Section 54(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)Where an authority specified in Section 43, fails within a reasonable time to make an appointment to a post specified in Section 39 or created thereunder, whether in the manner provided in Section 43 or in pursuance of an order made under clause (b) of sub-section (1) of Section 41, the State Government may, after giving such authority a reasonable opportunity to make the appointment and consulting the Commission, if necessary make appointment thereto and such appointment shall be deemed to have been made in accordance with this Act.
