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State of Uttar Pradesh - Act

U.P. Industries Services Rules, 1993

UTTAR PRADESH
India

U.P. Industries Services Rules, 1993

Rule U-P-INDUSTRIES-SERVICES-RULES-1993 of 1993

Published on 12 May 1993
Commenced on 12 May 1993
[This is the version of this document from 12 May 1993.]
[Note: The original publication document is not available and this content could not be verified.]

U.P. Industries Services Rules, 1993Published vide Notification No. 1376-R/18-1-133-R-89, dated 12th May, 1993, published in the U.P. Gazette, Part 1 (Ka), dated 10th July, 1993In exercise of the powers conferred by the proviso to Article 309 of the Constitution and in supersession of all existing rules and orders on the subject, the Governor is pleased to make the following rules regulating recruitment and conditions of service of persons appointed in the Uttar Pradesh Industries Service :

Part I

General

1. Short title and commencement.

(1)These rules may be called the Uttar Pradesh Industries Service Rules, 1993.

(2)They shall come into force at once.

2. Status of the service.

- The Uttar Pradesh Industries Service is a State service comprising Group "A" and "B" posts.

3. Definitions.

- In these rules, unless there is anything repugnant in the subject or context-

(a)"Appointing authority" in respect of the posts of Deputy Director of Industries, Assistant Director of Industries and Statistical Officer means the Governor and in respect of other posts in the service means the Director;

(b)"Citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution;

(c)"Commission" means the Uttar Pradesh Public Service Commission;

(d)"Constitution" means the Constitution of India;

(e)"Director" means Director Industries, Uttar Pradesh;

(f)"Government" means the State Government of Uttar Pradesh;

(g)"Governor" means the Governor of Uttar Pradesh;

(h)"Member of the Service" means a person substantively appointed under these rules or the rules or orders in force prior to the commencement of these rules to a post in the cadre of the Service;

(i)"Practical experience" in respect of direct recruitment means practical experience in any State Government or Central Government or Public Undertaking or Private Undertaking of repute concerned with the relevant subject;

(j)"Service" means the Uttar Pradesh Industries Service;

(k)"Substantive appointment" means an appointment not being in ad hoc appointment on a post in the cadre of the Service made after selection in accordance with the rules and, if there are no rules, in accordance with the procedure prescribed for the time being by executive instructions, issued by the Government;

(l)"Year of recruitment" means a period of twelve months commencing from the first day of July of a calendar year.

Part II – Cadre

4. Cadre of service.

(1)The strength of the service and of each category of posts therein shall be such as may be determined by the Governor from time to time.

(2)The strength of the service and of each category of posts therein shall, until orders varying the same are passed under sub-rule (1), be as given in the Appendix "A":Provided that-

(1)the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post, without thereby entitling any person to compensation; or

(2)the Governor may create such additional permanent or temporary posts as he may consider proper.

Part III – Recruitment

5. Source of recruitment.

- Recruitment of the various categories of posts in the service shall be made from the sources as shown in Appendix "B".

6. Reservation.

- Reservation for the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories shall be in accordance with the orders of Government in force at the time of the recruitment.

Part IV – Qualifications

7. Nationality.

- A candidate for direct recruitment to a post in the service must be:

(a)a citizen of India; or

(b)a Tibetan refugee who came over to India before 1st January, 1962 with the intention of permanently settling in India; or

(c)a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka or any of the East African countries of Kenya, Uganda and United Republic of Tanzania (formerly Tanganyika and Zanzibar) with the intention of permanently settling in India :

Provided that a candidate belonging to category (b) or (c) above must be a person in whose favour the certificate of eligibility has been issued by the State Government:Provided further that a candidate belonging to category (b) will also be required to obtain a certificate of eligibility granted by the Deputy Inspector General of Police, Intelligence Branch, Uttar Pradesh :Provided also that if a candidate belongs to category (c) above, no certificate of eligibility will be issued for a period of more than one year and the retention of such a candidate in service beyond a period of one year, shall be subject to his acquiring Indian citizenship.Note.-A candidate in whose case a certificate of eligibility is necessary but the same has neither been issued nor refused, may be admitted to an examination or interview and he may also be provisionally appointed subject to the necessary certificate being obtained by him or issued in his favour.

8. Academic qualifications.

- A candidate for direct recruitment to the various posts in the service must possess the qualification and experience specified against each posts in Appendix "B".

