Section 16 in The U.P. Ground Water (Engineers and Scientists) Service Rules, 1999
16. Procedure for recruitment by promotion through the Selection Committee.
(1)Recruitment by promotion to the posts of Director, Joint Director (Geology/Geophysics), Superintending Engineer (Mechanical/Civil), Executive Engineer (Civil), Executive Engineer (Mechanical), Senior Hydro-geologist, Senior Geophysicist and Personal Assistant (Technical) (Scientific discipline) shall be made on the basis of the criterion laid down in the Uttar Pradesh Government Servants for recruitment by promotion Rules, 1994, as amended from time to time through the 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, as amended from time to time.Note. - Nomination of officers for giving representation to the Scheduled Castes, Scheduled Tribes and other Backward Classes of citizens in the Selection Committee shall be made in accordance with the order made under Section 7 of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes) Act, 1994, as amended from time to time.(2)The appointing authority shall prepare eligibility lists of the candidates in accordance with the provisions of the Uttar Pradesh Promotion by Selection (on Posts Outside the Purview of the Public Service Commission) Eligibility List Rules, 1986, as amended from time to time and place the same before the Selection Committee alongwith 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 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 state of their substantive appointment in their respective cadres.(3)The Selection Committee shall consider the cases of candidates on the basis of the record referred to in sub-rule (2), and if it considers necessary, it may interview the candidates also.(4)The Selection Committee shall prepare a list of 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.
