Section 18 in The U.P. Food and Civil Supplies (Supply Branch) Subordinate Service Rules, 1980
18. Appointment.
(1)The Commissioner shall be the Appointing Authority for the post of Senior Inspector and the District Magistrate of the District in which the appointment is to be made shall be the Appointing Authority for the post of Inspector.(2)On the occurrence of substantive vacancies in the posts of Senior Inspector, the appointing authority shall make appointments by taking candidates in the order in which they stand in the list prepared under Rule 15, 16 or 17, as the case may be.(3)The Appointing Authority may make appointments in temporary or officiating vacancies in the posts of Senior Inspector from the lists referred to in sub-rule (2). If no candidate borne on these lists is available for appointment, appointment in such vacancies may be made for a .period not exceeding one year in each case from a list of persons, eligible for promotion under these Rules prepared by the Commissioner, the names in which shall be arranged in order of seniority.(4)(a)On receipt of the lists of candidates selected for the posts of Inspector under Rules 15 and 16 from the Commission, the Commissioner shall make allotment of the selected candidates to the various districts for appointment against the vacancies existing in these districts. The choice indicating in the order of preference for appointment in any one of three districts (other than the home district of the candidate) may be obtained from each selected candidate and allotment to the various districts may as far as possible be made keeping in view the preferences of candidates but, above everything, the needs and exigencies of administration shall be the overriding factor. If any candidate is not willing to accept the appointment in the district of his allotment the name of such candidate shall be delisted without any claim for compensation. In the event of any difficulty in the process of allotment of the candidates, the Commissioner will obtain general or special orders from the Government, which shall be final.(b)Appointment against temporary and officiating vacancies may also be made by the Appointing Authority by obtaining names of listed or eligible candidates from die Commissioner :Provided that appointment, in any such vacancy of a candidate not borne on the list prepared under Rule 15 or Rule 16 shall be made for a period not exceeding one year.
