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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(3) in The U.P. Technical Education Department Non-Gazetted Technical Service Rules, 1988

(3)If more than one order of appointment are issued in respect of any one selection, a combined order shall also be issued, mentioning the names of the persons in order of seniority as determined in the selection or as the case may be, as it stood in the cadre from which they are promoted. If the appointments are made both by direct recruitment and by promotion, names shall be arranged in accordance with the order referred to in Rule 19.