Section 27(1) in U.P. Zila Panchayats Service Rules, 1970
(1)Where the officers and servants referred to in sub-section (1) of Section 46 of the Act other than those covered by the U.P. Zila Parishads (Central Transferable Cadre) Rules, 1966, are to be appointed to posts under subsection (1) of Section 43 of the Act a reference shall, before making such a appointment, be made by the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] to the Commission to determine the suitability of the candidates.
