Section 17 in U.P. Zila Panchayats Service Rules, 1970
17. Procedure for direct recruitment.
(1)Where appointment to a post has to be made by the direct recruitment in consultation with the Commission, the Mukhya Adhikari shall on behalf of the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] request the Commission to make the selection and shall inform the Commission sufficiently in advance about the particulars of the posts and shall specify the requisite details as to the nature of vacancy, qualifications prescribed, scale of pay, method of recruitment, the date from which the vacancy is likely to occur and such other details as may be necessary. He shall also indicate whether any post is reserved for candidates belonging to the Scheduled Castes.(2)The Commission shall advertise the post and invite applications from the intending candidates on the application form obtainable from the Secretary to the Commission on payment of the amount fixed by the Commission.(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.(4)Selection by competitive examination. - Where selection has to be made on the basis of competitive examination :(i)the Commission shall lay down the syllabus and make all necessary arrangements to hold the examination and charge such fee as they may consider necessary;(ii)the Commission shall publish the results of the examination in the press and shall forward a copy of the mark-sheets of the candidates considered by them to be suitable for appointment in the order of merits to the Mukhya Adhikari;(iii)the Mukhya Adhikari shall cause the aforesaid results to be placed before [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.], which shall make appointments in the order of merit as disclosed by the result of the examination with due regard to the provisions of Rule 7; and(iv)the Commission shall also forward to each candidate the marks obtained by him at the examination.
