Section 18(2) in The Uttarakhand Co-operative Service Rules, 2016
(2)Appointing Authority may make appointment in temporary and officiating vacancies also from the list, referred to in sub-rule (1). If no candidate borne on these lists is available, he may make apppointments in such vacancies from amongst person eligible for appointment under these rules, such appointments shall not be made for a period exceeding one year or beyond the next selection, whichever is earlier and whereof a post falls under the purview of Commission then provisions of Regulation 5(a) and 6(c) of Uttarakhand Public Service Commission (Delimitation of acts) Regulations, 1954 shall apply.
