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State of Uttar Pradesh - Section

Section 16 in The U.P. Consolidation Lekhpals Service Rules, 1978

16. Appointment.

(1)On the occurrence of substantive vacancies the appointing authority shall make appointment by taking candidates in the order in which they stand in the list prepared under Rule 14.
(2)The appointing authority may make appointments in temporary and officiating vacancies also from the list referred to in sub-rule