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

State of Uttar Pradesh - Subsection

Section 16(2) in The U.P. Food and Civil Supplies (Supply Branch) Subordinate Service Rules, 1980

(2)The appointing authority shall prepare eligibility list 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, and place the same before the Selection Committee along with their character rolls and such other records, pertaining to them, as may be considered necessary :Provided that where promotion to any category of posts is to be made from more than one feeder cadre, eligibility list shall be prepared at the State level by arranging the names of the persons in the field of eligibility in order of seniority as determined by the dates of their substantive appointment on their respective posts and where two or more persons were appointed as such on the same date, the person older in age shall be placed higher in the list. In so arranging the names, the inter se seniority of persons holding the same post shall not be disturbed :Provided further that where posts in the feeder cadres are in different scales of pay, names of persons in higher scale of pay shall be placed in the eligibility list first and the names of persons holding posts in lower scale of pay shall be placed thereafter.