Section 22 in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980
22. Appointment.
(1)Before a person is appointed to the post of Auditor, he shall have to execute an agreement in favour of the Governor to the effect that in the event of his quitting the service before completion of two and a half years service he shall have to refund the amount not exceeding the amount equivalent to six months' salary, paid or spent on him.(2)On the occurrence of substantive vacancies to the different categories posts in the Service and in the case of the post of Auditor, subject to his executing an agreement, referred to in sub-rule (1) the Appointing Authority shall make appointments by taking candidates from the respective lists prepared under rules 15, 18, 19, 20, 21 as the case may be, in the order In which their names are mentioned in the said lists.(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.
