Section 21 in The U.P. Board of Revenue Subordinate Audit Service Rules, 1978
21. Appointment.
(1)On the occurrence of the substantive vacancies, the appointing authority shall make appointments by taking the candidates in the order in which they stand in the lists prepared under Rule 14, 15, 16, 17, 18 or 19 as the case may be.(2)The appointing authority may make appointment in temporary or officiating vacancies also from the list referred to in sub-rule (1).
