Section 4 in The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965
4. Appointing authority.
(1)All appointment to the Service shall be made -(i)in the case of employees of a Zila Parishad by the Zila Parishad concerned; and(ii)in the case of employees of a Panchayat Samiti, and also in the case of Secretary of a Gram Panchayat, by the Panchayat Samiti concerned.(2)All appointments to the Service shall be made by the appointing authority on the recommendation of the -(i)Commission where the post carries initial pay of [Rs. 300] [Substituted for 'Rs. 169' by Punjab Government Notification No. GSR/PA- 3/61/Sections 33, 100 and 115/Amd.(1)/73. dated 26.2.1973.] or more;(ii)District Committee concerned where the initial pay is less than [Rs. 300] [Substituted for 'Rs. 160' by Punjab Government Notification No. GSR/PA-3/61/Sections 33, 100 and 115/Amd.(1)/73. dated 26.2.1973.];Provided that a vacancy which could not be anticipated may be filled in by the Zila Parishad or the Panchayat Samiti, as the case may be, for a period of six months or till a candidate is recommended by the Commissioner or District Committee, as the case may be, whichever is earlier.(3)The District Committee referred to in sub-rule (2) shall consist of -(i)The Chairman of the Zila Parishad, - Chairman.(ii)The Deputy Commissioner of the district, - Member.(iii)The District Development and Panchayat Officer, - Member.(iv)The Chairman of the Samiti concerned where the vacancy to be filled up relates to the Cadre of the Samiti, - Member.
