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State of Uttar Pradesh - Section

Section 39 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

39. Officers and Servants of the Zila Panchayat.

- [(1) Subject to any special directions issued by the State Government from time to time, Zila Panchayat shall have the following posts of officers :-(i)Mukhya Adhikari;(ii)Apar Mukhya Adhikari;(iii)Vitta Adhikari;(iv)Chikitsa Evam Swasthya Adhikari;(v)Peyjal Abhiyanta;(vi)Vikas Adhikari;(vii)Karya Adhikari;(viii)Abhiyanta;(ix)Basic Shiksha Adhikari;(x)Krishi Adhikari;(xi)Sahkarita Adhikari;(xii)Pashudhan Adhikari;(xiii)Samaj Kalyan Adhikari;(xiv)Grameen Abhiyantran Abhiyanta;(xv)Yuva Kalyan Adhikari;(xvi)Bhoomi Sanrakshan Adhikari;(xvii)Udyan Adhikari;(xviii)Panchayat Raj Adhikari;(xix)Laghu Sinchai Abhiyanta;(xx)Bai Vikas Adhikari;(xxi)Kar Adhikari;(xxii)Matsya Adhikari;(xxiii)Ganna Adhikari;(xxiv)Dugdha Adhikari;(xxv)Madhyamik Shiksha Adhikari;(xxvi)Nalkoop Abhiyanta.]
(2)Subject to such conditions as may be prescribed, the Zila Panchayat may, in connection with its affairs, create posts of such other officers (including Atirikt Abhiyanta and Atirikt Swasthya Adhikari) and other Servants as may be prescribed by rules [x x x] [Deleted by Section 10(ii) of U.P. Act No. 16 of 1965.];[x x x] [Deleted by Section 10 (ii) of U.P. Act No. 16 of 1965.]
(3)[ The Chief Executive Officer, and where the Chief Executive Officer is not posted in a district, the Chief Development Officer, the Deputy Chief Medical Officer, nominated by the Chief Medical Officer, the Executive Engineer, Jal Nigam, the District Development Officer, the Basic Shiksha Adhikari, the District Agriculture Officer, the Assistant Registrar Cooperative Societies, the Chief Veterinary Officer, the District Social Welfare Officer, the Executive Engineer Rural Engineering Services, the District Youth Welfare Officer, the District Soil Conservation Officer, the District Horticulture Officer, the District Panchayat Raj Officer, the Executive Engineer Minor Irrigation, the District Programme Officer (Child Development Project), the Assistant Director (Fisheries) or the Chief Executive Officer, Fish Farmers Development Agency, as the case may be, the District Cane Development Officer, the Deputy Dairy Development Officer, the District Inspector of Schools, and the Executive Engineer (Tube-well) of the State Government shall also hold respectively posts mentioned in clauses (i),(iv),(v),(vi),(ix) to (xx) and (xxii) to (xxvi) of sub-section (1)] [Substituted by U.P. Act No. 33 of 1999.]
(3A)[ The State Government may direct that all or any of the posts mentioned in clauses [(vii),(viii) and (xxi)] [Substituted by Section 10(iv) of U.P. Act No. 16 of 1965.] of sub-section (1) shall be held ex-officio by such officers and on such terms and conditions as may be specified.
(3B)The State Government may, by order, create any other post of officer or servant in a Zila Panchayat and -
(a)direct that such post shall be held ex-officio by such; officer or servant of the State Government as may be specified; or
(b)appoint any person to such post; or
(c)regulate the recruitment to such post, and further specify the terms and conditions on which the post shall be held.
(3C)Any post created under sub-section (3-B) shall not be abolished without the sanction of the State Government.] [Substituted by U.P. Act No. 33 of 1999.]
(4)The work of the Zila Panchayat shall be carried on in departments and the departments and the officers, who will be their heads shall be specified by rules.