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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(3) in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976

(3)The select list shall hold good for three years or until the next selection whichever is earlier.13­A. The reservation of vacancies in the post of Assistant Review Officers for TelephoneOperators:­ (i) The reservation of vacancies in the post of Assistant Review Officers forTelephone Operators and Telex Operators. One vacancy in the post of Assistant Review Officersshall be reserved in every alternative year of recruitment for each of such Telephone Operatorsand Telex Operators as have rendered on the establishment of the court a total service of not lessthan five years including officiating or temporary service as on the first day of July of the years inwhich the examination is held and whose work after a consideration of their Character Rolls andPersonal files, if any, is considered by the appointing authority to be satisfactory.(ii)The procedure and syllabus relating to test shall be such as may be prescribed from time totime by the appointing authority.(iii)The appointing authority may fill in the vacancy referred to in sub­rule (i) on the result ofqualifying test or by any other method determined by the Chief Justice.(iv)In case no eligible and suitable candidate is found in the year of recruitment in which