Ordinarily a notice of five days shall be given to the members for the meeting:

Provided that in the case of an emergent meeting, notice may be given at any time.

(6)     Notices of the meetings shall be issued by the Secretary. The notice of the meeting shall, as far as possible, be accompanied by a short note (synopsis) relating to each item on the agenda of the meeting.

(7)     The quorum for a meeting shall be one-half of the total number of members present and voting:

Provided that no quorum shall be necessary for a meeting adjourned for want of quorum.

(8)     The Chairperson may postpone consideration of any business at any meeting of the Commission, if he considers necessary or expedient to do so.

(9)     (i) All decisions of the Commission shall be recorded in a Minutes-Book which shall be in the personal custody of the Secretary. Members present shall put their signatures in token of their presence at the top of the record of proceedings;

(ii) Any Member does not agree on any point of the decision he may give his dissent or disagreement after all the proceeding have been recorded specifying the agenda number and the point on which he disagree;

(iii) If a Member abstains from voting or does not put on his signature the fact shall be recorded in the Minute-Book;

(iv) A copy of each decision shall be placed on the relevant file or files as case may be;

(v) Copies of all the decision shall be sent to all the Members and Officers concerned by the Secretary.

Regulation - 5. General procedure.

(1)     No proceedings of the Commission shall be invalid only by reason of a vacancy in the office of a Member or Chairperson or on the ground that a Member or the Chairperson was absent from the meeting of the Commission.

(2)     For convenient transaction of its business, the allocation of work among the Members shall from time to time be made by the Chairperson.

(3)     For convenient and expeditious transaction of its business the Commission or the Chairperson may constitute a committee or committees from amongst the Members of the Commission.

(4)     The allocation made under the foregoing sub-regulation may be amended or altered or modified by the Chairperson as and when deemed necessary by him/her.

(5)     If the committees are formed the senior most Member shall be the convener of the committee.

(6)     Decision of the commission shall, except in matters in respect of which the Commission has otherwise directed, be reported promptly to the Commission for consideration and approval.

Regulation - 6. Procedure for selection of candidates.

(1)     The Commission shall make selection of candidates by competitive examination or by interview or by both through objective or other form of test in accordance with the provisions of the relevant service rules/regulations.

(2)     The Commission may with the prior approval of the Government, hold a combined competitive examination for a group of posts and may also take a preliminary test or examination for screening of candidates.

(3)     The Commission shall advertise the vacancies through the Print media or Electronic media or both and invite applications from eligible candidates. Manner of inviting application forms includes online submission of application forms through Internet as prescribed by the Commission. Applications received in response to advertisement shall be scrutinised by the office in the manner determined from time to time.

(4)     In making selection by competitive examination or interview including preliminary examination or test, the Commission may take recourse to modern testing aids including the use of computers at one or more stages of selection viz. the stages of receipt and processing of applications, issue of call letters, evaluation of answer books, issue of interview letters and processing of results under the close supervision of one or more officers of the Commission to be nominated by the Chairperson.

(5)     Notwithstanding anything to the contrary contained in relevant Service Rules or Government orders regarding recruitment, the Commission may hold preliminary examination/screening test for finding out suitable candidates for admission to main examination or interview, as the case may be.

(6)     Preliminary examination shall mean screening test to be conducted by the Commission with the purpose of finding out suitable candidates in required proportion as fixed by the Commission in each category, reserved and unreserved for admission to the main examination or interview, as the case may be.

(7)     Preliminary examination shall be conducted in the manner prescribed in the Uttar Pradesh Direct Recruitment through Public Service Commission Preliminary Examination Rules, 1986 as amended from time to time, which is deemed to be adopted for the said purpose. The marks obtained by the candidates in the preliminary examination/screening test shall not be counted for determining final order of merit.

(8)     The Commission shall fix the place, dates and time of examination which includes preliminary examination/screening test and main examination, as the case may be.

(9)     The centres of examinations shall be fixed with prior approval of the Commission.

(10)   All arrangements for such examinations shall be made by the Controller of Examination cum Joint Secretary in consultation with the Secretary and in accordance with such directions as may be issued by the Commission in that behalf.

Regulation - 7. Objective type testing system.

(1)     To facilitate the use of computer technique for conducting the examination, preliminary examination or screening test, the Commission may get the objective type of question paper-cum-answer sheets prepared by drawing upon its own Question Bank or through the organisation working in the field of recruitment or eminent and reliable psychometric institutes, expert bodies or expert in the field of psychometric education and objective type of question papers-cum-answer sheets prepared according to the syllabus of different examinations to be conducted by the Commission.

