Section 8(3) in The U.P. Secondary Education Services Commission Rules, 1983
(3)Within 10 days of the receipt of the panel by him, the Inspector shall -(i)notify it on the notice board;(ii)intimate the name of selected candidates, standing first in order of merit and where there are more than one vacancies as many names in order of merit as there are vacancies, to the Manager of the concerned institution with directions that, on authorisation under resolution of the Management, an order of appointment, in the pro forma given in Appendix 'B' be issued to the candidate by registered post, within one month of the receipt of intimation, requiring him to join duty within 10 days of the receipt of the order or within such extended time, as may be allowed to him by the Management and also intimating him that, on his failure to join within the specified time, his appointment will be liable to be cancelled.(iii)send an intimation to the candidate, referred to in clause (ii), with direction to report to the Manager within 10 days of the receipt of the order of appointment by him from the Manager or within such extended time as may be allowed to him, by the Management,
