Section 20(4) in U.P. Information and Public Relations Department (Headquarter) Ministerial Service Rules, 1992
(4)The appointing authority make appointments in temporary of officiating capacity also from the list prepared under sub-rule (1). If no candidate borne on these lists, is available, he may make appointments in such vacancy from amongst eligible for appointments 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.