(2)     The Secretary or the Controller of Examination cum Joint Secretary as nominated by the Chairperson shall draw a list of the reputed and reliable psychometric institutes, expert bodies and experts of relevant fields including computer agencies and organisations functional in the field of recruitment, for the approval of the Commission. Computer agencies shall be required for the evaluation of answer sheets and compilation of examination results.

(3)     The Chairperson may select any one or more among psychometric institutes, expert bodies and organisations functional in the field of recruitment or one or more experts as per the requirement of the case from the list prepared under sub-rule (2) to prepare question paper-cum-answer sheets. He is free to select any computer agency for the evaluation of answer sheets and compilation of examination results.

(4)     (a) If a particular institute or expert body is selected for preparing of question papers-cum-answer sheets for a particular examination, the Secretary or the Controller of the Examination cum Joint Secretary nominated by the Chairperson shall get prepared three sets of every question paper and having received them in separate sealed envelopes keep them in his custody.

(b) The Secretary or the Controller of the Examination cum Joint Secretary nominated by the Chairperson shall submit to the Chairperson three sealed envelopes in separate identical envelopes specifically designed for this purpose without making any mark of identification on the envelopes after having appended his signature thereon at the place therefor.

(c) The Chairperson may choose any one of the three sealed and signed envelopes without opening it and handover it to the Secretary or the Controller of the Examination cum Joint Secretary and keep last two envelopes in his safe custody till the examination is over.

(d) The Secretary or the Controller of the Examination cum Joint Secretary nominated by the Chairperson shall send the sealed envelope so chosen by the Chairperson to the particular institute, expert body or press, as the case may be, for printing question paper-cum-answer sheets. Particular institute, expert body or press, as the case may be, shall be responsible for printing, proof reading and preparation of their packets for different examination centres as also for Commission's reserve under its seal in accordance with the direction furnished to it by the Secretary or the Controller of the Examination cum Joint Secretary.

(5)     (i) In case the Chairperson decides to utilise the Question Bank of the Commission wholly or partly for preparing the question paper, every such paper or part thereof, as the case may be, shall be prepared by three different experts.

(ii) In case, the three question papers are wholly prepared by drawing on the Question Bank of the Commission, the question papers so prepared shall be sealed in three different identical envelopes which shall be kept by the Secretary or the Controller of the Examination cum Joint Secretary nominated by the Chairperson in his safe custody. In case, the three question papers cannot be prepared wholly by drawing on Question Bank of the Commission, service of one or more experts will be utilised to prepare three different sets of part question papers. One set prepared by drawing on Question Bank and the other two sets prepared otherwise out of Question Bank. These sets of part question papers shall be handed over to the Secretary or the Controller of the Examination cum Joint Secretary against signed receipt in sealed envelopes for safe custody, clearly indicating the part of the syllabus covered in each set of the part question papers.

(iii) The two sets of question papers so prepared under clause (ii) shall thereafter be entrusted to different experts or set of experts, as the case may be, for moderation, after merging the two sets of part question papers so as to cover the syllabus fully. The expert shall place them in three separate envelopes under his seal without making any mark of identification on the envelope and hand them over to the Secretary or the Controller of the Examination cum Joint Secretary as the case may be.

(iv) The Secretary or the Controller of the Examination cum Joint Secretary nominated by the Chairperson shall keep each of the three sealed envelopes in two separate but identical envelopes specifically designed for this purpose without making any mark of identification on the envelopes and convey his signatures thereon at the place reserved therefor and submit the same to the Chairperson.

(v) The Chairperson may choose any one of the three sealed and signed envelopes without opening it shall hand over the same to the Secretary or the Controller of the Examination cum Joint Secretary and retain the other two envelopes in his safe custody till the examinations are over.

(6)     (i) In case the Chairperson decides to take the services of an expert for preparing the question papers, every paper shall be prepared by three different expert or set of experts and handed over to the Secretary or the Controller of the Examination cum Joint Secretary as nominated by the Chairperson.

(ii) Sealed envelopes so received from the experts shall be handed over by the Secretary or the Controller of the Examination cum Joint Secretary nominated by the Chairperson to one or more different experts, as per specific requirement in each case, approved by the Chairperson out of the list prepared under sub-regulation (2) against their signed and dated receipt, for moderation.

(iii) The experts shall moderate all the two sets of question papers, place them in separate envelopes under their seal without making any mark of identification on the envelopes and hand them over to the Secretary or the Controller of the Examination cum Joint Secretary as nominated.

