Section 23(3) in The Group 'D' Employees Service (U.P.) Rules, 1985
(3)When the list of selected candidates is exhausted or no candidate is available for appointment from out of the selected candidates ad hoc appointments may be made by the appointing authority from amongst the eligible candidates :Provided that such appointment shall not last for a period exceeding one year or beyond the next selection under these rules, whichever be earlier.
