Section 4(2) in The U.P. Fire (Gazetted Officer) Services Rules, 1984
(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 the Appendix :Provided that :(a)the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post without thereby entitling any person to compensation, and(b)the Governor may create such additional permanent or temporary posts from time to time, as he may consider proper.
