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State of Uttar Pradesh - Section

Section 9 in The U.P. Educational Teaching (Subordinate Gazetted) Service Rules, 1993

9. Appointment.

(1)Subject to the provisions of sub-rule (2) the appointing authority shall make appointment by taking the names of the candidates in the order in which they stand in the list prepared under Rule 8.
(2)If more than one order of appointment is issued in respect of any one selection a combined order shall also be issued mentioning the names of the persons in order of seniority as it stood in the cadre from which they are promoted.