Section 43(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)Appointments to the posts of Karya Adhikari, Abhiyanta and Kar Adhikari and the posts created under sub-section (2) of Section 39 [carrying such pay scales as the State Government may, by notification fix] [Substituted by U.P. Act No. 9 of 1994.], shall be made by the Zila Panchayat in consultation with the State Public Service Commission or such other Commission or Selection Board as may be constituted by the State Government in this behalf for all Zila Panchayats or any groups of Zila Panchayats separately (in either case hereafter referred to as the Commission) in the manner prescribed :Provided that if there is a difference of opinion between the Commission and the Zila Panchayat the matter shall be referred to the State Government whose decision shall be final.
