Section 18(4) in U.P. Irrigation Department Research Supervisors Service Rules, 1982
(4)The Appointing Authority may make appointments in temporary or officiating capacity also from the list mentioned under sub-rule (1) if no candidate borne on these lists is available he may make appointments in such vacancy from amongst persons eligible for appointment under the rules, such appointments shall be subject to the provisions of Legislations 5 (a) of the U.P. Public Service Commission (Limitation of Functions) Regulations, 1954 shall apply.
