Section 43(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(3)[ Except as otherwise provided in this Act, appointments to posts under the Parishad, other than those covered by sub-sections (1) and (2), shall be made by the Adhyaksha -(a)[x x x](b)in the case of others,on the advice of the Chunao Samiti constituted under Section 45:Provided that if in any case the Adhyaksha is of opinion that the advice of [the Chunao Samiti] [Substituted by Section 18 of U.P. Act No. 34 of 1972.], is improper or unfair, he may make a reference to the Commissioner of the Division whose decision in the matter shall be final and binding.] [Substituted by Section 11 of U.P. Act No. 16 of 1965.]