(iv) The Secretary or the Controller of the Examination cum Joint Secretary nominated by the Chairperson shall keep each of the three sealed envelopes specifically designed for this purpose without making any mark of identification on the envelopes and append his signatures thereon at the place reserved therefor and submit the same to the Chairperson.

(v) The Chairperson may choose any one of the three sealed and signed envelopes without opening it, shall hand over the same to the Secretary or the Controller of the Examination cum Joint Secretary and retain the other two envelopes in his safe custody till the examinations are over.

(7)     The Secretary or the Controller of the Examination cum Joint Secretary shall send the envelope so chosen by the Chairperson under clause (v) of sub-regulation (5) or under clause (v) of sub-regulation (6) to an approved press which shall be responsible for printing of question paper-cum-answer sheets including proof reading and for preparing their packet for different examination centres as also towards Commission's reserves under its seal in accordance with the information furnished and directions given to it by the Secretary or the Controller of the Examination cum Joint Secretary.

(8)     (i) As per the direction of the Chairperson, Secretary or the Controller of the Examination cum Joint Secretary shall prepare a list of reliable presses for printing question paper-cum-answer sheets for the approval of the Chairperson.

(ii) The Secretary shall choose any one of the presses approved by the Chairperson under sub-regulation (i) for printing question paper-cum-answer sheets for any particular examination.

(iii) The officer nominated by the Chairperson shall have access to the computer agency with a view to ensuring that there is no mistake in the evaluation of answer sheets and the preparation of results.

(iv) The Chairperson or his nominee will be associated with the moderation of question.

(v) The institute expert body or the press, as the case may be, shall be responsible for maintaining the secrecy of the question papers and the Secretary or the Controller of the Examination cum Joint Secretary shall issue necessary directions and take necessary precautions to ensure such secrecy.

Regulation - 8. Subjective type testing system.

Where the Commission decides to conduct competitive examination or preliminary examination or test on the basis of subjective type testing system, the procedure for setting of question papers and their moderation shall be such as mentioned in these regulations.

Regulation - 9.

(1)     Every question paper shall be set by three different paper setters, who do not belong to one and the same place.

(2)     Sealed question papers received from the paper setters shall be kept in the custody of the Secretary or the Controller of the Examination cum Joint Secretary as per the direction of the Chairperson.

(3)     The sealed envelopes, containing question papers received from the three paper setters, shall be handed over to three different moderators against their signed and dated receipts.

(4)     Each moderator shall moderate the question paper, place it in an envelope under his seal and hand it over to the Secretary or Controller of the Examination cum Joint Secretary as may be nominated by the Chairperson.

(5)     The Secretary or Controller of the Examination cum Joint Secretary shall as may be directed by the Chairperson, keep each of the three sealed envelopes in separate identical envelopes specifically designed for this purpose without making any mark of identification on the envelopes and append his signature there on at the place reserved therefor.

(6)     The Chairperson may choose any one of the sealed and signed envelope without opening it and send it as such to the press, which shall be responsible for printing the question papers including its proof reading and for preparation their packets for different examination centres under its seal in accordance with the information furnished and directions given to it by the Secretary or his nominee.

(7)     The press shall be responsible for maintaining the secrecy of the question papers. The Secretary or Controller of the Examination cum Joint Secretary shall as nominated, issue necessary direction and take all necessary precautions to ensure such secrecy.

Regulation - 10. Examination.

No candidate shall be admitted to the examination unless he has duly applied on the prescribed form in the prescribed manner and has deposited the prescribed application/examination fee within the prescribed time.

Conduct of Competitive Examinations

Regulation - 11. Controller of the Examination cum Joint Secretary.

(1)     To conduct the examinations of the Commission there shall be a Controller of the Examination cum Joint Secretary nominated by the Chairperson.

(2)     The Controller of the Examination cum Joint Secretary shall, subject to the provisions of this regulation, exercise such duties and perform such functions as may be assigned to him under rules and orders related with the competitive examination conducted by the Commission.

(3)     The Controller of the Examination cum Joint Secretary shall be responsible for proper and timely conduct of such competitive examinations, including preliminary examinations or tests and for maintaining and ensuing their reality and secrecy.

(4)     Unless otherwise prescribed, all the contracts relating with such examination shall be in writing and all the documents and records regarding examination shall be attested by the Controller of the Examination cum Joint Secretary on behalf of the Commission. All such records shall be put in personal custody of the Controller of the Examination cum Joint Secretary.

