Section 6(1) in U.P. Government Degree Colleges Contractually Working Lecturers Regularisation Rules, 2016
(1)The appointing authority shall prepare a provisional joint eligibility list of Contractual Lecturers, in order of seniority as determined according to the date of their appointment on contract, and who fulfil the conditions of Rule 4 above in respect of each post. If two or more Contractual Lecturers are appointed together, the provisional joint eligibility list shall be prepared in the order in which their names are mentioned in the order of their appointment, and if two or more Contractual Lecturers are appointed on the same date and in the same category their order in the list shall be determined in order of their seniority in age.
