Section 54(2) in U.P. Zila Panchayats Service Rules, 1970
(2)If any appointment is made in contravention of sub-rule (1), the State Government may on their own motion or on the application made by any person, and after giving reasonable opportunity to the Appointing Authority, to show cause why the appointment should not be set aside, declare the appointment to be invalid, and thereupon the Appointing Authority shall immediately discharge the person so appointed.
