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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(2) in U.P. Information and Public Relations Department Non-Technical (Nongazetted) Service Rules, 1998

(2)The appointing authority shall prepare eligibility lists of candidates in accordance with the Uttar Pradesh Promotion by Selection (on posts Outside the Purview of the Public Service Commission) Eligibility List Rules, 1986 as amended from time to time, and place the same before the Selection Committee along with the character rolls and such records, pertaining to them as may be considered proper :Provided that where there are two or more feeding cadres-
(a)bearing different pay scales the candidates belonging to the cadre bearing higher pay scale shall be placed higher in the eligibility list.
(b)bearing same pay scale the name of the candidates shall be arranged in the eligibility list in order of their date of substantive appointment in their respective cadres. But if the date of substantive appointment of two or more Candidates is the same, then in such situation the Candidate who is older in age shall be placed higher in the eligibility list.