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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(2) in U.P. Horticulture and Food Processing Subordinate Service Rules, 1993

(2)The Appointing Authority shall prepare eligibility lists of the candidates in accordance with the Uttar Pradesh Promotion by Selection (on Posts Outside the Purview of the Public Service Commission) Eligibility List Rules, 1986 and place the same before the Selection Committee alongwith their character rolls and such other record, pertaining to them, as may be considered proper :Provided that where promotion to any category of posts is to be made from more than one feeder cadres, eligibility lists shall be prepared by arranging the names of the persons in the field of eligibility in order of seniority as determined by the dates of their substantive appointments on their respective posts and where two or more persons were appointed as such on the same date, the persons older in age shall be placed higher in the list. In so arranging the names, the inter se seniority of persons holding the same post shall not be disturbed :Provided further that where posts in the feeder cadres are in different scales of pay names of persons holding posts in higher sqales of pay shall be placed in the eligibility lists first and the name of persons holding posts in lower scales of pay shall be placed thereafter.