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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(1) in The U.P. State Electricity Board Services of Engineers Regulations, 1970

(1)Appointments to the posts in the cadres of the Service higher than that of Assistant Engineer shall be made by the Appointing Authority from the 'Select List' prepared in Rule 8 (1) of Appendix 'D'. In making such appointments, the order in which the names of the officers appear in the Select List shall be followed :Provided that where no officer exists on the 'Select List' or when the vacancy is of a short duration not exceeding four months, an officer not on the 'Select List' may be appointed to a post in a cadre of the Service, as a temporary measure.