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State of Uttar Pradesh - Section

Section 5 in The U.P. Regularisation of Ad Hoc Appointments (on Posts Belonging to Co-operative Societies Centralised Services) Rules, 1985

5. Appointments.

- The appointing authority shall, subject to the provisions of sub-rule (2) of Rule 4, make appointments from the list prepared under sub-rule (6) of Rule 4, in the order in which their names stand in the list.