Section 19 in U.P. Jail Executive Subordinate (Non-Gazetted) Service Rules, 1980
19. Appointment.
(1)On the occurrence of substantive vacancies, the appointing authority shall make appointments by taking candidates in the order in which they stand in the lists prepared under Rules 15, 16, 17 or 18 as the case may be.(2)The appointing authority may make appointment in temporary and officiating vacancies also from the lists, referred to in sub-rule (1). If no candidate borne on these lists is available, he may make appointments in such vacancies from persons eligible for appointment under these rules, provided that such appointment shall not exceed the period of one year without the Commission being consulted.
