Section 18 in The U.P. State Electricity Board Services of Engineers Regulations, 1970
18. Appointments to the Cadres of A.E.E., E.E., E.E. (S.G.), S.E., Addl. C.E. and C.E.
(1)Appointments to the posts in the cadres of the Service higher than that of Assistant Engineer shall be made by the Appointing Authority from the 'Select List' prepared in Rule 8 (1) of Appendix 'D'. In making such appointments, the order in which the names of the officers appear in the Select List shall be followed :Provided that where no officer exists on the 'Select List' or when the vacancy is of a short duration not exceeding four months, an officer not on the 'Select List' may be appointed to a post in a cadre of the Service, as a temporary measure.(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.
