Section 42(4) in U.P. Zila Panchayats Service Rules, 1970
(4)The authority against whose order the appeal or representation, as the case may be, is preferred shall forward it with his para-wise comments thereon along with all connected records and relevant papers to the authority competent to decide the appeal or representation, as the case may be, within thirty days of its receipt by him from the Head of the Department or if he himself is the head of the department from the appellant.
