Section 16(2) in The U.P. Industries Department Class IV Service Rules, 1974
(2)The appointing authority concerned may make appointments against temporary or officiating vacancies also from the respective lists referred to in sub-rule (1). If any of the lists is exhausted or when no candidate borne on the list is available the appointing authority may make purely temporary appointments on an ad hoc basis from amongst the persons eligible for promotion subject to the condition that further continuance of the persons so promoted, shall depend on their selection at the next selection made under these rules.
