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State of Uttar Pradesh - Section

Section 17 in The U.P. Entertainment and Betting Tax Inspectors Service Rules, 1982

17. Combined Select list.

- If appointment has to be made both by direct recruitment and by promotion, a combined select list shall be prepared by taking the names of candidates in such manner that the prescribed percentage of direct recruits and promotees is maintained, from the lists prepared under rule 15 and rule 16, the first name being from the list prepared under rule 16.