Section 22(2) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980
(2)On the occurrence of substantive vacancies to the different categories posts in the Service and in the case of the post of Auditor, subject to his executing an agreement, referred to in sub-rule (1) the Appointing Authority shall make appointments by taking candidates from the respective lists prepared under rules 15, 18, 19, 20, 21 as the case may be, in the order In which their names are mentioned in the said lists.
