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State of Uttar Pradesh - Section

Section 16 in THE UTTAR PRADESH EXCISE TECHNICAL SERVICE RULES, 2021

16. Appointment

(1)The appointing authority shall make appointment by taking the names of the candidates in the order in which they stand in the list prepared under rules 14 and 15 as the case may be.
(2)If more than one orders of appointment are issued in respect of any one selection, a combined order shall also be issued, mentioning the names of the persons in order of seniority as it stood in the cadre from which they are promoted.