Section 5 in The Group 'D' Employees Service (U.P.) Rules, 1985
5. Strength of service.
- The strength of Group 'D' Establishment in particular Department/Office and of each category of posts therein shall be such as may be determined by the Government, from time to time :Provided that the appointing authority may leave unfilled or the Governor may hold in abeyance any post or class of post without thereby entitling any person to compensation :Provided further that the Government in the Administrative Department may, in consultation with the Personnel Department and the Finance Department, create such permanent or temporary posts in any establishment, from time to time, as may be found necessary.