(5)     All the arrangements for conducting such examinations shall be made by the Controller of the Examination cum Joint Secretary in accordance with the directions issued by the Chairperson.

Regulation - 12. Centre In-charge.

(1)     The Commission shall lay down guidelines for the appointment of Centre In-charge.

(2)     The Controller of the Examination cum Joint Secretary shall prepare a list of persons suitable to be appointed as Centre In-charge in accordance with guidelines laid down by the Commission and get the approval of the Chairperson thereon.

(3)     The Controller of the Examination cum Joint Secretary shall appoint Centre In-charge from amongst the persons included in the approved list.

Regulation - 13. Invigilator.

(1)     The Commission shall lay down guidelines for appointment of Invigilators at examination centres.

(2)     The Centre In-charge shall prepare a list of the persons suitable to be appointed as invigilators in accordance with the guidelines laid down by the Commission. The Centre In-charge shall be responsible for proper arrangements of invigilation to ensure fair conduct of examination at the centre.

(3)     Guidelines for Centre In-charge and the invigilators shall be prepared and sent by the Controller of the Examination cum Joint Secretary with approval of the Secretary.

(4)     The Commission may formulate guidelines for appointments of invigilator at centres of examination.

(5)     If an invigilator is absent from his duties as such, the matter shall be reported to the Controller of the Examination cum Joint Secretary, who shall take steps for exclusion of such invigilator's name from the list and shall take such other actions as he deems fit.

(6)     As soon as the examination with regard to a paper is over and the answer book has been received, the Controller of the Examination cum Joint Secretary shall submit a report to the Commission through the Secretary indicating the number of candidates who have appeared in the examination. The term answer book shall mean answer sheets also in case of preliminary examination or screening test.

Regulation - 14. Appointment of paper setters and moderators.

(1)     The Secretary or Controller of the Examination cum Joint Secretary as referred shall with the prior approval of the Chairperson, prepare for every subject separate lists of persons qualified for appointment as paper setters, moderators and examiners. The Chairperson may seek assistance of any member. Such lists shall be revised once in every year:

Provided that a person included in the previous list shall be eligible for inclusion in the revised list.

(2)     The list referred to in sub-regulation (1) shall contain, as far as possible, information about such persons included therein with regard to their academic, technical or professional qualifications and research or other experience and the particulars of the earlier examination conducted by the Public Service Commission or any other Commission in which they acted as paper setters, moderators or examiners.

(3)     The Secretary or the Controller of the Examination cum Joint Secretary nominated by the Chairperson shall with the prior approval of the Chairperson, appoint paper setters, moderators and examiners from amongst the persons included in the list referred to in sub-regulation (1).

(4)     In making such appointment every care shall be taken to ensure that no person is appointed who has been found guilty of misconduct by the Public Service Commission, any other Commission, University, State Government or Government body or against whom any formal disciplinary enquiry or investigation is pending or whose integrity is in doubt.

(5)     Any person whose work as paper setter, moderator or examiner is found to be unsatisfactory by the Commission shall not be reappointed in any capacity for that or any other purpose.

Regulation - 15. Interview Board.

(1)     The Chairperson shall constitute separate interview boards for different posts or group of posts for which interview may be held and may constitute more than one interview board for making selection for one post or group of posts, where the number of candidates is large.

(2)     There shall be at least one member and one expert in an Interview Board but the Chairperson may, if he thinks fit, include more than one member or more than one expert in an Interview Board or constitute an Interview Board without an expert.

(3)     The Chairperson may change the constitution of the Interview Board.

(4)     The programme of interviews shall be fixed by the Chairperson.

(5)     The information for interview shall ordinarily be sent before 21 days to a candidate by post at the address furnished by him in the application form.

(6)     If a Member of an Interview Board is unable to be present the Chairperson may authorise any other such member to hold the interview in his place and this fact shall not invalidate the proceedings of such selection.

(7)     If a Member of Multiple Member Interview Board is unable to attend or has to leave the Interview Board during the course of its sitting and an alternative arrangement is not made then the other remaining Member or Members, as the case may be the proceedings of the Interview Board shall continue and the selection made by it shall not be vitiated on the ground that the Member was absent from the sitting of the board.

(8)     In a Multiple Member Interview Board the senior most Member shall preside.

Regulation - 16. Result of Selection.

The result of the selection shall be pasted on the notice board of the Commission and also on the website of the Commission. The result shall also be published in at least two daily Hindi newspapers having wide circulation in the State of Uttar Pradesh and shall also be commutated in writing to the Appointing Authority.

Regulation - 17. Selection and appointment of experts.

