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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2) in U.P. Zila Panchayats Service Rules, 1970

(2)Whenever it is proposed, after the coming into force of these rules to create any new post or posts, whether permanent, or temporary, a statement setting forth the number, designation and scales of pay of the post/posts shall be prepared by the Mukhya Adhikari and placed before the Karya Samiti. While scrutinising the proposal, the Karya Samiti shall satisfy itself that-
(a)the need for the post or posts mentioned in the statement is genuine;
(b)the finances of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994, for the words 'Zila Parishad'.] justify the creation of the post/posts; and
(c)the expenditure on the establishment bears a reasonable proportion to the total expenditure of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994, for the words 'Zila Parishad'.].