Section 16 in U.P. Prison Administration and Reforms Department Ministerial, Stenographer and Co-Related Service Rules, 2007
16. Procedure for recruitment by promotion to the posts other than the post of Junior Clerk/Typist.
(1)Recruitment by promotion to the posts other than the post of Junior Clerk/Typist shall be made on the basis of the criterion laid in the Uttar Pradesh Government Servants Criterion for Recruitment by the Promotion Rules, 1994, as amended from time to time, through the Selection Committee constituted in accordance with the provisions of the Uttar Pradesh Constitution of Departmental Promotion Committee for Posts Outside the Purview of the Service Commission Rules, 1992, as amended from time to time.Note.-Nomination of Officers for giving representation to the Scheduled Castes, Scheduled Tribes and Other Backward Classes of Citizens in the Selection Committee shall be made in accordance with the order made under Section 7 of the Act, as amended from time to time.(2)The appointing authority shall prepare eligibility lists 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, as amended from time to time, and place the same before the Selection Committee along with their character rolls and such other records, pertaining them, as may be considered proper :Provided that where there are two or more feeding cadres-(a)bearing different pay scales, the candidates belonging to the cadre bearing higher pay scale shall placed higher in the eligibility list,(b)bearing same scale, the names of the candidates shall be arranged in the eligibility list in order to their date of substantive appointment in their respective cadres. But if the date of substantive appointment of two or more candidates is the same, then in such situation the candidate who is older in age shall placed higher in the eligibility list.(3)The Selection Committee shall consider the cases of the candidates on the basis of the records, referred in sub-rule (2), and, if it considers necessary, it may interview the candidates also.(4)The Selection Committee shall prepare a list of selected candidates in order of seniority as it stood in cadre from which they are to be promoted and forward the same to the appointing authority.
