Section 5 in U.P. Zila Panchayats Regularisation of Ad Hoc Promotions (On Posts within the Purview of the Public Service Commission) Rules, 1994
5. Appointment.
- Subject to the provisions of sub-Rules (2) and (7) of Rule 4 the appointing authority shall make appointment by taking the names of candidates in the order in which they stand in the list prepared under sub-rule (6) :Provided that in the cases covered by the provisions of sub-rule (7) of Rule 4 the appointing authority shall act in accordance with the orders of the Government.
