21. [ Seniority. [Amended by the U. P. (Central Transferable Cadre) (Sixth Amendment) Rules, 1995, vide Notification No. 2069-B/33-2-95, dated 17th April, 1995.]
- The seniority of persons substantively appointed in the cadre shall be determined in accordance with Uttar Pradesh Government Servant's Seniority Rule, 1991, as amended from time to time.]
