Section 17 in The U.P. State Electricity Board Services of Engineers Regulations, 1970
17. Appointment to the Cadre of Assistant Engineer.
(1)A person finally selected for appointment to the Service in the manner prescribed in these Regulations shall be appointed thereto by the appointing authority (unless he subsequently becomes disqualified for appointment) on the occurrence of a vacancy. The appointments shall be made in the same order in which the names appear in the combined waiting list prepared under Regulation 15.(2)In case no approved candidate is available for such appointment on the list and it becomes essential to make appointments in the interest of the Board, a person who is eligible for appointment by promotion to the Service under these Regulations, may be appointed, but such an appointment shall not be made for a period exceeding four months, without the specific approval of the Board.