A panel of experts for different subjects shall be prepared for assisting the Commission in selection of candidates to different services or posts within the purview of the Commission with the approval of the Chairperson by the Secretary or the Controller of the Examination cum Joint Secretary as the case may be. The panel of experts shall be a confidential document and shall be kept in safe custody by the Secretary or under his specific order or direction with the prior approval of the Chairperson by any officer of the Commission. The panel of experts shall ordinarily remain valid for a period of one year unless revised/reviewed earlier by the Commission.

Regulation - 18. Payment of remuneration to experts.

Every associate expert attending a selection or assisting an Interview Board under Section 11 of the Act shall be paid remuneration and travelling allowance at such rates as may be determined by the Commission.

Regulation - 19. Penalty.

The Commission may debar any candidate who is found guilty of using unfair means from appearing in a particular or such subsequent examinations or tests or interviews. The Commission may also bring the fact of such penalty to the notice of the requisitioning or appointing authority or recruiting agency or the State Government.

Regulation - 20. Powers and duties of the Secretary.

(1)     The Secretary shall be the head of the office of the Commission and shall exercise powers and carry out duties thereof in accordance with the provisions of the Act, the rules, the regulations and the orders and directions of the Chairperson issued from time to time in connection with the business of the Commission and for performance of the work of the Commission.

(2)     The Secretary shall be the appointing authority of group 'C' and 'D' employees of the Commission and shall assign duties to and exercise control over them.

(3)     The Secretary shall be responsible for

(i)       preparing the annual report of the activities of the Commission for its approval after obtaining the sanction of the Chairperson. The annual report approved by the Commission shall be submitted to the Government.

(ii)      any other duty entrusted by the Chairperson.

Regulation - 21. Role of the District Administration in conducting Examination.

(1)     The Commission shall take the co-operation of the District Administration as required for the proper conduct of its Written Examination and Interview to be organised in different Districts of the State and the District Magistrate, the Superintendent of Police and the Commission, jointly take necessary measures for the peaceful, free and fair conduct of the examinations and shall, when required, also make physical inspection of the examinations and survey of the arrangements.

(2)     The Commission shall require the District Magistrate and Superintendent of Police concerned to ensure that before the examination, the examination materials of the Commission such as question papers and answer books etc. are kept in the safe custody of police in the Treasury's strong room under Double Lock and on the day of examination, they are taken out safely from the Double Lock and carried to the respective centres and after the examination is over, the answer books of the candidates are carried in the safe custody of police to the office of the Commission. Thereafter the Magistrate of the District concerned shall ensure necessary action and after the completion of the examination, he shall inform the Commission through fax about the successful completion of examination.

(3)     At least two days before the date of holding the examination, the concerned District Magistrate shall, through his subordinate Divisional Officer, survey the arrangement of the examination and on the date of examination and before it, shall ensure surprise visit/supervision of examinations are held in a peaceful, free and fair manner and the custody and safety of question papers and answer books are ensured.

(4)     The Commission shall make payments of the rent of schools and buildings occupied for the examination and of the remuneration to the officers and employees of the concerned District Administration at the rates fixed by the Government.

Regulation - 22. Working Hours.

The working hours of the Commission shall be such as are in the Secretariat but if the official work of the Commission so warrants, the officers and other employees of the Commission may be called upon to work before or after office hours without any extra or additional remuneration.

Regulation - 23. Holidays.

The Commission shall generally observe such holidays as are observed in the Uttar Pradesh Secretariat subject to the exigencies of the work of the Commission, the Commission shall also observe such local holidays as may be determined by the State Government:

Provided that if the work of the Commission so warrants, the officers and other employees of the Commission may be called upon to work on one or more of such holidays.

Regulation - 24. Fees.

Every candidate shall be liable to pay to the Commission such fees for holding an examination, test or interviews as may be determined by the Commission from time to time with the prior approval of the State Government.

Regulation - 25. Miscellaneous Provisions.

(1)     All decisions and proceedings of the Commission shall, unless otherwise directed, be kept secret.

(2)     Any Member may call for any file, papers or information from the office through the Secretary:

Provided that examination paper, information regarding marks obtained by candidates, shall not in any way be called.

(3)     The Commission may deal in such manner as they deem fit with any matter not specifically provided for in these regulations.

(4)     If any doubt arises as to the interpretation of these regulations, the interpretation made by the Commission shall be final.

SCHEDULE

ALLOCATION OF BUSINESS OF COMMISSION AMONG MEMBERS AND THE CHAIRPERSON

(See Regulation 3)