Section 19 in U.P. Inspectors of Drugs Service Rules, 1980
19. 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 Rule 14 or 15 or 16, as the case may be.(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 appointments in such vacancies from persons eligible for appointment under these rules. Such appointments in the post of Drugs Inspector shall not continue for a period exceeding one year without the Commission being consulted and in the post of Senior Drugs Inspector, shall not last for a period exceeding one year.
