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

State of Uttar Pradesh - Subsection

Section 4(4) in The U.P. Secondary Education Department Regularisation of Ad Hoc Appointment on the Post of Lecturer in Government Intermediate Colleges Rules, 2001

(4)The appointing authority shall prepare an eligibility list of the candidates, arranged in order of seniority, determined from the date of order of appointment and, if two or more persons are appointed together, from the order in which their names are arranged in the said appointment order. The list shall be placed before the Selection Committee along with their character rolls and such other records, pertaining to them, as may be considered necessary to judge their suitability.