Section 41(1) in U.P. Zila Panchayats Service Rules, 1970
(1)In the case of an officer or a servant appointed in consultation with the Commission under sub-section (1) of Section 43, clause (a) of sub-section (2) of Section 46, Section 47 or sub-section (1) of Section 54 of the Act or under the provisions of the Uttar Pradesh [Zila Panchayats] (Central Transferable Cadre) Rules, 1966, an appeal or representation, as the case may be, shall lie to the State Government.
