Section 5 in U.P. Zila Panchayats Service Rules, 1970
5. Establishment.
(1)The Mukhya Adhikari shall, as soon as possible after the publication of these rules, prepare and bring before the Karya Samiti a statement setting forth the number, designation and scales of pay of the posts which existed 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 these rules and which have already the approval of the Commissioner of the Division.(2)Whenever it is proposed, after the coming into force of these rules to create any new post or posts, whether permanent, or temporary, a statement setting forth the number, designation and scales of pay of the post/posts shall be prepared by the Mukhya Adhikari and placed before the Karya Samiti. While scrutinising the proposal, the Karya Samiti shall satisfy itself that-(a)the need for the post or posts mentioned in the statement is genuine;(b)the finances of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994, for the words 'Zila Parishad'.] justify the creation of the post/posts; and(c)the expenditure on the establishment bears a reasonable proportion to the total expenditure of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994, for the words 'Zila Parishad'.].(3)After the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994, for the words 'Zila Parishad'.] has agreed upon the post/posts, the proposal be sent to the Commissioner of the Division together with all the relevant papers and the post/posts shall be created only after the approval of the Commissioner has been obtained.
