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State of Uttar Pradesh - Section

Section 18 in The U.P. Higher Education Services Commission (Group "C" And "D" Employees) Services Regulations, 2000

18. Appointment. -

(1)The appointing authority shall make appointment by taking the names of candidates in the order in which they stand in the list prepared under Regulation 15.
(2)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.