Section 23 in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
23. Recruitment by promotion.
(1)A selection by promotion on the basis of merit/ seniority subject to the rejection of unfit shall be made from the lists of all eligible officers and other employees holding the posts as mentioned in Column 4 of Schedule TIP and Schedule TV' to the posts of Column 2 of concerned Schedule.(2)Selection Committee. - For the purpose of recruitment by promotion there shall be constituted a Selection Committee comprising of-(I)Principal Secretary/Secretary to the Government, Uttar Pradesh Industrial Development Department;(II)Vice-Chairman of any Authority nominated by the Government;(III)Technical Adviser nominated by the Government;(IV)One officer belonging to Scheduled Castes and one for Other Backward Classes nominated by the Government:Provided that in case members of Scheduled Castes and Other Backward Classes is already included in the Selection Committee, nomination of Scheduled Castes and Other Backward Classes member will not be required.(3)Eligibility List. - The appointing authority shall prepare a list to be called the eligibility list of senior most eligible candidates in each category of post containing names, so far as may be, in the following proportion,-(a)For 1 to 5 vacancies. - Twice the number of vacancies likely to occur subject to minimum of 5;(b)For over 5 vacancies. - One and half times the number of vacancies likely to occur subject to a minimum of 10:Provided that if recruitment is to be made for vacancies occurring during more than one year, a separate eligibility list will be prepared in respect of each year. In such a case while preparing the eligibility list for the second and subsequent years, the number of candidates to be included in the eligibility list shall be-(I)For the second year - the number according to the said proportion as mentioned in sub-rule (3)(a) or (b), as the case may be, plus the number of vacancies in the first year;(II)For the third year - the number according to the said proportion as mentioned in sub-rule (3)(«) or (b), as the case may be, plus the number of vacancies for the first and second year, and so on :Provided further that candidates who are not considered suitable for promotion shall not be taken into account in calculating the said proportion, and a note to the effect that they are considered not suitable shall be added against their names. Explanation.-In this sub-rule "the number of vacancies" means the total number of substantive or temporary vacancies accruing during a year.(4)The Appointing Authority shall, from time to time, forward the eligibility lists and the seniority lists of all persons within the field of eligibility to the Selection Committee.(5)Sending lists to the Selection Committee.-The Selection Committee shall in each case consider the character roll of the candidates and may consider any other factor found relevant in its opinion. Then it shall prepare the list for promotion in order of seniority and forward the same to the appointing authority for appointment.(6)The appointing authority shall appoint the persons approved under sub-rule (5), officers and other employees appointed by promotion in the Authority other than that of their posting, shall be relieved to join to the post of promotion in the Authority concerned and shall be entitled to the benefits of travelling allowances, joining time, etc., as is admissible in the case of transfer from one Authority to another.