9. Preferential qualification.

- A candidate who has-

(i)the preferential qualification in respect of a post referred in Rule 8; or

(ii)served in the Territorial Army for a minimum period of two years; or

(iii)obtained 'B' certificate of National Cadet Corps,

shall, other things being equal, be given preference in the matter of direct recruitment.

10. Age.

- A candidate for direct recruitment must have attained the age of 21 years and must not have attained the age of more than 32 years on the first day of July of the calendar year in which vacancies for direct recruitment are advertised by the Commission:Provided that the upper age limit in the case of candidate belonging to the Scheduled Castes, Scheduled Tribes and such other categories as may be notified by the Government from time to time shall be granted by such number of years as may be specified.

11. Character.

- The character of a candidate for direct recruitment to a post in the service must be such as to render him suitable in all respects for employment in Government service. The appointing authority shall satisfy itself on this point.Note.-Persons dismissed by the Union Government or by a State Government or by a Local Authority or a Corporation or Body owned or controlled by the Union Government or a State Government shall be ineligible for appointment to any post in the service. Persons convicted of an offence involving moral turpitude shall also be ineligible.

12. Marital status.

- A male candidate who has more than one wife living or a female candidate who has married a man already having a wife living shall not be eligible for appointment to a post in the service :Provided that the Government may, if satisfied that there exists special ground for doing so, exempt any person from the operation of this rule.

13. Physical fitness.

- No candidate shall be appointed to a post in the service unless he be in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of his duties. Before a candidate is finally approved for appointment he shall be required to pass a medical examination by a Medical Board :Provided that a medical certificate of fitness shall not be required from a candidate recruited by promotion.

Part V

Procedure for Recruitment

14. Determination of vacancies.

- The appointing authority shall determine the number of vacancies to be filled during the course of the year, as also the number of vacancies to be reserved for candidates belonging to Scheduled Castes, Scheduled Tribes and other categories under Rule 6'. The vacancies to be filled through the Commission shall be intimated to the Commission.

15. Procedure for direct recruitment to the basis of competitive examination.

(i)Application for permission to appear in the competitive examination shall be called by the Commission in the prescribed proforma published in the advertisement issued by the Commission.

(ii)No candidate shall be admitted to the examination unless he holds a certificate of admission, issued by the Commission.

(iii)After the results of the written examination have been received and tabulated, the Commission shall, having regard to the need for securing due representation of the candidate belonging to the Scheduled Castes, Scheduled Tribes and others under Rule 6, summon for interview such number of candidates as, on the result of the written examination have come up to the standard fixed by the Commission in this respect. The marks awarded to each candidate at the interview shall be added to the marks obtained by them in the written examination.

(iv)The Commission shall prepare a list of candidates in order of their proficiency as disclosed by the aggregate marks obtained by each candidates at the written examination and interview and recommend such number of candidates as they consider fit for appointment. If two or more candidates obtain equal marks in the aggregate, the name of the candidate obtaining higher marks in the written examination shall be placed higher. The number of the names in the list shall be larger (but not larger by more than twenty five per cent) than the number of vacancies. The Commission shall forward the list to the appointing authority.

15A. Procedure for direct recruitment on the basis of interview.

- (i) Application .for being considered for selection shall be called by the Commission in the prescribed proforma published in the advertisement issued by the Commission.

(ii)The Commission shall, having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories in accordance with Rule 6, call for interview such number of candidates, who fulfil the requisite qualifications as they consider proper.

(iii)The Commission shall prepare a list of candidates in order of their proficiency as disclosed by the marks obtained by each candidates in the interview. If two or more candidates obtain equal marks, the Commission shall arrange their names in order of merit on the basis of their general suitability for the service. The number of the names in the list shall be larger (but not larger by more than twenty-five per cent) than the number of the vacancies. The Commission shall forward the list to the appointing authority.

16A. Procedure for recruitment by promotion through departmental promotion committee.

(1)Recruitment by promotion shall be made on the basis of seniority subject to the rejection of unfit through Selection Committee constituted in accordance with the provisions of the Uttar Pradesh Constitution of Departmental Promotion Committee (For Posts Outside the Purview of the Service Commission) Rules, 1992.

