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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(1) in The U.P. Excise (Prohibition) Group 'D' Service Rules, 1978

(1)Appointment to the various categories of posts shall be made by the appointing authority on the occurrence of substantive vacancies, by taking candidates in the order in which their names stand in the respective lists received in accordance with Rule 13 (2) or prepared under Rules 13 (3), 14 (iii), as the case may be.