(iv)In the cadre of Medical and Health Officer I Class I of the service, by direct recruitment against vacancies occurring in a year in accordance with Rule 6; provided that the Government may, for good and sufficient reasons, fill in any of the posts in these cadres and also in the cadre of Additional Directors of Health Services and Joint Director of Health Services for specialised schemes or work temporarily or in tenure, by transfer or on deputation from outside the service if it is satisfied that there is no suitable officer in the service available for filling up the vacancy.
