Section 13 in The U.P. Secondary Education Services Commission Rules, 1995
13. Intimation of names of selected candidates
. - (1) The Inspector shall, within ten days of the receipt of the panel and the allocation of institution under Rule 12, -(i)notify it on the notice board of his office;(ii)intimate the name of selected candidate to the Management of the institution, which has notified the vacancy, with the direction that, on authorisation under resolution of the management, an order of appointment, in pro forma given in Appendix 'E' be issued to the candidate by registered post within fifteen days of the receipt of intimation requiring him to join duty within fifteen 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 the direction to report to the Management within fifteen days of the receipt of the order of appointment by him form the Manager or within such extended time as may be allowed to him, by the Management.(2)The Management shall comply with the direction, given under sub-rule (1) and report compliance thereof to the Commission through the Inspector.(3)Where the candidate, referred to in sub-rule (1), 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 otherwise not available for appointment, the Inspector may, on the request of the management, intimate 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 (1) and (2) shall mutatis mutandis apply.
