(1)As soon as a vacancy occurs in a post in any of the cadres and the State Government decide to fill it by promotion under Rule 26, they shall call for from all [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] the full particulars and the character rolls, service books and personal files, if any, of all candidates eligible for promotion to the post according to the relevant entries in the Schedule and draw up a combined gradation list separately for each category of candidates in such manner that the position inter se of the Kar Adhikaris or office Superintendents, Overseers, Sahayak Kar Adhikaris or Accountants, as the case may be, is determined according to the date of their substantive appointment as such :Provided that, where two or more Office Superintendents or Overseers or Sahayak Kar Adhikaris or Accountants belong to the same [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.], their position inter se shall be the same as it stands in that [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] :Provided further, that the position inter se of temporary Kar Adhikaris and Office Superintendents, or Sahayak Kar Adhikaris and Accountants for purposes of their promotion to the post of Karya Adhikari, or Kar Adhikari, as the case may be, shall be determined by the length of their continuous service rendered in the District Board, Antarim Zila Parishad and [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] :Provided also that where in the case of two or more candidates of the same category, the date of substantive appointment referred to in this sub-rule or the length of continuous service referred to in the preceding proviso is the same, the position inter se of such candidates shall be determined on the basis of their age.
