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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(5) in The U.P. Secondary Education Services Commission Rules, 1995

(5)The Commission shall after preparing the panel in accordance with sub-rule (3), allocate the institution to the selected candidates in respect of the posts of teachers in lecturer and trained graduates (L.T.) grade in such that the candidate whose name appears at the top of the panel shall be allocated the institution of his first preference given in accordance with sub-rule (4). Where a selected candidate cannot be allocated any of the institutions of his preference on the ground that the candidates placed higher in the panel have already been allocated such institutions and there remains no vacancy the Commission may allocate any institution to him as it may deem fit :Provided that no candidate shall be allocated the institution of his home district.