Section 4(2) in U.P. Information and Public Relations Department Non-Technical (Nongazetted) Service Rules, 1998
(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-(i)the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post, without thereby entitling any person to compensation;(ii)the Governor may create such additional, permanent or temporary posts as he may consider proper.
