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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(4) in U.P. Zila Panchayats Regularisation of Ad Hoc Promotions (On Posts within the Purview of the Public Service Commission) Rules, 1994

(4)The appointing authority shall, having regard to the provisions of sub-rule (1), prepare an eligibility list of the candidates arranged in order of seniority, and place it before the Selection Board alongwith their character rolls and such other record, pertaining to them as may be considered proper.