Section 21 in The U.P. Co-Operative Service Rules, 1979
21. Appointment.
(1)On the occurrence of substantive vacancies, the appointing authority shall make appointments by taking candidates in the order in which they stand in the list prepared under Rules 15, 16, 18, 19 or 20 as the case may be.(2)[ The appointing authority may make appointments in temporary and officiating vacancies also from the list, referred to in sub-rule (1). If no candidate borne on these lists is available, he may make appointments in such vacancies from amongst persons eligible for appointment under these rules:Provided that if permanent Assistant Registrars or Deputy Registrars are not available for promotion to the post of Deputy Registrar and Additional Registrar respectively, appointments in such vacancies may be made from amongst the persons who have put in at least 5 years service in the post of Assistant Registrar or Deputy Registrar as the case may be:Provided further that such appointments to the post of Additional Registrar or Deputy Registrar shall not last for a period exceeding one year or beyond the next selection, whichever is earlier and a person appointed to any of the remaining posts in the service shall not hold the post in question for a total continuous period of more than one year without the Commission being consulted.] [Substituted by Notification No.2347/XII-C-2-232-68, dated 13th May, 1981, published in U.P. Gazette (Extraordinary), dated 13th May, 1981.]
