Section 17(2) in The U.P. Higher Education Services Commission (Group "C" And "D" Employees) Services Regulations, 2000
(2)Eligibility list. - Except as otherwise provided, 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 a minimum of 5;(b)For over 5 vacancies-One and half times the number of vacancies likely to occur subject to 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 legibility list for the second and subsequent years, the number of candidates to be included in the eligibility list shall be -(a)for the second year the said proportion plus the number of vacancies in the first and second years;(b)for the third year the number according to the said proportion plus the number of vacancies or the first and second years;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 not so considered shall be added against their names.Explanation. - In this sub-regulation "the number of vacancies" means the total number of substantive or temporary vacancies occurring during a year.
