Section 47 in U.P. Zila Panchayats Service Rules, 1970
47. Arrangement in the vacancy of a punished servant to be temporary pending appeal or representation.
- The post vacated by a servant who is dismissed or removed from service or who is reduced in rank to a lower post shall not be filled up substantively until the period of appeal or representation fixed in sub-rule (2) of Rule 42 or of revision fixed in Rule 46 has expired or the appeal or representation if any, preferred against any such order has been finally rejected. The temporary arrangements so made shall be reviewed in accordance with the final decision.
