Section 18(2) in The U.P. Excise (Prohibition) Subordinate Service Rules, 1978
(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.
