Section 4(2) in The U.P. Higher Education Services Commission (Group "C" And "D" Employees) Services Regulations, 2000
(2)The strength of the service and the number of posts in each category therein shall unless orders varying the same are passed under sub-regulation (1) be as given in Schedule I : Provided that -(i)The appointing authority may leave unfilled or may hold in abeyance any vacant post, without thereby entitling any person to compensation.(ii)The Government may create such additional temporary or permanent post as it may consider necessary.(iii)The Commission shall have no power to create any post or posts without prior sanction of the Government.
