Section 15(5) in The U.P. Secondary Education Services Selection Board Rules, 1998
(5)(a)The Selection Committee shall allocate the selected candidates to the institution in such manner that the candidates whose name appears on top of the list prepared under sub-rule (3) shall be allocated to the institution, the name whereof appears on top of the list prepared under sub-rule (4) keeping in view the preference of district given under clause (a) of sub-rule (1). If a selected candidate cannot be allocated to any institution of the district of his preference on the ground that the candidates placed higher in the panel have already been allocated to the institution of such district and there remains no vacancy in it, the Selection Committee may allocate him to any institution of any district as it may deem fit. This process shall be repeated till the vacancies in such institution are filled.(b)The Joint Director shall recommend the names of the selected candidates to the Management of the institution to which he has been allocated for appointment, with a copy to the Inspector concerned.
