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State of Uttar Pradesh - Section

Section 82 in U.P. Zila Panchayats Service Rules, 1970

82. Claims may be preferred or be considered suo motu by the Karya Samiti.

- Cases for the grant of compassionate allowance may be considered by the Karya Samiti on his own motion and shall be so considered if an application therefor is made in this behalf by a servant or, where he has died or been killed, by his widow or other surviving heir.