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

State of Uttar Pradesh - Subsection

Section 16(2) in U.P. Jail Ministerial and Commercial Service Rules, 1983

(2)The appointing authority shall prepare an eligibility list of the candidates, arranged in order to seniority, and place it before the selection committee along with their character rolls and such other record pertaining to them, as may be considered proper.