Section 54 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
54. Power of State Government to make appointments etc.
(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.(2)Where Zila Panchayat fails to provide to any Kshettra Panchayat any staff under sub-section (3) of Section 48, the State Government may provide such staff out of the staff of the Zila Panchayat and such staff shall be deemed to have been placed on deputation with the Kshettra Panchayat under the said sub-section.
