Section 8 in The U.P. Secondary Education Services Commission Rules, 1983
8. Notification of selected candidate
. - (1) The Commission shall forward the panel, referred to in Rule 7, in quadruplicate, to the Deputy Director and shall also notify the same on its notice board publish it in such other manner as it may consider proper.(2)Within 15 days of the receipt of the panel by him, the Deputy Director shall notify it on his notice board and send two copies thereof to the Inspector.(3)Within 10 days of the receipt of the panel by him, the Inspector shall -(i)notify it on the notice board;(ii)intimate the name of selected candidates, standing first in order of merit and where there are more than one vacancies as many names in order of merit as there are vacancies, to the Manager of the concerned institution with directions that, on authorisation under resolution of the Management, an order of appointment, in the pro forma given in Appendix 'B' be issued to the candidate by registered post, within one month of the receipt of intimation, requiring him to join duty within 10 days of the receipt of the order or within such extended time, as may be allowed to him by the Management and also intimating him that, on his failure to join within the specified time, his appointment will be liable to be cancelled.(iii)send an intimation to the candidate, referred to in clause (ii), with direction to report to the Manager within 10 days of the receipt of the order of appointment by him from the Manager or within such extended time as may be allowed to him, by the Management,(4)The Manager shall comply with the direction, given under sub-rule (3), and report compliance to the Commission through the Inspector.(5)When the candidate, referred to in sub-rule (3), fails to join the post within the time allowed in the letter of appointment or within such extended time as the Management may allow in this behalf or where such candidate is not available for appointment, the Inspector may on the request of the Management, send fresh name or names standing next in order of merit on the panel under intimation to the Deputy Director and the Commission, and the provisions of sub-rules (3) and (4) shall mutatis mutandis apply.
