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State of Uttar Pradesh - Section

Section 15 in The U.P. Board of Revenue Office, Class IV Service Rules, 1973

15. Appointment.

(1)The Sachiv shall, on the occurrence of permanent vacancies, make appointments to the service by taking candidate in the order in which their names are arranged in me lists prepared under Rule 13 or 14.
(2)The Sachiv shall make appointments from the aforesaid list to the temporary and officiating vacancies also but if no name exist on the list, he may make appointments in such vacancies from persons eligible under these rules.