(2)The appointing authority shall prepare eligibility lists of the candidates in accordance with the Uttar Pradesh Promotion by Selection (on posts outside the purview of the Public Service Commission) Eligibility List Rules, 1986, and place the same before the Selection Committee, along with their character rolls, and such other record pertaining to them, as may be considered proper.Provided that while preparing eligibility list under this sub-rule where there are two or more different feeding cadres-

(a)bearing different pay scales, the candidates belonging to the cadre bearing higher pay scale shall be placed higher in the eligibility list;

(b)bearing the same pay scale the names of the candidates shall be arranged in the eligibility list in order of the date of their substantive appointment in their respective cadres.

(3)The Selection Committee shall consider the cases of the candidates on the basis of the records, referred to in sub-rule (2) and, if it considers necessary, it may interview the candidates also.

(4)The Selection Committee shall prepare list of the selected candidates arranged in order of seniority as it stood in the cadre from which they are to be promoted and forward the same to the appointing authority.

16B. Recruitment by promotion through Commission.

- Recruitment by promotion shall be made on the basis of seniority subject to the rejection of unfit in accordance with the Uttar Pradesh Promotion by Selection in consultation with Public Service Commission (Procedure) Rules, 1970, as amended from time to time.

17. Combined select list.

- If in any year of recruitment appointment has to be made both by direct recruitment and by promotion for any category of post a combined select list shall be prepared by taking the names of candidates from the relevant list in such manner that the prescribed percentage is maintained, the first name in the list being of the person to be appointed by promotion.

Part VI

Appointment, Probation, Confirmation and Seniority

18. Appointment.

(1)Subject to the provisions of sub-rule (2) 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 15,16 or 17, as the case may be.

(2)Where, in any year of recruitment, appointments are to be made both by direct recruitment and by promotion, regular appointments shall not be made unless selections are made from both the sources and combined lists is prepared in accordance with Rule 17.

(3)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 determined in the selection; or as the case may be, as it stood in the cadre from which they are promoted. If the appointments are made both by direct recruitment and by promotion names shall be arranged in accordance with the order referred to in Rule 17.

19. Probation.

(1)A person substantively appointed to a post shall be placed on probation for a period of two years.

(2)The appointing authority may, for reasons to be recorded, extend the period of probation in individual cases, specifying the date up to which the extension is granted :Provided that save in exceptional circumstances the period of probation shall not be extended beyond one year and in no circumstances beyond two years.

(3)If it appears to the appointing authority at any time during or at the end of the period of probation or extended period of probation that probationer has not made sufficient use of his opportunities or has otherwise failed to give satisfaction, may be reverted to his substantive post, if any, and if he does not hold a lien on any post his services may be dispensed with.

(4)A probationer who is reverted or whose services are dispensed with under sub-rule (3) shall not be entitled to any compensation.

(5)The appointing authority may allow continuous service on a post included in the cadre of any other equivalent or higher post, to be taken into account for the purpose of computing the period of probation.

20. Confirmation.

(1)Subject to the provisions of sub-rule (2), a probationer shall be confirmed in his appointment at the end of the period of probation or the extended period of probation, if-

(a)his work and conduct are reported to be satisfactory;

(b)his integrity is certified; and

(c)the appointing authority is satisfied that he is otherwise fit for confirmation.

(2)Where, in accordance with the provisions of the Uttar Pradesh State Government Servants Confirmation Rules, 1991, confirmation is not necessary, the order under sub-rule (3) of Rule 5 of these rules declaring that the person concerned has Successfully completed the probation, shall be deemed to be the order of confirmation.

21. Seniority.

- The Seniority of persons substantively appointed in any category of posts shall be determined in accordance with the Uttar Pradesh Government Servants Seniority Rules, 1991, as amended from time to time.

Part VII

Pay Etc.

22. Scale of pay.

(1)The scales of pay admissible to persons appointed to the various categories of posts in the service, whether in a substantive or officiating capacity or as a temporary measure, shall be such as may be determined by the Government from time to time.

(2)The scales of pay admissible at the commencement of these rules are given in the Appendix 'A'.

23. Pay during probation.

(1)Notwithstanding any provision in the Fundamental Rules to the contrary, a person on probation, if he is not already in permanent Government service, shall be allowed first increment in the time scale when he has completed one year of satisfactory service and second increment after two years services when he has completed the probationary period and is also confirmed :Provided that if the period of probation is extended on account of failure to give satisfaction such extension shall not count for increment unless the appointing authority directs otherwise.

(2)The pay during probation of a person, who was already holding a post under the Government, shall be regulated by the relevant Fundamental Rules:Provided that if the period of probation is extended on account of failure to give satisfaction, such extension shall not count for increment unless the appointing authority directs otherwise.

