Section 17 in The U.P. Forest Department Draftsmen Service Rules, 1980
17. Appointment.
(1)The appointing authority shall make appointment by taking candidates in the order in which they stand in the list prepared under Rule 15 or 16.(2)If more than one order of appointment are issued in respect of any one selection, a combined order shall also be issued, mentioning the names of the persons in order of seniority as determined in the selection or as the case may be, as it stood in the cadre from which they are promoted.(3)The appointing authority may make appointments in temporary and officiating vacancies also from the list referred to in sub-rule (1). If no candidate borne on these lists is available the appointing authority may make appointments in such vacancies from persons eligible for appointment under these Rules. Such appointments shall not last beyond one year or till the next selection under these Rules, whichever be earlier.
