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State of Uttar Pradesh - Section

Section 5 in U.P. Jail (Group A and B) Service Rules, 1982

5. Source of recruitment.

- Recruitment to the various categories of posts in the Service shall be made from the following sources :
(1)Inspector-General of Prisons. - By promotion from amongst regularly appointed Additional Inspector-General of Prisons and permanent Deputy Inspector-General of prisons; Provided that the post may be filled by transfer (on deputation) of an Officer of the Uttar Pradesh cadre of Indian Administrative Service confirmed in the Senior time-scale of that service if the Government so decides.
(2)Additional Inspector-General of Prisons. - By promotion from amongst regularly appointed Deputy Inspector-General of Prisons.
(3)Deputy Inspectors-General of Prisons. - By promotion from amongst officers appointed regularly in the cadre of Superintendents, Central Prisons.
(4)Superintendent, Central Prisons including Principal, Jail Training School, Lucknow and Sampurnanand Camps and Model Prisons, Lucknow. - By promotion from regularly appointed Superintendents, District Jails.
(5)Director of Jail Industries. - By transfer of a suitable Officer from Industries Department.
(6)Superintendents, District Jails. - (i) 50 per cent of posts in the cadre by direct recruitment through the Commission.
(ii)50 per cent of post in the cadre by promotion through the Commission from amongst regularly appointed Deputy Superintendents/Jailors with a minimum of 5 years services as Deputy Superintendents of Jailors or both.