(3)The pay during probation of a person already in permanent Government service shall be regulated by the relevant rules applicable generally to Government servants serving in connection with the affairs of the State.

24. Criteria for crossing efficiency bar.

(1)No person shall be allowed to cross the efficiency bar unless-

(i)his work and conduct are reported to be satisfactory;

(ii)he has worked diligently and to the best of his ability; and

(iii)his integrity is, certified.

Part VIII – Other Provisions

25. Canvassing.

- No recommendations, either written or oral, other than those required under the rules applicable to the post or service will be taken into consideration. Any attempt on the part of a candidate to enlist support directly or indirectly for his candidature will disqualify him for appointment.

26. Regulations of other matters.

- In regard to the matters not specifically covered by these rules or special orders, persons appointed to the service shall be governed by the rules, regulations and orders applicable generally to Government servants serving in connection with the affairs of the State.

27. Relaxation in the condition of service.

- Where the State Government is satisfied that the operation of any rule regulating the conditions of service of a person appointed to the service causes undue hardship in any particular case, it may in consultation with Commission notwithstanding anything contained in the rules applicable to the case, by order, dispense with or relax the requirements of that rule to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner.

28. Savings.

- Nothing in these rules shall affect reservation and order concessions required to be provided for the candidates belonging to the Scheduled Castes, Scheduled Tribes and other special categories of persons in accordance with the orders of the Government issued from time to time in thisAppendix A[See Rules 4(2) and 22]

Sl. No.	Name of the post	Number of posts	Scale of pay	Remarks
Permanent	Temporary	Total
1	2	3	4	5	6	7
1(a)	Deputy of Director of Industries (General),Chief Statistical Officer, Deputy Registrar Cooperative, CentralController (Quality Marketing).	8	1	9	Rs. 3,000-100-3,500-125-4,500.
(b)	General Managers (District Industries Centre).	-	63	63	Rs. 3,000-100-3,500-125-4,500.
2.	Deputy Director of Industries (Technical),Engineer, Development Officer, Area Development Officer, andChief Metallurgist.	17	2	19	Ditto.
3.	Deputy Director of Industries (Glass andCeramics).	2	-	2	Ditto.
4.	Deputy Director of Industries (Leather).	1	-	1	Ditto.
5.	Deputy Director of Industries (Central DesignCentre).	1	-	1	Ditto.
6.	Deputy Director of Industries (Textiles).	1	-	1	Ditto.
7(a)	Assistant Director of Industries (General),Statistical Officer.	14	-	14	Rs. 2,200-75-2,800-E.B.-100-4,000
(b)	Manager (Marketing and Economic Investigation)	-	63	63	Ditto.
(c)	Manager (Credit)	-	63	63	Ditto.
8.	Assistant Director of Industries (Technical),Manager (Technology), Project Manager, Engineers (IndustrialEstate), Technical Officer, Engineer (Pilot Workshop),Engineering Superintendent (High and Low Tension), AssistantDevelopment Officer (SEL).	20	80	100	Ditto.
9.	Assistant Director of Industries (Glass andCeramics).	5	1	6	Rs. 2,200-75-2,800-E.B.-100-4,000
10.	Assistant Director of Industries (Leather)	1	-	1	Ditto.
11.	Assistant Director of Industries (KilnEngineering).	-	1	1	Ditto.
12.	Assistant Director of Industries (TextilePrinting).	-	1	1	Ditto.
13.	Assistant Director of Industries (TextileInspection)	1	-	1	Ditto.
14.	Assistant Director of Industries WoodInspection.	1	-	1	Ditto.
15.	Assistant Director of Industries(Pharmaceuticals)	-	1	1	Rs. 2,000-60-2,300-E.B.-75-3,200.
16.	Industries Officer (Grade-I), Manager(General), Industries Survey Officer, Sub-Zonal IndustriesOfficer.	43	-	43	Ditto.
17.	Industries Officer (Grade-I), TechnicalOfficer, Manager (Technical), Project Manager, AssistantEngineer, Survey Officer and Workshop Superintendent.	9	108	117	Ditto.
18.	Industries Officer (Grade-I) (Craft Design)	5	-	5	Ditto.
19.	Industries Officer (Grade-II), GeneralDivisional Superintendent of Industries, Planning Officer,Statistical Officer (P and E), Pilot Project Officer.	31	1	32	Rs. 1,600-50-2,300-E.B.-60-2,660.
20.	Industries Officer (Grade-II) (QualityMarketing Scheme).	1	-	1	Rs. 1,600-50-2,300-E.B.-60-2,660.
21.	Industries Officer (Grade-II) (Footwear).	1	-	1	Ditto.
22.	Industries Officer (Grade-II) (Design).	3	-	3	Ditto.
23.	Personal Assistant to Director of Industries.	1	-	1	Rs. 1,640-60-2,600-E.B.-75-2,900.

