Section 20 in The U.P. Cane Development Department Ministerial Service Rules, 1978
20. Appointment.
(1)On the occurrence of substantive vacancies, the appointing authority shall make appointment by taking candidates in the order in which they stand in the list prepared under Rules 15, 16, 17, 18 or 19, 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 appointment in such vacancies from persons eligible for appointment under these rules:Provided that such appointment to the post of the Junior Clerk-cum-Typist shall not exceed six months or till the next selection whichever be earlier and, in the case of other posts in the service shall not exceed one year or till next selection.
