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The U.P. Government Servants Criterion for Recruitment by Promotion Rules, 1994
Published vide Notification No. 13/34/90-Ka-1/1994, dated October, 10, 1994, U.P. Gazette, (Extraordinary), Part 4, Section (Ka), dated 10th October 1994
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LEGISLATIVE HISTORY 6 |
(a) "Constitution" means the Constitution of India;
(b) "Governor" means the Governor of Uttar Pradesh;
(c) "Post" or "Service" means a post or service under the rule-making power of the Governor under the proviso to Article 309 of the Constitution.
[4. Criterion for recruitment by promotion. - Recruitment by promotion to the post of Head of Department, to a post just one rank below the Head of Department and to a post in any service carrying the pay scale the maximum of which is Rs. 18,300 or above shall be made on the basis of merit, and to the rest of the posts, in all services to be filled by promotion, including a post where promotion is made from a non-Gazetted post to a Gazetted post or from one service to another service, shall be made on the basis of seniority subject to the rejection of the unfit.]
