Section 16 in The U.P. Electricity Regulatory Commission (Recruitment, Control and Service Conditions of Staff) Regulations, 2004
16. Selection of candidates.
(a)Offers of appointment to candidates on the select list will be issued on the basis of merit shown in the select list clearly specifying a time limit within which the candidate must join service. This time limit may be further extended by the Appointing Authority.(b)The letter of offer of appointment may specify the conditions to be fulfilled by the candidate, prior to appointment. Every candidate selected for appointment who had earlier not been in Government service or in PSU, shall be examined by a State Medical Board prior to his/her appointment (unless he is on a one-year or less contract of service). A candidate who fails to qualify the Medical Test shall not be appointed.(c)The Commission may withdraw its offer of appointment if the selected candidate fails to fulfil any of the conditions prescribed as necessary' to be fulfilled prior to appointment or if the candidate fails to join service in the specified time which shall be reasonable.(d)All appointments on regular or contract basis shall be subject to verification of character and antecedents, as may be decided by the Commission from time to time.(e)Where a letter of offer of appointment is cancelled, in the manner prescribed above, an offer of appointment will be issued to the candidate next below in the order of merit in the select list, so long as it remains valid.
