Section 18 in The U.P. Directorate of Treasuries Ministerial Service Rules, 1978
18. Appointment.
(1)On the occurrence of substantive vacancies, the appointing authority shall make an appointment by taking candidates in order in which they stand in the list prepared under Rules 15, 16 or 17 as the case may be.(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.
