Section 42(3) in U.P. Zila Panchayats Service Rules, 1970
(3)Every appeal or representation as the case may be, shall be addressed to the appellate authority specified in Rule 41 and shall be submitted by the appellant through the head of the department to which he belongs or belonged. Unless the appeal or representation, as the case may be, is preferred against his own order, the head of department shall forward it within ten days of its receipt by him to the authority against whose order the appeal or representation as the case may be, is preferred.
