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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(2) in The U.P. Ground Water (Engineers and Scientists) Service Rules, 1999

(2)The appointing authority shall prepare eligibility lists of the candidates in accordance with the provisions of 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 alongwith character rolls and such other record pertaining to them, as may be considered proper :Provided that while preparing eligibility list under this sub-rule, where there are two different feeding cadres-
(a)bearing different pay scales, the candidates belonging to the cadre, bearing higher pay scale shall be placed higher in the eligibility list,
(b)bearing the same pay scale the names of the candidates shall be arranged in the eligibility list in order of the state of their substantive appointment in their respective cadres.