Section 4(2) in U.P. Jail (Group A and B) Service Rules, 1982
(2)The strength of the Service and of each category of posts therein shall, until orders varying the same are passed under sub-rule (1) be as given in the Appendix.Provided that the Governor may-(i)leave unfilled or hold in abeyance any vacant post, without thereby entitling any person to compensation;(ii)creates such additional permanent or temporary posts as he may consider proper.
