Section 47(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)Notwithstanding anything in Sections 43, 44 and 46 officiating and temporary appointments to posts mentioned in sub-section (1) of Section 43 may be made by the appointing authority specified in Section 43 or in the rules made under Section 44 without consulting the commission, but no such appointment shall, except as provided in sub-section (2), continue beyond a period of one year save after consultation with the commission.
