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State of Uttar Pradesh - Section

Section 16 in U.P. Industries (Directorate of Handloom and Textiles) Service Rules, 1993

16. [ Procedure for recruitment by promotion. [Substituted by Notification No. 1589/18-10-627(S)-83, dated 7th January, 1994.]

- (1-A) Recruitment by promotion to the post of Joint Director of Industries (Handloom) shall be made on the basis of merit and to the posts of Deputy Director of Industries (Handloom), Deputy Director of Industries (Enforcement), Deputy Registrar (Handloom) and Wool Specialist (Hill) on the basis of seniority subject to the rejection of unfit, through the Selection Committee comprising :(i)Principal Secretary/Secretary to the Government in industries Department;(ii)Principal Secretary/Secretary to the Government, Personnel Department or an officer nominated by him, who must not be of the rank below than Joint Secretary to the Government;(iii)Director.Note.-The Senior Principal Secretary/Secretary shall be the Chairman of the Selection Committee.(1-B) Recruitment by promotion to the post of Assistant Controller Textiles, Incharge Project Officer (Kashipur), Statistical Officer, and Personal Assistant to Director shall be made on the basis of seniority subject to the rejection of unfit, through the Selection Committee comprising :
(i) Director ... Chairman
(ii) An officer nominated by the Principal Secretary/Secretary tothe Government in Personnel Department who must not be of therank below than Joint Secretary to the Government. ... Member
(iii) Joint Director of Industries (Handloom) ... Member
(1-C) Recruitment by promotion to the post of Assistant Director of Industries (Handloom). Assistant Director of Industries (Marketing), Assistant Director Industries (Enforcement), Assistant Director of Industries (Powerloom), Assistant Registrar (Handloom), Project Executive Officer, Research Officer, Design Manager, Technical Officer Dyeing and Weaving (Hill) and Junior Field Officer (Hill) shall be made on the basis of seniority subject to rejection of unfit in accordance with the Uttar Pradesh Promotion by Selection in Consultation with the Public Service Commission (Procedure) Rules, 1970, as amended from time to time.
(2)The appointing authority shall prepare eligibility lists of the candidates in accordance with the Uttar Pradesh Promotion by Selection (on Posts outside the purview of the Public Service Commission) Eligibility List Rules, 1986, and place the same before the Selection Committee along with their character rolls and such other records, pertaining to them as may be considered proper
(3)The Selection Committee shall consider the cases of candidates on the basis of the records referred to in sub-rule (2) and, if it considers necessary, it may interview the candidates also.
(4)The Selection Committee shall prepare a list of selected candidates arranged in accordance with the orders of the Government in force at the time of recruitment.]