Section 23(3) in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
(3)Eligibility List. - The appointing authority shall prepare a list to be called the eligibility list of senior most eligible candidates in each category of post containing names, so far as may be, in the following proportion,-(a)For 1 to 5 vacancies. - Twice the number of vacancies likely to occur subject to minimum of 5;(b)For over 5 vacancies. - One and half times the number of vacancies likely to occur subject to a minimum of 10:Provided that if recruitment is to be made for vacancies occurring during more than one year, a separate eligibility list will be prepared in respect of each year. In such a case while preparing the eligibility list for the second and subsequent years, the number of candidates to be included in the eligibility list shall be-(I)For the second year - the number according to the said proportion as mentioned in sub-rule (3)(a) or (b), as the case may be, plus the number of vacancies in the first year;(II)For the third year - the number according to the said proportion as mentioned in sub-rule (3)(«) or (b), as the case may be, plus the number of vacancies for the first and second year, and so on :Provided further that candidates who are not considered suitable for promotion shall not be taken into account in calculating the said proportion, and a note to the effect that they are considered not suitable shall be added against their names. Explanation.-In this sub-rule "the number of vacancies" means the total number of substantive or temporary vacancies accruing during a year.
