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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2) in The U.P. Directorate of Geology and Mining Ministerial Service Rules, 1978

(2)The appointing authority may make appointments in temporary and officiating vacancies also from the lists, referred to in sub-rule (1).If no candidate born on these lists is available he may make appointment in such vacancies from persons eligible for appointment under these rules provided that the period of such appointment shall not exceed six months.