Section 17(3) in The Employees' State Insurance Act, 1948
(3)Every appointment to posts (other than medical posts) corresponding to Group A and Group B posts under the Central Government, shall be made in consultation with the Union Public Service Commission:Provided that this sub-section shall not apply to an officiating or temporary appointment for a period not exceeding one year:Provided further that any such officiating or temporary appointment shall not confer any claim for regular appointment and the services rendered in that capacity shall not count towards seniority or minimum qualifying service specified in the regulations for promotion to next higher grade.
