Section 18(4) in The U.P. Food and Civil Supplies (Supply Branch) Subordinate Service Rules, 1980
(4)(a)On receipt of the lists of candidates selected for the posts of Inspector under Rules 15 and 16 from the Commission, the Commissioner shall make allotment of the selected candidates to the various districts for appointment against the vacancies existing in these districts. The choice indicating in the order of preference for appointment in any one of three districts (other than the home district of the candidate) may be obtained from each selected candidate and allotment to the various districts may as far as possible be made keeping in view the preferences of candidates but, above everything, the needs and exigencies of administration shall be the overriding factor. If any candidate is not willing to accept the appointment in the district of his allotment the name of such candidate shall be delisted without any claim for compensation. In the event of any difficulty in the process of allotment of the candidates, the Commissioner will obtain general or special orders from the Government, which shall be final.(b)Appointment against temporary and officiating vacancies may also be made by the Appointing Authority by obtaining names of listed or eligible candidates from die Commissioner :Provided that appointment, in any such vacancy of a candidate not borne on the list prepared under Rule 15 or Rule 16 shall be made for a period not exceeding one year.
