Section 18(2) in The U.P. State Electricity Board Services of Engineers Regulations, 1970
(2)Permanent appointments. - Whenever a permanent vacancy occurs in the cadres of the Service, appointment in that vacancy shall be made by the Appointing Authority in a substantive capacity from the 'Select List' in the order in which temporary and officiating appointments have been made under sub-regulation (1) above of this regulation :Provided that in the case of officer officiating on a post under State Government immediately before their absorption in the Board's service, substantive appointment to a post in the cadre of the service shall be made in the order in which their names appear in the seniority list as prepared in accordance with the fifth proviso to Regulation 19.
