Section 24(4) in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
(4)The appointing authority may make appointments in temporary or officiating capacity also from the list referred to in sub-rule (I). If no candidate borne on these lists is available, appointments may be made in such vacancies from amongst persons eligible for appointment under these rules, such appointments shall not last for a period exceeding one year or beyond the next selection under these rules, whichever is earlier, and where the post is within the purview of the Commission, the provisions of Regulation 5-A of the Uttar Pradesh Public Service Commission (Limitation of Functions) Regulations, 1954 shall apply.
