Section 4(1) in U.P. Zila Panchayats Service Rules, 1970
(1)No post not mentioned in Schedule 'A' shall be created by a [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994, for the words 'Zila Parishads'.] under sub-section (2) of Section 39 of the Act, nor shall any existing post be combined with another post except with the prior sanction of the State Government and on such terms and conditions as the State Government may specify in that behalf.
