Section 21 in The U.P. State Universities (Centralised) Service Rules, 1975
21. Appointment
. - (1) On the occurrence of substantive vacancies, the Government shall make appointment to the various posts in the Centralised Service from the list prepared under Rule 19 or Rule 20, as the case may be.(2)The Government may also make appointment in temporary vacancies for a period exceeding six weeks from among the persons from the list prepared under Rules 19 and 20.(3)If no approved candidate is available for appointment the Government may either make a temporary appointment by deputation of an officer serving under the State Government or may appoint a candidate who is eligible under the rules for permanent recruitment to the Centralised Service. No such appointment shall extend beyond the period of one year without consultation with the Commission.(4)If a vacancy arises in any post for a period not exceeding six weeks, temporary arrangement may be made by the Vice-Chancellor concerned by appointment of a person eligible under the rules.
