Section 20(2) in The U.P. Cane Development Department Ministerial Service Rules, 1978
(2)The appointing authority may make appointments in temporary and officiating vacancies also from the lists, referred to in the sub-rule (1). If no candidate borne on these lists is available, he may make appointment in such vacancies from persons eligible for appointment under these rules:Provided that such appointment to the post of the Junior Clerk-cum-Typist shall not exceed six months or till the next selection whichever be earlier and, in the case of other posts in the service shall not exceed one year or till next selection.
