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

State of Uttar Pradesh - Subsection

Section 18(5) in U.P. Jail Ministerial and Commercial Service Rules, 1983

(5)Appointments in the selection grade shall be made by the appointing authority on the basis of seniority subject to rejection of the unfit in consultation with the Selection Committee constituted under Rule 15.