Section 18 in The U.P. Information and Public Relations Department (Headquarter) Group 'D' Service Rules, 1994
18. Appointment.
(1)The appointing authority shall make appointment by taking the names of the candidates in the order in which they stand in the lists prepared under Rule 15 or Rule 16 or Rule 17, as the case may be.(2)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.
