Section 3(2) in The Uttarakhand Co-operative Service Rules, 2016
(2)The strength of the service and of each category of the posts shall, until order varying the same are passed undder sub-rule (1), be as given in Appendix A-(i)provided that the Appointing Authority may leave unfilled any vacant post or the Governor may hold it in abeyance, without thereby entitling any person to compensation;(ii)the Governor may create such addditional permanent or temporary posts as may be found necessary.
