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State of Uttar Pradesh - Section

Section 9 in U.P. Zila Panchayats (Central Transferable Cadre) Rules, 1966

9. Procedure for appointment under sub-rule (1) of Rule 8.

(1)In case of appointments under sub-rule (1) of Rule 8 to the posts in any of the cadres, the State Government shall call for the character rolls, service books and personal files, if any, of all the officers holding the posts of Secretary or Karya Adhikari, Engineer or Abhiyanta, Tax Officer or Kar Adhikari and Medical Officer or Chikitsa Adhikari referred to in the said sub-rule and arrange them in three lists separately for each category of posts.
(2)The first list to be known as list 'A' shall contain the names of officer holding the posts of Secretary, Engineer, Tax Officer or Medical Officer, as the case may be, in a permanent capacity and shall be arranged in order of seniority to be determined on the basis of the date of substantive appointment to the respective posts.
(3)The second list to be known as list 'B' shall contain the names of officers who were appointed to the posts of Secretary, Engineer, Tax Officer or Medical Officer, as the case may be, in a substantively vacant post but were on probation immediately before the appointed date referred to in clause (23) of Section 2 of the Act. The names shall be arranged in order of seniority to be determined on the basis of dates on which such officers were appointed on probation to the respective posts.
(4)The third list to be known as list 'C' shall contain the names of officers who, on 26th April, 1966, were holding the posts of Secretary or Karya Adhikari, Engineer or Abhiyanta, Tax Officer, Kar Adhikari and Medical Officer or Chikitsa Adhikari, as the case may be, in a temporary or officiating capacity and it shall be arranged in order of seniority to be determined on the basis of the date of continuous temporary or officiating appointment to the respective posts :Provided that if the date of appointment referred to in sub-rules (2), (3) and (4) in respect of two or more officers is the same, the seniority inter se of such officers in the lists concerned shall be determined on the basis of their age.