Section 5 in The U.P. Secondary Education Department Regularisation of Ad hoc Promotions on the Post of Lecturer in Government Intermediate Colleges Rules, 2001
5. Appointments.
- The appointing authority shall, subject to the provisions of sub-rule (2) and sub-rule (7), of rule 4 make appointments from the list prepared under sub-rule (6) of the said rule in the order in which their names stand in the lists:Provided that in the case covered by the provisions of sub-rule (7) of rule 4, action shall be taken by the appointing authority in accordance with the orders of the Government.
