Section 18 in The U.P. Directorate of Geology and Mining Ministerial Service Rules, 1978
18. Appointment.
(1)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 and 16, as the case may be.(2)The appointing authority may make appointments in temporary and officiating vacancies also from the lists, referred to in sub-rule (1).If no candidate born on these lists is available he may make appointment in such vacancies from persons eligible for appointment under these rules provided that the period of such appointment shall not exceed six months.
