Section 27 in U.P. Zila Panchayats Service Rules, 1970
27. Procedure for absorption of existing employees.
(1)Where the officers and servants referred to in sub-section (1) of Section 46 of the Act other than those covered by the U.P. Zila Parishads (Central Transferable Cadre) Rules, 1966, are to be appointed to posts under subsection (1) of Section 43 of the Act a reference shall, before making such a appointment, be made by the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] to the Commission to determine the suitability of the candidates.(2)All appointments referred to in clause (b) of sub-section (2) of Section 46 shall be made by the Adhyaksha on the advice of the Chunao Samiti.(3)While adjudging the suitability for appointment under sub-rules (1) and (2) above, due regard will be made for the length of service and experience of the officers and servants as provided for in clause (e) of sub-section (2) of Section 46 of the Act. In the case of these appointed in a permanent capacity or on probation before the appointed date, age, educational or technical qualifications will not be taken into consideration for appointment to posts corresponding to those already held by them provided their work and conduct has been satisfactory and their integrity is also duly certified. In the case of officiating and temporary employees, age, educational and technical qualifications will also be taken into consideration, but exemptions from the age-limits or the qualifications may be granted if any case the Commission or the Chunao Samiti, as the case may be, recommend the same in view of the length of service and quality of work of the candidate concerned.
