Section 23 in The Group 'D' Employees Service (U.P.) Rules, 1985
23. Appointment.
(1)On the occurrence of substantive vacancies the appointing authority shall make appointments from the list of candidates prepared under Rule 21 or Rule 22, as the case may be, in the order in which their names appear in the list.(2)The appointing authority shall also make appointment in officiating and temporary vacancies from the said list and in the manner referred to in sub-rule (1).(3)When the list of selected candidates is exhausted or no candidate is available for appointment from out of the selected candidates ad hoc appointments may be made by the appointing authority from amongst the eligible candidates :Provided that such appointment shall not last for a period exceeding one year or beyond the next selection under these rules, whichever be earlier.
