Section 17 in The U.P. Excise Constables, Drivers and Tari Supervisors Service Rules, 1983
17. Appointment.
(1)The appointing authority shall make appointment by taking the names of candidates in the order in which they stand in the lists prepared under rule 15 or 16 as the case may be.(2)The appointing authority may make appointments in temporary or officiating capacity also from the lists referred to in sub-rule (1). If no candidate borne on these lists is available, he may make appointments in such vacancy from amongst persons eligible for appointment under these rules. Such appointments shall not last for a period exceeding one year or beyond the next selection under these rules, whichever be earlier.
