Section 18(4) in U.P. Jail Ministerial and Commercial Service Rules, 1983
(4)The appointing authority may make appointment in temporary or officiating capacity also from the list, referred to in sub-rule (1). If no candidate borne or these lists is available, he may make appointments in such vacancies from amongst persons eligible for appointment under these rules. Such appointment shall not last for a period exceeding one year or beyond the next selection under these rules, whichever be earlier.
