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State of Uttar Pradesh - Section

Section 16 in The U.P. Food and Civil Supplies (Supply Branch) Subordinate Service Rules, 1980

16. [ Procedure for recruitment by promotion. [Substituted by Notification No. 2743/29-2-93-504/80-TC, dated 27th September, 1993.]

(1)Recruitment by promotion shall be made on the basis of seniority subject to the rejection of the unfit, through the Selection Committee comprising-
(i) Commissioner ... Chairman
(ii) Additional Commissioner, Food and Civil Supplies, UttarPradesh ... Member
(iii) An officer nominated by the Commissioner. ... Member
(iv) If name of the members of the Selection Committee underclauses (i) to (iii) belongs to Scheduled Castes or ScheduledTribes, an officer belonging to Scheduled Caste or ScheduledTribe nominated by the Commissioner.    
(v) If none of the members of the Selection Committee underclauses (i) to (iii) belongs to backward class, an officerbelonging to backward class nominated by the Commissioner.    
(2)The appointing authority shall prepare eligibility list of the candidates in accordance with the Uttar Pradesh Promotion by Selection (on Posts Outside the Purview of the Public Service Commission) Eligibility List Rules, 1986, and place the same before the Selection Committee along with their character rolls and such other records, pertaining to them, as may be considered necessary :Provided that where promotion to any category of posts is to be made from more than one feeder cadre, eligibility list shall be prepared at the State level by arranging the names of the persons in the field of eligibility in order of seniority as determined by the dates of their substantive appointment on their respective posts and where two or more persons were appointed as such on the same date, the person older in age shall be placed higher in the list. In so arranging the names, the inter se seniority of persons holding the same post shall not be disturbed :Provided further that where posts in the feeder cadres are in different scales of pay, names of persons in higher scale of pay shall be placed in the eligibility list first and the names of persons holding posts in lower scale of pay shall be placed thereafter.
(3)The Selection Committee shall consider the cases of candidates on the basis of the records, referred to in sub-rule (2), and if it considers necessary, it may also interview the candidates.
(4)The Selection Committee shall prepare a list of selected candidates in accordance with the orders of the Government in force at the time of recruitment and forward the same to the appointing authority.]