27. Procedure for filling up regular vacancies by promotion.
(1)As soon as a vacancy occurs in a post in any of the cadres and the State Government decide to fill it by promotion under Rule 26, they shall call for from all [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] the full particulars and the character rolls, service books and personal files, if any, of all candidates eligible for promotion to the post according to the relevant entries in the Schedule and draw up a combined gradation list separately for each category of candidates in such manner that the position inter se of the Kar Adhikaris or office Superintendents, Overseers, Sahayak Kar Adhikaris or Accountants, as the case may be, is determined according to the date of their substantive appointment as such :Provided that, where two or more Office Superintendents or Overseers or Sahayak Kar Adhikaris or Accountants belong to the same [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.], their position inter se shall be the same as it stands in that [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] :Provided further, that the position inter se of temporary Kar Adhikaris and Office Superintendents, or Sahayak Kar Adhikaris and Accountants for purposes of their promotion to the post of Karya Adhikari, or Kar Adhikari, as the case may be, shall be determined by the length of their continuous service rendered in the District Board, Antarim Zila Parishad and [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] :Provided also that where in the case of two or more candidates of the same category, the date of substantive appointment referred to in this sub-rule or the length of continuous service referred to in the preceding proviso is the same, the position inter se of such candidates shall be determined on the basis of their age.(2)The State Government shall then examine the character rolls, service books and personal files, if any, of the candidates named in the gradation list referred to in sub-rule (1) and draw up two more lists one containing the names in order of merit of the candidates considered suitable for appointment and the other containing the names of the candidates not considered suitable.(3)The State Government shall thereafter refer to the Commission the two lists along with the gradation list, character rolls and service books of all eligible candidates as also a brief note indicating the reasons for the proposed passing over of seniors, if any.(4)The Commission shall, after receiving the gradation lists, send its recommendation to the State Government in the manner provided in Rule 12, and the State Government shall thereafter, make appointments in the manner provided in Rule 13.(5)In case of appointment by direct recruitment under Rule 26, the procedure to be followed shall be the same as is provided in Rules 14 to 19.
