Section 16 in The U.P. Excise (Prohibition) Group 'D' Service Rules, 1978
16. Appointment.
(1)Appointment to the various categories of posts shall be made by the appointing authority on the occurrence of substantive vacancies, by taking candidates in the order in which their names stand in the respective lists received in accordance with Rule 13 (2) or prepared under Rules 13 (3), 14 (iii), as the case may be.(2)The appointing authority may make appointments against temporary or officiating vacancies also from the respective lists referred to in sub-rule (1).
