Section 22(3) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980
(3)The appointing authority shall also make appointments to temporary and officiating vacancies in any category of posts in the service from the list referred to in sub-rule (1) of candidates in the order in which their names appear in the said lists. In case such lists are exhausted or no candidate borne on the list is available for appointment the appointing authority may make appointments from among candidates eligible under these rules for recruitment to the category of posts concerned for a period not exceeding one year. Simultaneously with the making of such an appointment to a post within purview of the Commission an intimation shall be sent to the Commission specifying clearly that the appointment has been made under this sub-rule:Provided that persons so appointed shall have no claim on this account for continued appointment to the service.
