Section 17(3) in The U.P. Forest Department Draftsmen Service Rules, 1980
(3)The appointing authority may make appointments in temporary and officiating vacancies also from the list referred to in sub-rule (1). If no candidate borne on these lists is available the appointing authority may make appointments in such vacancies from persons eligible for appointment under these Rules. Such appointments shall not last beyond one year or till the next selection under these Rules, whichever be earlier.
