Section 18 in The U.P. Directorate of Education Ministerial Service Rules, 1983
18. Appointment.
(1)The appointing authority shall make appointment by taking the names of candidates in the order in Which they stand in the lists prepared under Rules 15, 16 or 17 as the case may be.(2)The appointing authority may make appointments in temporary or officiating capacity also from the lists referred to in sub-rule (1). If no candidate before on these lists is available, he may make appointments in such vacancy from amongst persons eligible for appointment under these rules. Such appointments shall not last for a period exceeding one year or beyond the next selection under these rules whichever be earlier.