Appendix B[See Rules 5 and 8]

Sl. No.	Name of the posts	Source of recruitment	Qualifications prescribed for direct recruitment	Remarks
Academic qualification	Experience
1	2	3	4	5	6
1.	Deputy Director of Industries (General), ChiefStatistical Officer, Deputy Registrar Co-operative CentralController (Quality Marketing) and General Manager (DistrictIndustries Centre).	One third posts by promotion from amongstpersons who are substantively appointed to the posts mentionedat serial numbers 8 to 15 of Appendix "A" andtwo-third posts by promotion from amongst persons who aresubstantively appointed to the posts mentioned at serial number7 of Appendix 'A' and who have completed seven years serviceincluding officiating service on the first day of the year ofrecruitment.
2.	Deputy Director of Industries (Technical),Engineer, Development Officer, Area Development Officer, andChief Metallurgist.	By promotion from amongst persons who aresubstantively appointed to the posts mentioned at serial numbers8 to 15 and who have completed seven years service, as suchincluding officiating service, on the first day of the year ofrecruitment.
3.	Deputy Director of Industries (Glass andCeramics).	By promotion from amongst persons who aresubstantively appointed to the posts mentioned at serial number9 and who have completed seven years service, as such includingofficiating service, on the first day of the year ofrecruitment.
4.	Deputy Director of Industries (Leather).	By promotion from amongst persons who aresubstantively appointed to the post mentioned at serial number10 and who have completed seven years service, as such includingofficiating service, on the first day of the year ofrecruitment.
5.	Deputy Director of Industries (Central DesignCentre).	By promotion fromamongst persons who are substantively appointed to-(a) posts mentionedat serial number 12 and who have completed seven years serviceas such including officiating service, and(b) posts mentioned at serial number 18 and whohave completed ten years service, as such, on the first day ofthe years of recruitment.	-	-	-
6.	Deputy Director of Industries (Textile).	By promotion from amongst person who aresubstantively appointed to the posts mentioned at serial Nos. 12and 13 and who have completed seven years service, as suchincluding officiating service, on the first day of the year ofrecruitment.	-	-	-
7.	(a) Assistant Director of Industries (General)	(i) Fifty per cent by direct recruitmentthrough the Commission on the basis of a competitiveexamination.	Essential-ADegree in Arts or Science or Commerce or Engineering orTechnology from a University established by Law in India or aDegree recognised by the Government as equivalent thereto.Preferential-Master of BusinessAdministration.
(b) Manager (Marketing and EconomicInvestigation).	(ii) Fifty per cent by promotion.
(c) Manager (Credit).	(a) from amongst persons who are substantivelyappointed to the posts mentioned at serial number 16 and whohave completed three years service, as such, on the first day ofthe year of recruitment
	(b) from amongst persons who are substantivelyappointed to the posts mentioned at serial number 19 and whohave completed eight years service, as such, on the first day ofthe year of recruitment
	(c) from amongst persons who are substantivelyappointed to the post of Senior Assistant Manager of the UttarPradesh Industries Department Subordinate Service and who havecompleted eight years service, as such, on the first day of theyear of recruitment;
	(d) from amongst persons who are substantivelyappointed to the posts of Assistant Manager of the Uttar PradeshIndustries Department Subordinate Service and who have completedten years service, as such, on the first day of the year ofrecruitment.
8.	Assistant Director of Industries (Technical),Manager (Technology), Project Manager, Engineer (IndustrialEstate), Technical Officer, Engineer (Pilot Workshop),Engineering Superintendent (High and Low Tension), AssistantDevelopment Officer (Small Engineering Industries).	(i) Fifty per cent by direct recruitmentthrough the Commission on the basis of competitive examination.	A Degree in the relevant branch of Engineeringor Technology (except a Degree in Civil Engineering) from aUniversity established by Law in India, or a Degree recognisedby the Government as equivalent thereto.	One year in the respective field of Industry.
(ii) Fifty per cent by promotion throughCommission-
(a) from amongst persons who are substantivelyappointed to the posts mentioned at serial number. 17 and whohave completed three years service as such, on the first day ofthe year of recruitment.
(b) from amongst persons who are substantiveappointed to the postely mentioned at serial number 20 and whohave completed eight years service, as such, on the first day ofthe year of recruitment;
(c) from amongst persons who are substantivelyappointed to the post of Senior Assistant Manager of the UttarPradesh Subordinate Industries Department Service and who havecompleted eight years service, as such, on the first day of theyear of recruitment.
(d) from amongst persons who are substantivelyappointed to the posts of Assistant Manager of the Uttar PradeshIndustries Department Subordinate Service and who have completedten years service, as such, on the first day of the year ofrecruitment.
