Section 19 in The Commissioners Offices Ministerial Service Rules, 1980
19. Appointment.
(1)On the occurrence of substantive vacancies the appointing authority shall make appointment by taking candidates in the order in which they stand in the list prepared under rule 15, 16, 17 and 18 as the case may be.(2)The appointing authority may make appointments in temporary and officiating vacancies also from the lists, referred to in sub-rule (1) If no candidate borne on these lists is available, he may make appointment in such vacancies from persons eligible for appointment under these rules but such appointments in the case of posts to which direct recruitment is made in accordance with the [Subordinate Offices Ministerial Staff (Direct Recruitment) Rules, 1975 shall not last for a period exceeding six months and one year in respect of other posts, or tall the next selection whichever is earlier.] [For text portion of Rules, please See page No. 115 which is already supplied in the same volume.]
