Section 4 in U.P. Judicial Officers' Service Rules, 1960
4. Strength of the Service.
(1)The strength of the Service shall be such as may be determined by the Governor from time to time.(2)The permanent strength of the Service shall, until orders varying the same have been passed under sub-rule (1) be 180 :Provided that the Governor may-(a)leave unfilled or hold in abeyance any vacant post without thereby entitling any person to compensation, or(b)create such additional temporary or permanent posts, from time to time, as may be found necessary.
