Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 5 in The U.P. Cane Development Department Ministerial Service Rules, 1978

5. Source of recruitment.

- Recruitment to the various posts in the service shall be made from the following sources:
(i) Head Assistants (at Headquarters) By promotion on the basis of seniority subjectto the rejection of the unfit from amongst the permanentAccountants/Range Accountants.
(ii) Accountant (at Headquarters) and Range Accountant. (i) By direct recruitment.(ii) Bypromotion on the basis of seniority subject to the rejection ofunfit from amongst permanent Section Incharges and permanent Headclerks:
    Provided that the recruitment shall be soarranged that-
    (1) as far as possible, 50 per cent posts incadre are held by the direct recruits and rest by promotees.
    (2) in the promotion quota 35 per cent vacanciesare filled from amongst Head Clerks and 15 per cent from amongstSection Incharges:
    Provided further that, if suitable sectionincharges are not available, the field of eligibility may beextended to include permanent Senior Noter and Drafters.
(iii) Section Incharges (at Headquarters) By promotion on the basis of seniority subjectto the rejection of the unfit from amongst the permanent seniorNoter and Drafters.
(iv) Senior Noter and Drafters (at Headquarters) By promotion on the basis of seniority subjectto the rejection of the unfit from amongst the permanent JuniorNoter and Drafters:
    Provided that if suitable permanent Junior Noterand Drafters are not available for promotion, the field ofeligibility may be extended to include Junior Clerks-cum-Typistsat the the Headquarters.
(v) Junior Noter and Drafters (at Headquarters) By promotion on the basis of seniority subjectto the rejection of the unfit from amongst the permanent JuniorClerks-cum -Typists at the Headquarters:
    Provided that if suitable permanent JuniorClerks-cum-Typists are not available for promotion, the field ofeligibility may be extended to include Junior Clerks-cum-Typistsin the District.
(vi) Junior Clerks-cum-Typists (both at Headquarters and districts)and Paid Apprentices. By direct recruitment in accordance with theSubordinate Offices' Ministerial Staff (Direct Recruitment)Rules, 1975:
    Provided that Paid Apprentices already recruitedand working satisfactorily shall be absorbed before directrecruitment is made to the posts of Junior Clerk-cum-Typists atthe Headquarters.
(vii) Head Clerks; (Districts) By promotion on the basis of seniority subjectto rejection of the unfit from amongst the permanent SeniorClerks.
(viii) Senior Clerks (Districts) By promotion on the basis of seniority subjectto the rejection of the unfit from amongst the permanent JuniorClerks-cum -Typists.
(ix) (a) Stenographer to Cane Commissioner By promotion on the basis of seniority subjectto the rejection of the unfit from amongst the permanentStenographers.
(b) Stenographers to other officers By direct recruitment.