Section 23(4)(ii) in The U.P. Entertainment and Betting Tax Inspectors Service Rules, 1982

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State of Uttar Pradesh - Subsection

Section 23(4)(ii) in The U.P. Entertainment and Betting Tax Inspectors Service Rules, 1982

(ii)Where appointments from any source fall short of the prescribed quota and appointments against such unfilled vacancies are made in subsequent year or years, the persons so appointed shall not get the seniority of any earlier year but shall get the seniority of the year in which their appointment are made, so, however, that in the combined list of that year, to be prepared under this rule, their names shall be placed at the top followed by the names, in the cyclic order, of the other appointees.

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State of Uttar Pradesh - Subsection

Section 23(4)(ii) in The U.P. Entertainment and Betting Tax Inspectors Service Rules, 1982