Section 4(2) in U.P. Judicial Officers' Service Rules, 1960
(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.
