Section 19(2) in The U.P. District Offices (Collectorates) Ministerial Service Rules, 1980
(2)The appointing authority may make appointments in temporary and officiating vacancies also from the lists referred to in sub-rule (1). If no candidate borne on these lists is available he may make appointment in such vacancies from amongst the persons eligible for appointment under these Rules, provided that such appointment in the posts included in Category 'A' shall not be made for a period exceeding six months or till the next selection whichever is earlier and in the remaining posts it shall not last for a period exceeding one year or till the next selection whichever is earlier.
