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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2) in The U.P. Directorate of Treasuries Ministerial Service Rules, 1978

(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. Such appointment shall not last for a period exceeding -
(a)six months in the case of Register Keeper, Despatcher, and Typist; and
(b)one year in the case of other posts, or till the next selection whichever is earlier.