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State of Uttar Pradesh - Section

Section 19 in U.P. Zila Panchayats (Central Transferable Cadre) Rules, 1966

19. Appointments to be made by the State Government.

- The State Government shall on receipt of the list referred to in Rule 17 or in Clause (c) of Rule 18 make appointments on the basis of the recommendations made by the Commission for the posts of Karya Adhikaris, Abhiyantas, Kar Adhikaris or Chikitsa Adhikaris, as the case may be.