Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 18 in U.P. Information and Public Relations Department (Headquarter) Ministerial Service Rules, 1992

18. Procedure for recruitment by promotion to the posts mentioned in rule 5 (i), Category 'A', 5 (iii), Category 'C', 5 (iv), Category 'D'.

(1)Recruitment by promotion shall be made on the basis of seniority subject to rejection of the unfit through the Selection Committee constituted under Rule 15 (1).
(2)The appointing authority shall prepare an eligibility list of the candidates, arranged in order of seniority and place it before the Selection Committee along with their Character Rolls and such other record, pertaining to them, as may be considered proper.
(3)The Selection Committee shall consider the cases of candidates on the basis of the records referred in sub-rule (2) and, if it considers necessary, it may interview the candidates also.
(4)The Selection Committee shall prepare a list of selected candidates arranged in order of seniority and forward the same to the appointing authority.