Section 3 in The Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976
3. Strength of the establishment.
(1)The number of permanent posts of the various categories in classes I, II, III, and IV, respectively, in the establishment of the High Court shall be such as may be determined by the Chief Justice from time to time with the approval of Governor of Uttar Pradesh.(2)The Chief Justice may, from time to time, create such temporary posts as may be considered necessary with the approval of the Governor.(3)The Chief Justice may leave unfilled or may hold in abeyance any vacant post without thereby entitling any person to compensation.(4)There shall be separate cadre for each category of posts.
