33. [ Ad hoc and temporary officiating appointments. [Inserted by the U.P. Zila Panchayats (Central Transferable Cadre) (Second Amendment) Rule, 1978, vide Notification No. 1361 - B/33-2-44-78-UPA-33-1961-Rule-1966-AM (2)-1978, dated 24th June, 1978.]
- Notwithstanding anything contained in the rule, the State Government may make ad hoc appointments or temporary or officiating arrangements for the posts falling vacant substantively are temporarily.
