Section 4 in U.P. Horticulture and Food Processing Group-B Service Rules, 1993
4. Cadre of service.
(1)The strength of the Service and of each category of posts therein shall be such as may be determined by the Government from time to time.(2)The strength of the service and of each category of posts therein shall until orders varying the same are passed under sub-rule (1), be as given in Appendix-A (1) for the Plains cadre and Appendix-A (2) for the Hill cadre :Provided that-(i)the Appointing Authority may leave unfilled or the Governor may hold in abeyance any vacant post without thereby entitling any person to compensation; or(ii)the governor may create such additional permanent or temporary posts as he may consider proper.(3)Various posts in the Service shall be divided into sections and sub-divided into sub-sections thereunder as classified in Appendix-A and Appendix-A (2) and each section/sub-section shall have as many posts as may be considered necessary by the Government, there being separate Hill and Plain Cadres also of each Section/Sub-Section :Provided that Government may decide to merge two or more sections/sub-sections in consultation with the Commission.Note- Transfers from one section to another section and from one sub-section to another sub-section shall not be permissible.
