(2)Where any of the vacancies in any cadre remain unfilled after appointments from amongst the officers mentioned in sub-rule (1), such vacancies may be filled by promotion or by direct recruitment as the State Government may decide, in the manner provided therefor in these rules :Provided that where the total number of vacancies in any cadre exceeds the number of officers eligible for consideration therefor, such number as is in excess and is to be filled up by direct recruitment may be filled up without waiting of appointment under sub-rule (1).
