Section 18 in The U.P. Entertainment and Betting Tax Department Ministerial Service Rules, 1979
18. Appointment.
- On the occurrence of substantive vacancies, the appointing authority shall make appointment by taking candidates in the order in which they stand in the list prepared under Rules 15, 16 or 17 as the case may be.(2)The appointing authority may make appointment in temporary officiating vacancies from the lists, referred to in sub-rule (1). If no candidates borne on these lists is available he may make appointment in such vacancies from persons eligible for appointment under these rules but such appointments shall not last for a period exceeding six months in a case of junior clerk and one year in the case of posts or till the next selection whichever is earlier.
