Section 24 in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
24. Appointment.
(1)Subject to the provisions of sub-rule (2), the appointing authority shall make appointments by taking the name of candidate in the order in which they stand in the lists prepared under Rules 19, 20 and 23, as the case may be.(2)Where, in any year of recruitment, appointments are to be made both by direct recruitment and by promotion, regular appointments shall not be made unless selections are made from both the sources and a combined list is prepared in accordance with Rule 17.(3)If more than one order of appointments 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 or, as the case may be, as it stood in the cadre from which they are promoted.If the appointments are made both by direct recruitment and by promotion, names shall be arranged in accordance with the cyclic order, referred to in Rule 17.(4)The appointing authority may make appointments in temporary or officiating capacity also from the list referred to in sub-rule (I). If no candidate borne on these lists is available, appointments may be made in such vacancies from amongst persons eligible for appointment under these rules, such appointments shall not last for a period exceeding one year or beyond the next selection under these rules, whichever is earlier, and where the post is within the purview of the Commission, the provisions of Regulation 5-A of the Uttar Pradesh Public Service Commission (Limitation of Functions) Regulations, 1954 shall apply.
