Section 4(2) in The U.P. Cane Development Department Ministerial Service Rules, 1978
(2)The strength of the service and of each category of posts therein shall, until orders varying the same have been passed under sub-rule (1), be as specified in Appendix 'A' to these rules:Provided that-(i)the appointing authority may leave unfilled or the Governor may hold in advance any vacant post without thereby entitling any person to compensation, and(ii)the Governor may create such additional permanent and temporary posts from time to time as may be found necessary.
