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State of Uttar Pradesh - Section

Section 119 in U.P. Zila Panchayats Service Rules, 1970

119. Pay during deputation.

- A servant on deputation shall draw pay from the local body to which he is sent on deputation with effect from the date he hands over charge of his post in the [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] or the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.], as the case may be. The amount of his pay, the period of joining time admissible to him and his pay during such joining time shall be fixed by the employing authority in consultation with the relieving authority.