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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(2)(b) in The U.P. Information Service Rules, 1982

(b)The appointing authority shall prepare an eligibility list of the candidates, arranged in order of seniority and place it before the Departmental Selection Committee along with their character rolls and such other records, pertaining to them, as may be considered proper.