Section 18 in The U.P. Excise (Prohibition) Subordinate Service Rules, 1978
18. Appointment.
(1)On the occurrence of substantive vacancies the State Prohibition Officer shall make appointments to the various categories of post included in the cadre of the service from the lists prepared under Rule 16 or 17 as the case may be.(2)Appointments against temporary and officiating vacancies shall also be made from the lists prepared under Rule 16 or 17 as the case may be. If no candidate is available from such lists, the appointing authority may make appointments in such vacancies from amongst the persons eligible for promotion under these rules provided that the continuance on the posts of persons so appointed, shall depend on their being selected at the next selection held under these rules.
