Section 59(4) in U.P. Urban Planning and Development Act, 1973
(4)[ On and from the date of the constitution of the Development Authority in relation to a development area which includes the whole of a city as defined in the [U.P. Municipal Corporation Act, 1959] [Substituted By UP Act No 13 of 1975 (w.e.f. 15.08.1974)] all posts governed by the Centralised Services which were borne on the establishment of the [Municipal Corporation] [Substituted By UP Act No. 3 of 1997] of that city exclusively in connection with Its said activities immediately before the date of constitution of the Development Authority shall, on and from such date, stand transferred to the Development Authority with such designations as the State Government may determine, but all such posts shall continue to be filled by members of the Centralised Services, as they would have been filled had they not been so transferred to the Authority, and the said Adhiniyam and the rules relating to the Centralised Services shall be amended accordingly.]
