35. [ [Inserted by the U.P. Zila Panchayats (Central Transferable Cadre) (Fourth Amendment) Rules, 1984, vide Notification No. 5261-B/33-2-213-G/84-UPA-33-1961-Rule-1966, AM (4)-1984, dated 27th March, 1985.]
Notwithstanding anything contained in these rules, reservation and other benefits for Scheduled Caste, Scheduled Tribes and members of other special communities in recruitment to post by direct appointment or promotion under a [Zila Panchayat] shall be in accordance with such orders as may from time to time be issued to the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] by the State Government.]
