Section 9 in U.P. Zila Panchayats Service Rules, 1970
9. Qualification for direct recruitment.
- No person shall be eligible for direct recruitment to any of the posts mentioned in Schedule 'A' unless he possesses the qualifications prescribed therefor in the said Schedule :Provided, firstly, that an officer or servant referred to in sub-section (1) of Section 46 of the Act who was confirmed in a permanent post at any time before the appointed date shall be deemed to be eligible for appointment to a post created in lieu of the said permanent post, whether carrying the same designation or not, irrespective of whether he fulfils or not the qualifications prescribed for it in Schedule 'A' :Provided, secondly, that the prescribed qualifications may, after prior mention has been made in this behalf in the advertisement, circular or any other notice inviting applications for recruitment, be relaxed by the appointing authority-(i)in respect of posts which are to be filled in consultation with the Commission, on the advice of the Commission; or(ii)in respect of posts which are to be filled in accordance with the recommendation of the Chunao Samiti, with the prior approval of the Commissioner of the Division;(iii)in respect of other posts, with the prior approval of the District Magistrate :Provided, lastly, that where the prescribed qualification have been relaxed, the persons benefited thereby shall not be appointed to another post requiring similar or higher qualifications unless a fresh relaxation has been allowed for the purpose in the manner laid down in the preceding proviso.
