Section 19 in U.P. Zila Panchayats Service Rules, 1970
19. Appointment.
(1)On the occurrence of vacancies in posts which are to be filled both by direct recruitment and by promotion, the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] shall make appointments alternately from among candidates selected in the manner prescribed in Rules 17 and 18 provided that sufficient number of suitable candidates are available.(2)The [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] shall make appointments in temporary and officiating vacancies also from the lists of candidates recommended by the Commission under Rule 17 or Rule 18 as the case may be so long as such candidates are available. If and when such candidates are not available the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] may make temporary or officiating appointments from among other eligible candidates for a period not exceeding one year, and in special circumstances continue the appointment with the approval of the State Government for a period not exceeding two years, on the condition that such appointments shall not be continued beyond the period of two years, without prior consultation with the Commission and shall be terminated as soon as the candidates selected through the Commission are available. A copy of the appointment orders of such candidates shall be endorsed to the Commission as soon as the same are issued.
