Section 18 in U.P. Jail Ministerial and Commercial Service Rules, 1983
18. Appointment.
(1)Subject to the provisions of sub-rule (2) the appointing authority shall make appointments 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 a combined list is prepared in accordance with Rule 17.(3)If more than one orders 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 list prepared under Rule 17.(4)The appointing authority may make appointment in temporary or officiating capacity also from the list, referred to in sub-rule (1). If no candidate borne or these lists is available, he may make appointments in such vacancies from amongst persons eligible for appointment under these rules. Such appointment shall not last for a period exceeding one year or beyond the next selection under these rules, whichever be earlier.(5)Appointments in the selection grade shall be made by the appointing authority on the basis of seniority subject to rejection of the unfit in consultation with the Selection Committee constituted under Rule 15.
