Section 16(2) in U.P. Prison Administration and Reforms Department Ministerial, Stenographer and Co-Related Service Rules, 2007
(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, as amended from time to time, and place the same before the Selection Committee along with their character rolls and such other records, pertaining them, as may be considered proper :Provided that where there are two or more feeding cadres-(a)bearing different pay scales, the candidates belonging to the cadre bearing higher pay scale shall placed higher in the eligibility list,(b)bearing same scale, the names of the candidates shall be arranged in the eligibility list in order to their date of substantive appointment in their respective cadres. But if the date of substantive appointment of two or more candidates is the same, then in such situation the candidate who is older in age shall placed higher in the eligibility list.
