Section 54(1) in U.P. Zila Panchayats Service Rules, 1970
(1)No person who is a relation of an officer or a member or the Adhyaksha or Upadhyaksha of a [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] shall be appointed to any post under the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] except with the prior sanction of the State Government:Provided that such sanction shall not be necessary in respect of an appointment made on the basis of an advertisement issued by the Commission.Explanation. - For the purpose of this rule 'relation' means father, grand-father, father-in-law, paternal or maternal uncle, son, grand-son, son-in-law, brother, nephew, paternal or maternal first cousin, wife's brother and sister's husband, husband's brother, husband's sister, wife's sister, wife, daughter, daughter-in-law, sister, sister-in-law, being the wife of a brother or first cousin, mother, mother-in-law, aunt, maternal or paternal.
