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State of Uttar Pradesh - Section

Section 16A in U.P. Industries Services Rules, 1993

16A. Procedure for recruitment by promotion through departmental promotion committee.

(1)Recruitment by promotion shall be made on the basis of seniority subject to the rejection of unfit through 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.
(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, and place the same before the Selection Committee, along with their 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 or more 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 date of their substantive appointment in their respective cadres.
(3)The Selection Committee shall consider the cases of the candidates on the basis of the records, referred to in sub-rule (2) and, if it considers necessary, it may interview the candidates also.
(4)The Selection Committee shall prepare list of the selected candidates arranged in order of seniority as it stood in the cadre from which they are to be promoted and forward the same to the appointing authority.