Section 4 in U.P. Jail Executive Subordinate (Non-Gazetted) Service Rules, 1980
4. Cadre of Service.
(1)The strength of the Service and of each category of posts therein shall be such as may be determined by the Governor from time to time.(2)Tire strength of the Service and of each category of posts therein shall, until orders varying the same are passed under sub-rule (1) shall be as given in Appendix 'A':Provided that-(1)the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post without entitling any person to payment of compensation, or(2)the Governor may create from time to time such additional permanent or temporary posts as he may consider proper.
