Section 4 in The U.P. Consolidation Department Ministerial and Drawing Staff Service Rules, 1980
4. Cadre of service.
(1)The strength of the service and of each category posts therein shall be such as may be determined by the Governor from time to time.(2)The strength of the service and of each category of posts therein shall, until orders varying the same are passed under sub-rule (1) be as given in Appendix I:Provide that-(1)The appointing authority may leave unfilled or the Governor may held in abeyance any vacant post, without thereby entitling any person to compensation.(2)The Governor may create such additional, permanent or temporary posts from time to time, as he may consider proper.Note,. - For the posts of stenographers, there shall be a combined cadre for the Headquarter and other subordinate offices and for any other post in the service, there shall be two separate cadres, one for the Headquarters and the other for subordinate offices.
