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State of Uttar Pradesh - Section

Section 5 in The U.P. Secondary Education Department Regularisation of Ad hoc Promotions on the Post of Trained Graduate Teachers Rules, 2001

5.

The appointing authority shall, subject to the provisions of sub-rules (2) and (7), of rule 4 make appointments from the list prepared under sub-rule (6) of the said rule in the order in which their names stand in the lists :Provided that in the case covered by the provisions of sub-rule (7) of rule 4, action shall be taken by the appointing authority in accordance with the orders of the Government.