Section 20 in U.P. Judicial Officers' Service Rules, 1960
20. Appointment.
(1)The Governor shall make appointments to the Service on the occurrence of substantive vacancies by taking candidates in the order in which they stand in the list, prepared under Rule 19 (2).(2)The Governor shall make appointments in temporary and officiating vacancies also from the list referred to above. But if no candidate is available in that list, he may make appointments in such vacancies from persons possessing the necessary qualifications prescribed under these rules.(3)All appointments made under this rule shall be notified in the Official Gazette.
