Section 23(4) in The U.P. Entertainment and Betting Tax Inspectors Service Rules, 1982
(4)Where appointments are made both by promotion and direct recruitment or from more than one source and the respective quota of the sources is prescribed, the inter se seniority shall be determined by arranging the names in a combined list in accordance with rule 17, in such manner that the prescribed percentage is maintained :Provided that-(i)Where appointments from any source are made in excess of the prescribed quota, the persons appointed in excess of quota shall be pushed down, for seniority, to subsequent year or years in which there are vacancies in accordance with the quota.(ii)Where appointments from any source fall short of the prescribed quota and appointments against such unfilled vacancies are made in subsequent year or years, the persons so appointed shall not get the seniority of any earlier year but shall get the seniority of the year in which their appointment are made, so, however, that in the combined list of that year, to be prepared under this rule, their names shall be placed at the top followed by the names, in the cyclic order, of the other appointees.(iii)Where in accordance with the rules or prescribed procedure, the unfilled vacancies from any source could, in the circumstances mentioned in the relevant rule or procedure be filled from the other source and appointment in excess of quota and so made, the persons so appointed shall get the seniority of that very year as if they are appointed against the vacancies of their quota.
