Section 4 in Uttaranchal Judicial Service Rules, 2005
4. Strength of Service.
(1)The strength of the Service and of each category of posts therein shall be such as may be determined by the Government from time to time in consultation with the Court.(2)The strength of the Service and of each category of posts therein shall, until orders varying the same are passed under sub-rule (1) be as specified in Appendix-1 :Provided that :(i)The Governor may from time to time in consultation with the Court leave unfilled or hold in abeyance any vacant post without thereby entitling any person to compensation.(ii)The Governor may create such additional permanent or temporary posts as he may consider proper.
