Section 17 in The U.P. Directorate of Education Internal Audit Organisation Service Rules, 1993
17. Appointment.
(1)The appointing authority shall make appointment by taking the namely of candidates in the order in which they stand in the lists prepared under rule 15 or 16, as the case may be.(2)If more than one order of appointment are issued in respect of one selection, a combined order shall also be issued mentioning the names of the persons in order of seniority as determined in the selection or, as the case may be, as they stood in the cadre from which they are promoted.
