Section 23(6) in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
(6)The appointing authority shall appoint the persons approved under sub-rule (5), officers and other employees appointed by promotion in the Authority other than that of their posting, shall be relieved to join to the post of promotion in the Authority concerned and shall be entitled to the benefits of travelling allowances, joining time, etc., as is admissible in the case of transfer from one Authority to another.
