Section 19 in The U.P. Educational (General Education Cadre) Service Rules, 1992
19. Appointment.
(1)Subject to the provisions of sub-rule (2) the a appointing authority shall make appointment by taking the names of candidates in the order in which they stand in the lists prepared under Rules 15, 16, 17 or 18, as the case may be.(2)Where, in any year of recruitment, appointments are to be made by direct recruitment and by promotion, regular appointments shall not be made unless selections are made from both the sources and a combined list is prepared in accordance with Rule 18.(3)If more than one order of appointment are 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 determined in the selection or, as the case may be, as it stood in the cadre from which they are promoted. If the appointments are made both by direct recruitment and by promotion names shall be arranged in accordance with the cyclic order referred to in Rule 18.
