Section 38(ii) in U.P. Zila Panchayats Service Rules, 1970
(ii)where the appointing authority is the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.], a full statement of reasons for such disagreement along with all connected papers shall be forwarded by the Mukhya Adhikari to the State Government whose decision on the matter, taken after consultation with the Commission, shall be final.
