Section 19 in The U.P. Ground Water (Engineers and Scientists) Service Rules, 1999
19. Appointment.
(1)Subject to the provisions of sub-rule (2) the appointing authority shall make appointment by taking the names of candidates in the order in which they stand in the list prepared under Rule 15, 16,17 or 18 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 18.(3)If more than one of appointment issued in respect of any one selection a combined order shall be issued, mentioning names of the persons in order of seniority determined in the selection as the case may be as it stood in the cadre from which they are promoted. If the appointments are made by direct recruitment and by promotion, name shall be arranged in accordance with the order referred to in Rule 18.
