Section 17(3) in U.P. Zila Panchayats Service Rules, 1970
(3)Selection by interview. - Where appointment has to be made merely on the basis of interview by the Commission, the following procedure shall be followed ;(i)the Commission shall scrutinise the applications received by them and require such candidates as seem best qualified for appointment under these rules to deposit the requisite interview fee and to appear before them for interview at. their own expense;(ii)if they consider necessary the Commission may invite or request the State Government to nominate one or more technical adviser for being associated with them during the interview of the candidates;(iii)after the interview the Commission shall prepare a list of candidates whom they consider most suitable for appointment, arranged in order of preference and containing, where possible, more names than the number of vacancies. The Commission shall then forward this list to the Mukhya Adhikari;(iv)the Mukhya Adhikari shall cause the list to be placed before the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.], which shall make the appointments in order of preference indicated by the Commission with due regard to the provisions of Rule 7.
