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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2) in U.P. Information and Public Relations Department (Headquarter) Ministerial Service Rules, 1992

(2)The appointing authority shall prepare an eligibility list of the candidates, arranged in order of seniority and place it before the Selection Committee along with their Character Rolls and such other record, pertaining to them, as may be considered proper.