Section 113(9) in Uttarakhand Panchayati Raj Act, 2016
(9)(i)Where an authority specified in sub section (2) of section 113, fails within a reasonable time to make an appointment to a post created thereunder, whether in the manner provided or in pursuance of an order, the State Government may, after giving such authority a reasonable opportunity to make the appointment and consulting the Commission, if necessary make appointment thereto and such appointment shall be deemed to have been made in accordance with this Act.(ii)Where Zila Panchayat fails to provide staff under sub-section (2) of section 113, to any Kshettra Panchayat the State Government may provide such staff out of the staff of the Zila Panchayat and such staff shall be deemed to have been placed on deputation with the Kshettra Panchayat under the said sub-section.