9.	Assistant Director of Industries (Glass andCeramics).	(i) Fifty per cent by direct recruitmentthrough the Commission on the basis of interview.	A Degree in Glass Ceramics or SilicateTechnology or M.Tech. in Material /Mineral Science from arecognised University established by Law in India, or a Degreerecognised by the Government as equivalent thereto.	Three years in Glass/ Pottery/ Industry.
(ii) Fifty per cent by promotion throughCommission-
(a) from amongst persons who are substantivelyappointed to the posts mentioned at serial numbers 17 and 18,and who have completed three years service, as such, on thefirst day of the year of recruitment.
(b) from amongst persons who are Substantivelyappointed to the post mentioned at serial number 22 and who havecompleted ten years service, as such, on the first day of theyear of recruitment.
(c) from amongst persons who are substantivelyappointed to the posts of Assistant Manager (Technical) of theUttar Pradesh Industries Department Subordinate Service, and whohave completed ten years service, as such, on the first day ofthe year of recruitment.
10.	Assistant Director of Industries (Leather).	By promotion fromamongst persons possessing a Diploma in Leather Technology orTanning:(a) who aresubstantively appointed to the post mentioned at serial number21 and who have completed eight years service, as such, on thefirst day of the year of recruitment.(b) who are substantively appointed to the postof Assistant Manager (Technical) of the Uttar PradeshIndustries Department Sub-ordinate Service and who havecompleted ten years service, as such, on the first day of theyear of recruitment.
11.	Assistant Director of Industries (Kiln amongstEngineering).	By promotion frompersons who possessing Bachelor’s Degree in Science withPhysics and Chemistry.(a) who aresubstantively appointed to the post mentioned at serial number18 and who have completed three years service, as such, on thefirst day of the year of recruitment,(b) who are substantively appointed to the postof Assistant Manager (Technical) of Uttar Pradesh IndustriesDepartment Subordinate Service, and who have completed ten yearsservice, as such, on the first day of the year of recruitment.
12.	Assistant Director of Industries (TextilePrinting).	By direct recruitment through the Commission onin the basis of interview.	A Degree in Textile Engineering or Technologyfrom a University established by Law in India or a Degreerecognised by the Government as equivalent thereto.	Three years in Textile Printing and Designing.
13.	Assistant Director of Industries (TextileInspection).	Ditto.
14.	Assistant Director of Industries (WoodInspection).	By promotion fromamongst persons possessing Diploma in Wood Work:(a) who aresubstantively appointed to the post mentioned at serial number18 and who have completed three years service, as such, on thefirst day of the year of recruitment;(b) who are substantively appointed to theposts of Assistant Manager (Technical) of the Uttar PradeshIndustries Department Subordinate Service, and who havecompleted ten years service, as such, on the first day of theyear of recruitment.
15.	Assistant Director of Industries(Pharmaceuticals).	By direct recruitment through the Commission onthe basis of interview.	A Degree in Pharmacy from a Universityestablished by Law in India or a degree recognised by theGovernment as equivalent thereto.	Three years
16.	Statistical Officer	By promotion fromamongst persons possessing a Post-graduate Degree in Mathematicsor Mathematical Statistics or Statistics:(a) who aresubstantively appointed to the posts mentioned at serial number19 and to the posts of Senior Assistant Manager of the UttarPradesh Industries Department Subordinate Service and who havecompleted eight years of service, as such, on the first day ofthe year of recruitment.(b) who are substantively appointed the postAssistant Manager (Statistics) Uttar Pradesh IndustriesDepartment Subordinate Service, and who have completed ten yearsof service, as such, on the first day of the year ofrecruitment.
17.	Industries Officer (Grade-I), Manager(General), Industries Survey Officer, Sub-Zonal IndustriesOfficer.	(i) Fifty per centby direct recruitment through the Commission on the basis ofcompetitive examination.(ii) Fifty per centby promotion through Commission:(a) from amongstpersons who are substantively appointed to the posts mentionedat serial number 19 and who have completed five years, service,as such, on the first day of the year of recruitment;(b) from amongstpersons who are substantively appointed to the posts of SeniorAssistant Manager of the Uttar Pradesh Industries DepartmentSubordinate Service and who have completed five years service,as such, on the first day of the year of recruitment:(c) from amongst persons who are substantivelyappointed to the posts of Assistant Manager of the Uttar PradeshIndustries Department Subordinate Service and who have completedeight years service, as such, on the first day of the year ofrecruitment;	A Bachelors Degree including a Degree inEngineering from a University established by Law in India or adegree recognised by the Government as equivalent thereto.




