Section 22(3) in The U.P. Higher Judicial Service Rules, 1975
(3)In the eventuality of delay in making appointment under sub-rule (1) and further if exigency of service so requires, the Governor may, in consultation with the Court, make short term appointment as a stop-gap arrangement from amongst the members of Nyayik Sewa in the vacancy in these services within the quota fixed by the Court till the appointments are made under sub-rules (1) and (2) :Provided that the period of service spent by the member of Nyayik Sewa on short term appointment to the service as a-stop-gap arrangement shall not be computed for seniority under Rule 26.] [Substituted by Notification No. 3245/11-4-95-36(1)-95, dated 23rd February, 1996, published in U. P. Gazette, (Extra) Part 4, Section (Ka), dated 15-3-1996.]
