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 17 in The U.P. Higher Education Services Commission (Group "C" And "D" Employees) Services Regulations, 2000

17. Recruitment by Promotion. -

(1)Recruitment by promotion shall be made on the basis of seniority subject to the rejection of unfit from the lists of all eligible employees holding the posts as mentioned in column 3 of Schedule II and a list of employees fit for promotion shall be prepared, in the manner laid down in the Regulation 17(2) by the Selection Committee constituted in accordance with the provisions of sub- regulation (1) of Regulation 16 when a vacancy or vacancies to be filled in by promotion occur or are likely to occur.
(2)Eligibility list. - Except as otherwise provided, the appointing authority shall prepare a list to be called the eligibility list of senior-most eligible candidates in each category of post containing names, so far as may be, in the following proportion :
(a)For 1 to 5 vacancies-Twice the number of vacancies likely to occur subject to a minimum of 5;
(b)For over 5 vacancies-One and half times the number of vacancies likely to occur subject to minimum of 10 :
Provided that if recruitment is to be made for vacancies occurring during more than one year, a separate eligibility list will be prepared in respect of each year. In such a case while preparing the legibility list for the second and subsequent years, the number of candidates to be included in the eligibility list shall be -
(a)for the second year the said proportion plus the number of vacancies in the first and second years;
(b)for the third year the number according to the said proportion plus the number of vacancies or the first and second years;
Provided further that candidates who are not considered suitable for promotion shall not be taken into account in calculating the said proportion and a note to the effect that they are not so considered shall be added against their names.Explanation. - In this sub-regulation "the number of vacancies" means the total number of substantive or temporary vacancies occurring during a year.