18.	Industries Officer (Grade-I), TechnicalOfficer, Manager Technology, Project Manager, AssistantEngineer, Survey Officer and Workshop Superintendent.	(i) Fifty per centby direct recruitment through the Commission on the basis ofcompetitive examination.(ii) Fifty per centby promotion through Commission from amongst persons:(a) who aresubstantively appointed to the posts mentioned at serial numbers20 and 21 and who have completed five years service, as such, onthe first day of the year of recruitment;(b) who aresubstantively appointed to the posts of Assistant ManagerTechnical) of the Uttar Pradesh Industries DepartmentSubordinate Service, and who have completed five years ofservice, as such on the first day of the year of recruitment.(c) who are substantively appointed to theposts of Assistant Manager (Technical) of the Uttar PradeshIndustries Department Subordinate Service and who have completedeight years service, as such, on the first day of the year ofrecruitment.	A Diploma in any branch of Engineering orTechnology from the Board of Technical Education, Uttar Pradeshas equivalent thereto.	Three years
19.	Industries Officer (Grade-I) (Crafts Design).	By promotion fromamongst persons:(a) who aresubstantively appointed to the post mentioned at serial number22 and who have completed five years service, as such, on thefirst day of the year of recruitment;(b) who are substantively appointed to theposts of Senior Assistant Manager (Technical) of the UttarPradesh Industries Department Subordinate Service and who havecompleted five years service, as such on the first day of theyear of recruitment.
20.	Industries Officer (Grade-II) (General),Divisional Superintendent of Industries, Planning Officer,Statistical Officer (P and E), Pilot Project Officer.	By promotion from amongst persons who aresubstantively appointed to the posts of Senior Assistant Managerand Assistant Manager of the Uttar Pradesh Industries DepartmentSubordinate Service and who have completed three years ofservice, as such, on the first day of the year of recruitment.
21.	Industries Officer (Grade-II) (QualityMarketing Scheme) (Technical)	By promotion from amongst person who aresubstantively appointed to the posts of Senior Assistant Managerand Assistant Manager of the Uttar Pradesh Industries DepartmentSubordinate Service and who have completed three years ofservice, as such, on the first day of the year of recruitment.
22.	Industries Officer (Grade-II) (Footwear)	By promotion from amongst persons who aresubstantively appointed to the posts of Assistant Managers(Technical) and Research Assistant (Leather) of the UttarPradesh Industries Department Subordinate Service and who havecompleted three years service, as such, on the first day of theyear of recruitment.
23.	Industries Officer (Grade-II) (Design)	By promotion from amongst persons who aresubstantively appointed to the posts of Senior Assistant Manager(Technical) of the Uttar Pradesh Industries DepartmentSubordinate Service and who have completed three years ofservice, as such, on the first day of the year of recruitment.
24.	Personal Assistant to the Director	By promotion from amongst persons who aresubstantively appointed to the non-gazetted posts ofAdministrative Officer and Stenographer in identical pay scaleof the Uttar Pradesh Industries Department Ministerial Serviceand are continuing as such, on the first day of the year ofrecruitment: Provided that if suitable eligible candidates arenot available for promotion, the field of eligibility may beextended to include substantively appointed OfficeSuperintendents and Stenographers in the immediately lower scaleof pay of the Uttar Pradesh Industries Department MinisterialService, and who have completed fifteen years of service, assuch, on the first day of the year of recruitment.

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State of Uttar Pradesh - Act