Section 4 in The U.P. Higher Judicial Service Rules, 1975
4. Strength of the service.
(1)The Service shall consist of a single cadre comprising the posts of :(a)District and Sessions Judges, and(b)Additional District and Sessions Judges :Provided that against a post of Additional District and Sessions Judge a member of the Uttar Pradesh Judicial Officers Service may be appointed to exercise the powers of Additional Sessions Judge only as laid down in Notification No. 41-13/66-Apptt.-4, dated March 12, 1975 issued under Article 237 of the Constitution.(2)The strength of the Service shall be such as may be determined, from time to time, by the governor in consultation with the Court.(3)The permanent strength of the Service, shall, unless varied by orders passed in this behalf, be as specified in Appendix 'A'.(4)The Governor may, from time to time in consultation with the Court leave unfilled or hold in abeyance, any vacant post in the Service without entitling any person to compensation or create from time to time. Additional posts, temporary or permanent, as may be found necessary.
