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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1) in The U.P. Industrial Development Authorities Centralized Service Rules, 2018

(1)Recruitment to the various categories of posts in the service shall be made from the following sources namely-
(i)The posts mentioned in Schedule II by direct recruitment;
(ii)The posts mentioned in Schedule III by promotion;
(iii)The posts mentioned in Schedule IV shall be filled in prescribed percentage from the posts specified and in the manner mentioned in aforesaid clauses (i) and (ii) so however that the odd post, if any, shall be filled by promotion:
Provided that mere existence of a vacancy shall not confer any right to anyone for promotion:Provided further that notwithstanding anything contained in this rule or anywhere else in these rules it shall be open to the Government to fill in any vacancy by deputation from amongst the officers serving under the Government or in any other service under the control of the Government.