Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 5 in The U.P. State Electricity Board Services of Engineers Regulations, 1970

5.

(1)Initial recruitment to the service shall be made to the posts of Assistant Engineers in the following manner.
(a) [] [Vide Notification No. 8-Reg. Cell/SEB-84-157-A/69, dated 28.4.1984.] By appointment from among 'Trained Engineers' 65-1/3%
(b) [] [Vide Notification No. 8-Reg. Cell/SEB-84-157-A/69, dated 28.4.1984.] By promotion from amongst members of Junior Engineers Servicein the Selection Grade in the manner prescribed in Appendix 'C' 33-1/3%
(c) [] [Vide Notification No. 8-Reg. Cell/SEB-84-157-A/69, dated 28.4.1984.] By promotion from amongst the confirmed and qualifiedcomputers (Selection Grade) (E/M) in the manner prescribed inAppendix 'C' : 1-1/3%
Provided that as between members of Junior Engineer and computer the vacancy shall be shared by them in the proportion of their respective cadre strength from time to time.
(2)Appointments to the other higher posts shall be made by promotion on the basis of selections which will be made in accordance with the procedure laid down in Appendix 'D'.
(3)Notwithstanding anything contained in these Regulations the Board may make appointments to the service, in relaxation of these Regulations, from among employees of Electricity Undertakings or similar organisations which have been taken over or which may, in future, be taken over by the Board or from among the merit position holders of Roorkee and Varanasi Universities and Indian Institute of Technology, Kanpur and such other Institution, as may be prescribed by the Board from time to time, on such terms and conditions as may be decided by them.