Section 20 in U.P. Zila Panchayats Service Rules, 1970
20. Procedure in case of difference of opinion.
- Notwithstanding, the provisions of Rules 17, 18 and 19, where the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] disagrees in whole or in part with any recommendations of the Commission, the Mukhya Adhikari shall forthwith forward to the State Government all the connected papers together with the grounds on which the recommendations of the Commission are not considered acceptable. The State Government shall consider the grounds and communicate to the Mukhya Adhikari and the Commission their decision which shall be final :Provided that in any case in which the State Government also do not agree with the recommendations of the Commission they shall not take a final decision without referring the matter to Commission for reconsideration.(B)Appointment on the Recommendations of Chunao Samiti
