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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(2) in The U.P. Subordinate Excise (Audit and Accounts) Service Rules, 1992

(2)The appointing authority shall prepare eligibility list or lists of the candidates, in accordance with the Uttar Pradesh Promotion by Selection (on Posts Outside the Purview of the Public Service Commission) Eligibility List Rules, 1986, and place the same before the Selection Committee along with their character rolls and such other records, pertaining to them, as may be considered proper.