Section 5(2) in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
(2)Until the Government determines the strength of posts envisaged under sub-rule (1), the posts in the service as existing on the date of the publication of these rules in the Gazette shall be as mentioned in Schedule 1:Provided that-(i)the Government may leave unfilled or may hold in abeyance any vacant post, without thereby entitling any person to compensation; and(ii)the Government may create such additional posts as it may consider necessary.
