Section 17 in U.P. Reserve Guard Jail Warders Service Rules, 1983
17. 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 or 16 as the case may be.(2)If more than one orders of appointment are issued in respect of any one selection, as 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.(3)The appointing authority may make appointments in temporary or officiating capacity also from the list referred to in sub-rule (1). If no candidate borne on these lists is available he may make appointments in such vacancies from amongst persons eligible for appointment under these rules. Such appointments shall not last for a period exceeding one year or beyond the next selection under these rules, whichever be earlier.(4)Appointments to the Selection Grade shall be made by the Appointing Authority on the basis of seniority subject to rejection of the unfit.
