Section 4 in U.P. Zila Panchayats Service Rules, 1970
4. Creation and combination of posts by [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994, for the words 'Zila Parishads'.].
(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.(2)The [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994, for the words 'Zila Parishads'.] shall not create the posts of Atirikta Karya Adhikari, Atirikta Abhiyanta and Atirikta Swasthya Adhikari except with the prior approval of the State Government.(3)Except with the prior approval of the Commissioner of the Division the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994, for the words 'Zila Parishads'.] shall not create a post, falling under any of the categories mentioned in Schedule 'A' over and above the number of such posts existing in the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994, for the words 'Zila Parishads'.] on the date of coming into force of the rules.
