Section 114(2) in Uttarakhand Panchayati Raj Act, 2016
(2)The appointments made under sub-section (1) may, in special circumstances and where the appointing authority is the Zila Panchayat, with the approval of the State Government be continued without consulting the commission for a period not exceeding two years.(C)The punishment of officers and other servants employed with the Zila Panchayat or with any Kshettra Panchayat including appeals from orders or punishment, the powers of revision, if any, of appellate orders and suspension pending enquiry shall be regulated by rules;Provided that the authority which is given the powers to dismiss remove from service or reduce in rank any officer or servant shall not be lower in rank than the appointing authority for the post held by such officer or servant;Provided also that in the case of employees whose appointment is required to be made in consultation with the State Public Service Commission, it shall be necessary for the punishing authority to consult the Commission in the manner prescribed before passing an order for the dismissal, removal or reduction in rank of any such employee.
