Section 9 in U.P. Prison Administration and Reforms Department Engineering (Gazetted) Service Rules, 2006
9. Appointment.
(1)The appointing authority shall make appointment by taking the names of candidates in the order in which they stand in the lists prepared under Rule 8.(2)If more than one order 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.
