(2)Where an adverse entry in the character roll of an officer is made by the Mukhya Adhikari or Adhyaksha, it shall be communicated to him and such officer shall be entitled to make a representation against it to the State Government whose decision thereon shall be final and binding.(b)On the post of Chikitsa Adhikari, the senior-most compounder attached to the dispensary shall hold charge of the dispensary in addition to his own duties for which an allowance equal to one-fifth of his pay shall be payable to him.If the vacancy is for a period exceeding four months but not exceeding one year, the State Government may lend to the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] the service of some suitable Government servant to officiate on the post of Kar Adhikari, Abhiyanta, Kar Adhikari or Chikitsa Adhikari, as the case may be:Provided that if this is not possible, the State Government may allow the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to make arrangement in a manner laid down in sub-rule (1).
