Section 21 in The Group 'D' Employees Service (U.P.) Rules, 1985
21. [ Common list. [Substituted by Notification No. 20/7/1986-Karmik-2 (I), dated September 8, 1986 (w.e.f. 1-7-1986), published in U.P. Gazette, Part 1 (Ka), dated 4th October, 1986.]
- When the names of Selected candidates, both general and reserve have been received, the appointing authority shall arrange them in common list, the first name to be from The list of the general candidate followed by the name of the reserved candidate and so on. The select list so prepared shall hold good for a period of one year from the date of selection.]
