Section 10(2) in U.P. Zila Panchayats Service Rules, 1970
(2)Notwithstanding anything contained in sub-rule (1), the age-limit may 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;(ii)in respect of posts which are to be filled in accordance with the recommendations of the Chunao Samiti, with the prior approval of the Commissioner of the Division; and(iii)in respect of other posts, with the prior approval of the District Magistrate :Provided that where any age-limit has been made relaxable this fact shall be mentioned in the advertisement, circular or any other notice inviting applications from candidates for recruitment to such posts.
